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SUKHJIT SINGH BAINS v. D/O PERSONNEL & TRAINING
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CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
…
O.A. No.60/859/2020 Date of decision: 11.11.2020 …
CORAM: HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J). …
Sukhjit Singh Bains, IAS (Retd.), aged 63 years, Resident of #327, RCS Flats, Sector 48-A, Chandigarh. Group A.
…APPLICANT
BY: SH. J.R. SYAL, COUNSEL FOR THE APPLICANT.
VERSUS
1. Union of India through Secretary, Department of Personnel and Training, North Block, Central Secretariat, New Delhi-
110001.
2. Government of Punjab, through Chief Secretary, Punjab Civil Secretariat, Sector-1, Chandigarh-160001.
3. Secretary to Government of India, Punjab, Department of Personnel, Punjab Civil Secretariat, Sector-1, Chandigarh-
160001.
…RESPONDENTS
ORDER (Oral)
…
SANJEEV KAUSHIK, MEMBER (J):-
1. Applicant, Sh. Sukhjit Singh Bains, was a 2001 batch IAS officer of State of Punjab. He retired on attaining the age of superannuation on 28.02.2017. His retiral benefits were withheld due to pendency of charge-sheet issued on 20.02.2017 under Rule 8 of the All India Service Rules (Discipline and Appeal), Rules, 1969, which as per the statement of learned counsel for the applicant was dropped on 13.12.2018 (Annexure A-3). Immediately
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thereafter, applicant submitted representation dated 20.11.2019 (Annexure A-5) for release of retiral benefits followed by legal notice on 04.12.2019 (Annexure A-6) but till date payment has not been released. Therefore, learned counsel for the applicant made a statement at the Bar that applicant will be satisfied if a direction is issued to the respondents to decide his representation followed by legal notice.
2. Considering the short prayer of the applicant, as noticed above, the authority to whom representation has been forwarded is directed to decide the same by passing a reasoned and speaking order expeditiously but not later than two months from the date of receipt of a certified copy of this order. Order so passed be duly communicated to the applicant. If applicant is found to be entitled to then benefit be released in his favour within a month thereafter.
3. Disposal of the O.A. in the above terms may not be construed as an expression of any opinion on the merits of the case. No costs.
(SANJEEV KAUSHIK)
MEMBER (J)
Date: 11.11.2020. Place: Chandigarh. 'KR'
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