MANOJ KUMAR vs Delhi Development Authority (DDA)

1
Item No. 2 (C-V)
OA No. 3338/2026
CENTRAL ADMINISTRAT
TIVE TRIBUNAL
PRINCIPAL BENCH, N
NEW DELHI

O.A. No. 3338/
th
This the 7 Day of Oc
hri B. Anand, Member (A)
hri Rajveer Singh Verma,
2026
tober, 2026
)
, Member (J)
Hon’ble Sh
Hon’ble Sh



Manoj Kumar, Age 63 y
years
m
r 9, Faridabad
S/o Late Sh. Datta Ram
R/o H. No. 2391, Secto
Haryana 121006



…. Applicant
(By Advoc
cate: Mr. GD Chawla)

Versus

1. Delhi Development A
Through its Vice Chairm
New Delhi 110023
Authority
man, Vikas Sadan

2. Commissioner (Pers
Delhi Development Aut
Vikas Sadan, New Delh
sonal)
thority
hi 110023

3. Senior Accounts Off
Delhi Development Aut
Vikas Sadan, New Delh
ficer (Pension)
thority
hi 110023

4. Deputy Chief Accoun
CAU (Project Zone)
Delhi Development Aut
Siri Fort Sports Comple
New Delhi 110049
nts Officer
thority
ex


...Respondents
s

(By Advoc
Singh)
cate: Mr. LC Singhi, Mr.
Arun Birbal, Mr. Sanjay
y

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2
Item No. 2 (C-V)
OA No. 3338/2026
ORDER (ORAL)
)



It is
s the case of the a
applicant that the
appli
icant has superannua
ated as Executive
Engin
neer (Civil) from DDA
w.e.f. 31.08.2022.
The D
DDA authoritites reduc
ced the basic pay of
the
applicant from Rs.
93,800/- to Rs.
91,10
00/- thereby causing
reduction of Rs.
2700
0/- per month from th
he basic pay. After
the
aforesaid recovery, a
amounting to Rs.
2,50,
,000/- from the salary
for the each month
of A
April, July and Augus
st 2022 and Rs.
3,51,
,981/- has been recove
ered from Gratuity
dated
d 11.10.2022 after tw
wo months of the
retire
ement of the applicant.
Being
g aggrieved by the
e action of the
respo
ondents, the applica
nt has filed the
prese
ent OA seeking the follo
owing relief:-
“(i) To quash and set
PPO dated 11.10.2022
applicant's basic ha
arbitrarily from Rs. 93,
and direct the respond
basic pay of the applica

(ii) To direct the respon
recovered amount of R
the salary for the each
& August, 2022 and 3
recovered from Gr
aside the impunged
2 under which the
as been reduced
800 to Rs. 91,100/-
ents to restore back
ant @Rs. 93,800/-.
ndents to refund the
Rs. 2,50,000/- from
month of April, July
3,51,981/- has been
ratuity after the
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3
Item No. 2 (C-V)
OA No. 3338/2026
superannuation alon
interest @12%. Rs.

(iii) To direct the respo
the retiral benefits of
restoration of the basic p

(iv)Pass any further or
Tribunal deems fit
circumstances of the cas
ngwith compound
ondents to revise all
the applicant after
pay of the applicant.
rder as this Hon'ble
in the facts and
se.

2. Is
sue notice. Mr. LC Sin
nghi and Mr. Arun
Birba
al , who appears on
n advance service
accep
pts notice. Learned
counsels for the
respo
ondents seek four w
weeks’ time to file
coun
nter reply.
3. T
The applicant submit
ted representation
dated
d 17.04.2026 and the
respondents have
not r
replied to the said repre
esentation.
4. A
At this stage, learne
ed counsel for the
appli
icant states that the a
applicant will be fairly
satis
sfied if the pending r
representation dated
17.04
4.2026 is decided by
the respondents by
pass
ing a reasoned and sp
peaking order within
time
bound manner.
5. Le
earned counsels for the
respondents have no
objec
ction is such direction i
is given.
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4
Item No. 2 (C-V)
OA No. 3338/2026
6. In
n view of the above,
the respondents are
direc
cted to pass a reasoned
d and speaking order
to th
he said representation
n dated 17.04.2026
withi
in a period of four wee
eks from the date of
recei
ipt of certified copy of th
his order.
7. Ac
ccordingly, the present
OA is disposed of at
admi
ission stage itself with
h the direction to the
respo
ondents to pass a rea
asoned and speaking
order
r in a stipulated period
d of 8 weeks from the
date
of receipt of certified co
opy of this order.
8. W
We make it clear that w
we have not expressed
any
opinion regarding the
merits as well as on
the l
imitation criteria.
9. OA
A is disposed of accordi
ingly. No costs.
10. A
All pending MAs stand
disposed of, if any.



(Rajveer Sing
Member (J)

gh Verma)
)
(B. Anand)
Member (A)




/an/





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