Respondents Must Decide Pending Pension Representation by a Reasoned, Speaking Order.

The applicant, a retired Executive Engineer (Civil) of the Delhi Development Authority (DDA), superannuated on 31 August 2022. He challenged the reduction of his basic pay from ₹93,800 to ₹91,100 and alleged recovery of amounts from his salary and gratuity, including ₹3,51,981 from gratuity.

He sought, among other reliefs, restoration of his pay, refund of the recoveries, and revision of his retiral benefits.

The respondents appeared and sought time to file a counter reply.

The applicant had submitted a representation dated 17 April 2026, which remained unanswered; at the hearing, he stated that he would be satisfied if the respondents decided it by a reasoned order.

1. Whether the respondents should be directed to decide the applicant’s pending representation dated 17 April 2026 by a reasoned and speaking order.

2. Whether the Tribunal should determine the merits of the applicant’s pay-reduction and recovery claims at this stage.

The Tribunal identified no specific statute, rule, or precedent as the basis for its order.

It granted the procedural relief sought by directing the respondents to consider and decide the pending representation through a reasoned and speaking order.

It expressly left the merits of the claims and the question of limitation open.

The applicant agreed to accept a decision on his pending representation, rather than seek immediate adjudication of the substantive claims, and the respondents did not object to such a direction.

The Tribunal accordingly ordered the respondents to issue a reasoned and speaking order on the representation.

It did not assess whether the pay reduction or recoveries were lawful, or whether the claims were within limitation.

The order contains an apparent inconsistency in the deadline: paragraph 6 specifies four weeks from receipt of the certified copy, while paragraph 7 refers to eight weeks.

The Tribunal expressed no opinion on the merits or limitation; pending miscellaneous applications, if any, were also disposed of.