Arun Kumar Roy vs Union Of India And Ors.
2018 Latest Caselaw 205 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of Order: January 09, 2018

+                  W.P.(C) 201/2018 & CM 816/2018
       ARUN KUMAR ROY                          ..... Petitioner
                      Through: Mr. Malaya Kumar Chand and Mr.
                      B.S. Jarial, Advocates
               versus

       UNION OF INDIA AND ORS.                      .....Respondents
                     Through: Mr. Akshay Makhija, CGSC and
                     Ms. Seerat Singh, Advocate for respondent
                     No.1
                     Mr. Milanka Chaudhury and Mr. Biswajit
                     Choudhury, Advocates for respondent No.2
                     Ms. Anjana Gosain, Ms. Rabiya Singh Thakur
                     and Ms. Shalini Nair, Advocates for respondent
                     No.3-AAI
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

(ORAL)

Petitioner claims to have superannuated as Associate General Manager (HR) from Delhi International Authority Pvt. Ltd. (hereinafter referred to as 'DIAL') on 31st January, 2012. It is matter of record that petitioner had earlier worked with respondent-Airport Authority of India (hereinafter referred to as 'AAI') and he opted to get absorbed in DIAL on 1st May, 2007. Petitioner further claims that he had sought re-fixation of his pension vide letter of 6th July, 2015 (Annexure P-5 colly.) from

respondent-DIAL. Thereafter, petitioner had sought settlement of his pension claim from the Regional Provident Fund Commissioner (hereinafter referred to as 'RPFC) vide application of 7th June, 2017. Learned counsel for petitioner submits that no response to the aforesaid letter has been received from respondent-RPFC till date.

None appears on behalf of respondent-RPFC despite service of advance notice.

In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to respondent-RPFC to give a speaking response to petitioner's letter of 7th June, 2017 within a period of six weeks from today, if not already replied. The response to aforesaid letter of 7th June, 2017 be positively conveyed to petitioner within a week thereafter, so that petitioner may avail of the remedies as available in law, if need be.

Respondent-RPFC be apprised of this order forthwith to ensure its compliance.

With aforesaid directions, this petition and the application are disposed of.

(SUNIL GAUR) JUDGE JANUARY 09, 2018 s