Order (Oral):1. This matter has been taken up through video conferencing.2. By this O.A., applicant makes the following reliefs:-“8.1 That the Hon’ble Tribunal be pleased to direct the respondents to grant the applicant monthly retirement pension of Rs. 12043 instead of Rs. 8531/- w.e.f. 22.04.2012 on completion of qualifying serve in terms of the Pension Payment Order issued under EPS 1995 which was communicated to the applicant vide letter bearing No. NE/GHY/00018994 dated 06.06.2016 with all arrear amount of benefit.8.2 Cost of the application.8.3 Any other relief (s) to which the applicant is entitled as the Hon’ble Tribunal may deem fit and proper.”2. Sri A.K. Das, learned counsel appearing on behalf of the applicant submits that the applicant is aggrieved against the respondent authorities for payment of lesser amount of monthly retirement pension of Rs. 8531/- instead of Rs. 12043/- w.e.f. 22.04.2012 which is in violation of the Pension Payment order issued under EPS 1995 which was communicated to the applicant vide letter bearing No. NE/GHY/00018994 dated 06.06.2016. He therefore, submitted representations dated 05.06.2015, 09.06.2015, 19.09.2017, 23.05.2018, 13.03.2019 and lastly on 04.08.2020, but to no result. Accordingly, learned counsel prays for intervention of this Tribunal with a direction to the respondent authorities to consider the case of applicant by disposing of the last representation dated 04.08.2020 forthwith.3. By accepting the prayer made by the learned counsel for the applicant, without expressing any opinion on merit and without issuing notice upon the respondents, I hereby direct the respondent authorities more particularly respondent No. 2 to consider and dispose of the last representation dated 04.08.2020 made by the applicant for granting him monthly pension benefit at Rs. 12,043/- instead of 8,531/-, within a period of one months’ from the date of receipt copy of this order.4. It is pertinent to state that I have given this short time as it is a matter of pension as well as case of a Senior Citizen. I hope and trust that the respondent authorities, whom I am directed, may take up the matter seriously and pass a reasoned and speaking order on the said representation da

ted 04.08.2020 and whatever decision to be taken by the respondent No. 3 shall be communicated to the applicant forthwith.5. With the above direction, O.A. stands disposed of accordingly at the admission stage.6. There shall be no order as to costs.