UNION OF INDIA Vs. P N NATARANJAN

JUDGEMENT

(1.) Delay condoned in SLP (C) ... CC No. 6523 of 2009.

(2.) Leave granted in the above special leave petitions.

(3.) Whether the retiral benefits payable to the respondents in terms of the option exercised by them under Sections 12-A(4)(a) and (b) read with Section 12-A(4-C) of the Food Corporations Act, 1964 (for short "the Act") as inserted and amended by Acts 57 of 1968 and 12 of 1977 could be revised and reduced by the appellants pursuant to the audit objection raised after 4 to 7 years of the grant of such benefits is the question which arises for determination in these appeals preferred by the Union of India and another against the orders passed by the learned Single Judge and the Division Bench of the Kerala High Court.