J S VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application seeking condonation of delay in re-filing the petition.

(2.) For the reasons stated in the application, it is allowed. Delay in refiling the petition is condoned. The application is disposed of. W.P. (C.) No.25/2010

(3.) The petitioner challenges the order dated 4th September, 2008 in OA No.1842 of 2008 passed by the Central Administrative Tribunal, Principal Bench, New Delhi titled Shri J.S. Verma v. Union of India and others, dismissing his petition seeking quashing of order dated 25th June, 2008 passed by the reviewing authority, viz., the President and direction to the respondents to pay arrears of pay and allowances with interest at the rate of 18% per annum and to release the payment of withheld TA/DA.