STATE OF HARYANA Vs. A C AGGARWAL

JUDGEMENT

(1.) The State of Haryana has challenged the order dated 28th August, 2009 passed by the Central Administrative Tribunal, Principal Bench in O.A No. 1485/2009 titled as A.C. Aggarwal, IAS (Retd) v. Union of India and Ors. allowing the original application of the respondent No. 1 to grant him simple interest at the rate of 10% per annum on the amount due to him with a cost of Rs. 5000/-.

(2.) The respondent No. 1 had filed an original application being O.A No. 1485/2009 praying inter-alia that a direction to State of Haryana be given to pay simple interest on the amount retained unauthorisedly by them from 27th June, 1999 to 7th October, 2008 at 10% per annum.

(3.) The respondent No. 1 had contended that he retired from IAS (Haryana) Cadre on 30th June, 1987 at the age of 58 years and before his retirement he was Commissioner and Secretary of Government of Haryana. The respondent No. 1 was authorized to draw pension at the rate of Rs. 2709/- plus AR from 1st July, 1987. The respondent No. 1's pension was modified with effect from 1st July, 1987 and 1st January, 1996 and on the recommendation of 6th Pay Commission he was granted pension at the rate of Rs. 23,341/- per month with effect from 1st January, 2006.