UNION OF INDIA Vs. P.C. MISHRA

JUDGEMENT

(1.) The Union of India through the Ministry of Home Affairs (MHA) as well as the Director, Agricultural Marketing, Government of NCT of Delhi (GNCTD) have filed this petition challenging an order dated 23rd May, 2017 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (CAT) in OA No. 4076/2016.

(2.) By the impugned order, the CAT while allowing the aforementioned OA by the Respondent directed the Petitioners to release to the Respondent provisional pension for the period from 2nd February, 2012 till 19th January, 2016 within three months. The Respondent was held not entitled to any interest on the said amount.

(3.) While directing notice to be issued in the present petition on 2nd November, 2017 this Court stayed the operation of the impugned order of the CAT.