UOI AND ANR Vs. RAM AVTAR SINGH GOTHWAL

JUDGEMENT

(1.) Union of India has assailed the orders dated 15 th March, 2010 and 31 st August, 2010 passed by the Central Administrative Tribunal, Principal Bench, Delhi (tribunal, for short) directing that the petitioner should pay interest @ 12% per annum to the respondent on belated payment of the retirement dues.

(2.) Learned counsel for the petitioner has admitted the delay in payment of retirement dues but submits that the delay was caused because the petitioner did not received full contribution from the Centre for Railway Information Systems (CRIS). It is further submitted that the full amount was not paid because of revision of pay under the Sixth Pay Commission and, therefore, the amounts deposited by CRIS were found to be less.

(3.) We are not inclined to interfere with the orders passed by the tribunal as admittedly there has been delay in payment of retirement benefits by ten months, which is substantially long. The respondent had worked with the petitioner from 17 th December, 1998 till 26 th July, 2005 when he joined CRIS on deputation as Assistant Manager. On 16 th June, 2008, the respondent had submitted technical resignation to the petitioner which was accepted on 10 th July, 2008 and the respondent was permanently absorbed in CRIS with effect from 15 th July, 2008.