T R GUPTA Vs. M C D

JUDGEMENT

(1.) THE petition impugns the orders dated 28.05.2010 and 30.09.2011 of the Central Administrative Tribunal, Principal Bench in OA No.1580/2009 and OA No.3588/2011 respectively preferred by the petitioner, under Section 19 of the Administrative Tribunals Act, 1985.

(2.) OA No.1580/2009 was preferred seeking directions for payment of (i) interest at the rate of 18% per annum on gratuity, leave encashment and all other pensionary benefits together with arrears of pension from the date they were due upto the date of payment; and (ii) interest at the rate of 12% per annum on the arrears of salary which had been disbursed in pursuance to Resolution No.449 dated 06.11.2006.

(3.) IT is the case of the petitioner that the respondents in compliance of the order however paid interest only on the arrears mentioned in relief No.(i) supra and not on the arrears of salary claimed in relief No.(ii) supra.