UNION OF INDIA Vs. R VASUDEVAN

JUDGEMENT

(1.) CAV 256/2012 The caveat stands discharged inasmuch as the learned counsel for the caveator/ respondent is present. WP(C) 1424/2012 & CM 3106/2012 1. The petitioner is aggrieved by the order dated 24.11.2011 passed in OA 3421/2011 by the Central Administrative Tribunal, Principal Bench, New Delhi. By virtue of the impugned order the respondent's said Original Application was allowed and the petitioner was directed to proceed with fixation of regular pension of the respondent in accordance with the rules and to release all his retiral benefits that remain unpaid with simple interest at the rate applicable to GPF deposits from the date they became due until the date they are actually paid. The petitioner was also directed that the entire exercise be completed within three months from the date of receipt of the certified copy of the Tribunal's order.

(2.) THE learned counsel for the respondent is present before us inasmuch as he had filed a caveat. With the consent of the learned counsel for the parties, the writ petition is being taken up for disposal straightaway.

(3.) RULE 9 (4) of the said RULEs reads as under:-