UNION OF INDIA Vs. MANORMA DEVI

JUDGEMENT

(1.) This writ petition is directed against the order dtd. 4/9/2019 passed by the Central Administrative Tribunal (in short 'the Tribunal') in OANo.3371/2017.

(2.) The short issue involved in the writ petition is : whether the respondent is entitled to the interest on "ex gratia" monetary compensation which was, admittedly, payable to her, because of her husband dying in harness?

(3.) Mr J.K. Singh, learned counsel for the petitioners, informs us that interest for the period indicated in the order dtd. 6/12/2019 passed by the court has already been paid to the respondent.