UNION OF INDIA Vs. CENTRAL GOVT. SAG

JUDGEMENT

(1.) We note that on January 28, 2013 the petitioners have issued an office order dated January 28, 2013 which reads as under:-

(2.) The only issue therefore which survives is, with respect to paragraph 9, of the office memorandum aforenoted which makes it applicable with effect from September 24, 2012, and thereby denying arrears to be paid to the pensioners with effect from January 01, 2006.

(3.) In short, the Government of India has tacitly admitted that it was in the wrong and that the Tribunal is correct.