UNION OF INDIA Vs. SATYA PRAKASH

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the respondent who appears in person.

(2.) PERTAINING to whether respondent had to pay Rs.18,000.00 as a one-time payment for the CGHS card or Rs.60,000.00 has been settled by this Court vide order dated January 25, 2012. The resolution of the dispute is in favour of the respondent and thus we are concerned with only one issue.

(3.) IN paragraph 8 of the impugned decision the Tribunal has put in a tabular form the dates as under:-