UNION OF INDIA AND ANR Vs. GIR RAJ

JUDGEMENT

(1.) CM APPL. 15137/2015

(2.) Application stands disposed of.

(3.) The present writ petition has been filed by the petitioners under Articles 226 and 227 of the Constitution of India seeking to set aside the order dated 28.01.2015 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi, whereby, the learned Tribunal allowed the O.A. bearing No. 3012 of 2013 filed by the respondent with regard to payment of 9% interest each on difference of arrears of pensionary benefits and on arrears of medical allowance, to the respondent.