RAM KISHAN Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Challenge in this writ petition is to the order passed by the Central Administrative Tribunal dated 11.08.2015 wherein although the OA stands allowed but the prayer made by the petitioner seeking interest on the retiral benefits has been declined.

(2.) Counsel submits that although a specific prayer had been made before the Tribunal for grant of interest which finds mentioned in Para 8 (iii) of the OA. This prayer stands declined without assigning any reason.

(3.) Issue notice to show cause as to why the petition be not admitted.