JASWANT KAUR Vs. RAVINDER SINGH LOVELY & ORS

JUDGEMENT

(1.) Mr. Jasmeet Singh, learned counsel for GHPS/DSGMC states that five instalments have been paid in accordance with the Division Bench order dated 22nd May, 2013 passed in EFA (OS) 7/2014.

(2.) The only outstanding issue is whether Transport Allowance as well as interest has to be paid while calculating the Sixth Pay Commission arrears.

(3.) Mr. Jasmeet Singh, learned counsel for respondents states that while interest is payable, the Transport Allowance in not payable.