UOI & ORS. Vs. P.R. TOORA

JUDGEMENT

(1.) Rule DB in this matter was issued on 07.02.2003.

(2.) Despite this matter being shown in the regular list since 15.11.2016, none has appeared on behalf of the respondent.

(3.) Challenge in this writ petition is to the order dated 15.02002 passed by the Central Administrative Tribunal (hereinafter the 'Tribunal') whereby the application, being OA 1286/2001, filed by the respondent herein has been allowed. The Tribunal had granted interest of 12% on the commuted value of pension as well as revised pension to the respondent herein along with costs of Rs. 4,000.00.