UNION OF INDIA Vs. R K GUPTA

JUDGEMENT

(1.) THE petitioner, Union of India, has challenged the order dated 26. 04. 2007 passed by the Central Administrative Tribunal, Principal Bench in O. A. No. 1268/2006 titled as Sh. R. K. Gupta (Retd.) Vs. Union of India awarding interest at the rate of 8% per annum on arrears of retiral/pensionary benefits for the period when the respondent was under suspension.

(2.) THE respondent was a Postal Assistant with Delhi Postal Circle and he was suspended while in service on account of a criminal case pending against him.

(3.) ON his retirement on 01. 03. 1996 he was paid only provisional pension on 24. 11. 1998 and other retiral benefits like leave encashment, gratuity etc. were withheld. Aggrieved by non-payment of leave encashment and gratuity and other benefits along with interest at the rate of 12 per cent per annum, the respondent filed O. A. No. 1832/98. The petition of the respondent was allowed on 06. 04. 1999 with the following directions: