UNION OF INDIA Vs. SATISH KUMAR KALOTHRA

JUDGEMENT

(1.) The Union of India through the Department of Personnel and Training (DoPT) and the Ministry of Rural Development (MRD), Government of India has filed the present petition challenging an order dated 19th May, 2017 passed by the Central Administrative Tribunal (CAT), Principal Bench, allowing OA No. 648/2017 filed by the Respondent. The CAT held that the Respondent was entitled to all amounts attached to the post of Deputy Secretary in the Department of Rural Development ("DRD"), which were denied to him on account of suspension order dated 8th May, 2015 which was extended on five occasions. As a consequence, the Respondent was held entitled to the difference of the amount between the subsistence allowance and the salary admissible under the rules.

(2.) At the time of issuing notice in the present petition on 29th September, 2017, the impugned order of the CAT was stayed.

(3.) This Court has heard the submissions of Mr. Ruchir Mishra, learned counsel for the Petitioners and Mr. M. K. Bhardwaj, learned counsel for the Respondent.