C SARASAMMA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Assistant Solicitor General of India.

(2.) WE have gone through the contentions of the petitioner as well as the reasoning of the Central Administrative Tribunal in rejecting the claim of the petitioner so far as interest on the retirement benefits after three months from the date of her retirement.

(3.) THE question is, is she entitled for interest on the retirement benefits ? At paragraph 9 of the order of the Tribunal, two accounts pertaining to one Smt. Vincy Shibu and another depositor Sri. Parameswaran Pillai was discussed in detail which shows subsequent to the retirement of the petitioner, when complaints were made regarding these two depositors, she paid these amounts to the respective depositors so that complaints were withdrawn. But for the payment from the pocket of the petitioner, the complaints would have not been withdrawn and along with the MPKBY agent she would have also found guilty of misconduct.