RAJENDRA N THAKER Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard learned counsel Mr. Keyur Vyas, holding brief of Mr. P.K. Jani, for the petitioner in Special Civil Application No.2132 of 2004 and Mrs. Mauna Bhatt for the petitioner in Special Civil Application No.4437 of 2004.

(2.) BY these petitions, judgment and order passed by the Central Administrative Tribunal dated 8.10.2003 passed in Original Application No.627 of 2002 has been challenged.

(3.) IN the result, both these petitions are allowed. Judgment and order dated 8.10.2003 passed in Original Application No.627 of 2002 by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad is set aside. The matters are remanded back to the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad for deciding the question of interest afresh, as to whether the employee is entitled for any payment of interest and from what rate, whether simple interest or compound interest has to be paid. Rule is made absolute accordingly.