JIVANLAL RAMJIBHAI PARMAR Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) XXX XXX XXX

(2.) This writ petition has been filed by the petitioner challenging the judgment of the Central Administrative Tribunal dated 09.03.2004 passed in O.A. No.257 of 2003 by which the Tribunal has allowed the claim petition partly.

(3.) The petitioner claims that all the amount claimed by him under the O.A. be directed to be released to him and the order of the Tribunal may be modified to that extent. The petitioner retired in the year 2000. The Tribunal has partly allowed the petition and has directed for refund of interest amount of Rs.13,035. Other claims of the petitioner has not been accepted.