UNION OF INDIA Vs. GOPA SABUR

JUDGEMENT

(1.) Heard learned advocate Ms. Archana Amin for the petitioner-Union of India and learned advocate Ms. Sunita Chaturvedi for the respondent.

(2.) What is sought to be challenged in this petition is order dtd. 1/10/2020 passed by Central Administrative Tribunal, Ahmedabad in Original Application No. 209 of 2014 granting relief to the petitioner by setting aside order dtd. 19/7/2013 of the competent authorities of Railways, further directing the respondents to pay two-third compassionate allowance with interest at the rate of 8% till the actual payment. Interest at the rate of 8% with effect from 13/10/2004 till the amount is actually paid was directed to be paid.

(3.) Noticing the facts in the background, it appears that pursuant to departmental inquiry against the respondent, order dtd. 13/10/2004 was passed removing the respondent from service. In the said order, it was inter alia provided that the employee would be entitled to get two-third compassionate allowance. However, the compassionate allowance as indicated in the order was not paid.