UNION OF INDIA Vs. ODHAVJI C THAKOR

JUDGEMENT

(1.) Heard learned Counsel Mr. Patel for the petitioners and Mr. K,K. Shah, learned Counsel for the respondent Odhavji C.Thakor.

(2.) Rule. Learned counsel Mr. K.K.Shah appearing for the respondent workman on caveat waives service of rule in the facts of the case, the petition is taken up for final hearing today.

(3.) In this petition, the petitioner has challenged the order of Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad in OA No. 727 of 1997 with M.A. No. 203 of 2003 dated 6th November, 2003 wherein the Tribunal directed the petitioners to treat the entire period as on duty and refix the pension of the present respondent in light of the observations made by it in the order and pay to the respondent arrears of salary etc, as well as retirement benefits including leave encashment, GPF, Group Insurance etc. due and payable as per rules. The tribunal directed to complete the said exercise within one month from the date/of receipt of the order. The tribunal also allowed interest at the rate of 12 per cent p.a. from the due dates under different schemes with costs, quantified at Rs.2000.00 in favour of the respondent. With these directions, the tribunal disposed of the application. The respondent who is appearing on caveat has filed reply.