UNION OF INDIA Vs. MANILAL AMBALAL PATEL

JUDGEMENT

(1.) By way of this petition, filed under Articles 226 and 227 of the Constitution of India, the petitioners have brought challenge the pragnability of the judgment and order dated 29.10.2013 passed by the Central Administrative Tribunal in O.A. No.177 of 2013, wherein the Tribunal quashed Annexure-A and directed the respondents in the O.A. to pay interest, at the rate applicable to the Provident Fund deposits for the delay occurred in payment of DCRG and CVP from 01.08.2008 to till payment.

(2.) Facts in brief, as could be culled out from the memo and the proceedings of the O.A. deserve to be set out as under;

(3.) Heard learned counsel appearing for the parties and perused the documents and order impugned.