UNION OF INDIA Vs. REGISTRAR

JUDGEMENT

(1.) HEARD the arguments of Mr. Syed Mustafa, learned Additional Government Pleader, (Puducherry) representing the Puducherry Government and Mr. V. Ajayakumar, learned counsel appearing for the petitioner in W.P. No. 43641 of 2002 and second respondent in W.P. No. 34138 of 2002 and have perused the records.

(2.) IN W.P. No. 34138 of 2002, the Union of India, represented by the Principal Secretary (Power), Electricity Department, Government of Puducherry and another subordinate officer have challenged the order of the Central Administrative Tribunal [for short, 'CAT'] dated 06.3.2002 made in O.A. No. 358 of 2001 insofar as it had modified the punishment of dismissal into one of compulsory retirement so that the second respondent therein will have the retiral benefits but without any further monetary benefits. It was also directed that the period of suspension of the second respondent would be treated as qualifying service for the purpose of retiral benefits and that he will also be entitled for payment of subsistence allowance right from 06.3.1985 to 07.02.2001.

(3.) IN view of the interconnectivity between the two matters, these two writ petitions were taken up for hearing together and a common order is passed. For the sake of convenience, the parties are referred to as the Union of India and T. Velayudham.