UNION OF INDIA Vs. R SUNDARA RAJAN

JUDGEMENT

(1.) THE Union of India has filed this writ petition against the order, dated 24.9.2004, passed by the Central Administrative Tribunal, Madras Bench, (hereinafter referred to as "the Tribunal") in O.A.No.87 of 2004, whereunder the Tribunal, while quashing the order dated 7.3.2003, has directed the present petitioner to revise the Death-cum-Retirement Gratuity (DCRG) and the Surrender Leave Salary (SLS) by taking into account the increment due on 1.6.1990.

(2.) THE basic facts, which were projected before the Tribunal, are as follows:-

(3.) LEARNED counsel for the petitioner has submitted that, as a matter of fact, the Division Bench decision of the Andhra Pradesh High Court, which was relied upon by the Tribunal for granting the relief to the present Respondent No.1, has been subsequently overruled in a decision of the Full Bench of the very same Andhra Pradesh High Court in W.P.NOs.22042, 24191, 24308, 24324 and 24325 of 2003 (The Principal Accountant General, Andhra Pradesh V. C. Subba Rao).