UNION OF INDIA THROUGH SECRETARY, MINISTRY OF COMMUNICATION, DEPARTMENT OF POST AND 5 OTHERS Vs. RAJ NARAIN TIWARI AND ANOTHER

JUDGEMENT

(1.) Heard Sri Jitendra Prasad, learned Central Government Standing Counsel holding brief of Sri Ashutosh Shukla, for the petitioners and Sri Santosh Kumar Kushwaha, learned counsel for the respondent no.

(2.) The petitioners in the writ petition are seeking quashing of the order of the Central Administrative Tribunal, Allahabad dated 19.12017 whereby the Tribunal has allowed the Original Application filed by the respondent no.1 and has directed the respondents to ensure payment of pension and other post retiral benefits with 7% interest per annum till date of actual payment.

(3.) The brief facts of the case are that the respondent no.1 was appointed as contingent paid Chaukidar on 14.12.1990 and was granted temporary status w.e.f. 18.01.1992 and thereafter he was accorded the benefits of Group-D employee. It is stated that the respondent no.1 retired from service on 31.12.2016 after completing 26 years of service but he has been denied pensionary benefits.