RAJENDER SINGH TUSHIR Vs. SECRETARY, DEPARTMENT OF POSTS MINISTRY OF COMMUNICATIONS & IT GOVT. OF INDIA AND ORS.

JUDGEMENT

(1.) XXXXXXXXXX.

(2.) THE applicant, a retired employee, filed the OA seeking the following relief(s):

(3.) THE applicant, however, filed RA No. 138/2013 in OA No. 1044/2011, by contending that in addition to certain identical prayers, the applicant has also prayed for a direction to the respondents to pay interest at the rate of 12% on the delayed payment of leave encashment, but while disposing of the OA on 06.07.2012 along with other OAs, the Tribunal has not considered the said prayer and that no finding was recorded about the same, and in view of the said error apparent on the face of the record, prayed for reviewing the order dated 06.07.2012 in OA No. 1044/2011. This Tribunal by its order dated 11.11.2014 having found merit in the RA, allowed the same and recalled the order in the OA No. 1044/2011 and directed to be listed for fresh adjudication.