S. JALADHARAN Vs. THE UNION OF INDIA

JUDGEMENT

(1.) This writ application is arising out of non-payment of pensionary benefits to the writ petitioner.

(2.) By the order dtd. 24/11/2023, the Central Administrative Tirbunal, Kolkata Bench, Circuit at Port Blair ordered as follows:

(3.) The Administration did not carry out the order. Instead it issued an office order being Order No.623 dtd. 30/11/2023 to the following effect.