UNION OF INDIA Vs. VIRENDRA KUMAR SINGH

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar Verma, learned Assistant Solicitor General (hereinafter referred to as 'ASG') for the petitioners and Mr. Om Prakash Singh, learned counsel for the respondent.

(2.) The petitioners have moved the Court being aggrieved by the order dtd. 4/11/2019, passed in O.A. No. 847 of 2018, by the learned Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as the 'Tribunal').

(3.) By the said order, the learned Tribunal has allowed the Original Application filed by the respondent directing the petitioners to pay the gratuity due upon retirement to the respondent along with statutory interest within three months of the receipt of the order as also consequential benefit in the form of commutation of value of pension, if eligible, within the said period.