AJIT KUMAR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Union of India.

(2.) The present application has been filed seeking review of the order dated 11.05.2016 passed in C.W.J.C. No. 9639 of 2015 by which the writ petition was disposed off modifying the order of the Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as the 'Tribunal') dated 03.10.2013 passed in O.A. No. 315 of 2011.

(3.) The Tribunal had passed order dated 03.10.2013 in O.A. No. 315 of 2011, directing the opposite parties to pay officiating allowance to the petitioner from 30.04.2004 till 17.02.2016, along with interest within three months. In C.W.J.C. No. 9639 of 2015, by order dated 11.05.2016, the order of the Tribunal was modified to the extent that the applicant was allowed payment of overtime allowance from 30.04.2004 till 17.02.2006 along with interest @ 8% per annum as is payable to the higher post of Assistant Post Master (Accounts).