UNION OF INDIA Vs. MOHAMMAD YOUSUF KUCHAI

JUDGEMENT

(1.) By medium of this appeal under Clause 12 of the Letters Patent, the judgment dated 08.06.2016 passed in SWP No. 569/2006, titled "Mohammad Yousuf Kuchai v. Union of India and others" has been assailed.

(2.) Vide judgment impugned dated 08.06.2016, the said referred writ petition has been disposed of by providing that in terms of order dated 20th February, 2006 passed in SWP No. 1433/2004, the petitioner (respondent herein) has been retired from service on attaining the age of 62 years, he shall be given all service benefits including payment of salary between 7th February, 2006 to the date he retired from the services after attaining the age of 62 years with a further direction that the intervening period between April, 2005 to 6th February, 2006 shall be decided.

(3.) The precise factual matrix shall be advantageous for the proper disposal of this appeal: