ARJUN RAM BISHNOI Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been directed against the Order dated 09.12.2016 passed by the Central Administrative Tribunal, Jodhpur Bench, Jodhpur in Original Application No. 290/00190/2014 whereby the original application preferred by the petitioner has been dismissed.

(2.) Brief facts of the case are that the petitioner approached the tribunal by way of filing an original application praying that the respondents may be directed to make payment of 60% arrears of 6th Central Pay Commission along with interest @ 18% per annum from August, 2009 till the date of payment.

(3.) The petitioner while working on the post of Sub Post Master at Phalodi Post Office was facing the disciplinary proceedings as well as criminal proceedings in connection with a fraud committed and the amount involved therein was Rs. 1,97,95,075/-. There were other offenders involved in the commission of the fraud and they were also prosecuted and the departmental enquiry was instituted against them. The petitioner was paid 40% of the arrears of 6th CPC while he was in service but the remaining 60% arrears was not paid to him while he was facing the above-stated departmental as well as criminal proceedings.