UNION OF INDIA Vs. MOHAMMAD YAKOOB

JUDGEMENT

(1.) The Union of India has come up with the above writ petition, challenging an order passed by the Central Administrative Tribunal in an application filed by the 1st respondent herein.

(2.) We have heard Mr. Swaroop Oorilla, learned standing counsel for the Union of India and Mr. E. Krishna Swamy, learned counsel appearing for the 1st respondent.

(3.) The 1st respondent herein retired as Deputy Office Superintendent (DOS), Level-II, Central Excise, on 31.12.1991 in the scale of pay of Rs.1400-40-1000-50-2300-60-2600 (as per the Fourth Central Pay Commission).