- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) This appeal by special leave arises against an order of the central Administrative tribunal, Ernnakulam made on 16/8/1994 in OA No. 2026 of 1993. The admitted position is that while the respondent was working as Income Tax Officer, he was dismissed from service. He laid a suit against the order of dismissal. The suit came to be decreed and he was consequently reinstated. Since the arrears were not paid, he filed a writ petition in the High court. The High court by order dated 16/8/1982 directed the appellant to pay all the arrears. That order became final. Consequently, arrears came to be paid. Then the respondent filed an OA claiming interest at 18% per annum. The Administrative tribunal in the impugned order directed the payment of interest. Thus, this appeal by special leave.;