- (1.) The present appeal under Clause X of the Letters Patent is directed against judgment dated 21.2.2007 vide which the learned single Judge, while disposing of CWP No. 13284 of 2001 filed by respondent No. 1- H.P.S. Chawla, directed the appellant along with respondent No. 2 to release the requisite benefits to him without delay and within a period of two months and in the event of their failure to do so, he was held entitled to get back those benefits with interest at the rate of 6% per annum with effect from 19.2.2000, i.e. from the date of the order passed by the Appellate Authority.
(2.) Respondent No. 1 was alleged to have committed certain irregularities, as a result of which, after the disciplinary proceedings had confirmed the allegations against him, he was directed to be removed from the appellant's service by the competent authority. However, while removing him from service, it was observed by the disciplinary authority that his removal shall not be disqualification for his future employment and that he will be eligible to receive terminal benefits as are admissible to him. Since the benefits flowing from the order of the disciplinary authority were not being awarded to him, respondent No. 1 filed the aforesaid writ petition which has been disposed of in the manner indicated hereinabove.
(3.) The appellant, which was the principal employer of respondent No. 1, has filed the present appeal for setting aside the impugned judgment.;