UNION OF INDIA Vs. SUVADRA BALA PAUL

JUDGEMENT

(1.) Although these two appeals were heard separately, as common questions are involved, we have decided to dispose of these two appeals by this common judgment. However, we will deal with the cases one after the other.

(2.) This mandamus-appeal is at the instance of the Union, of India and is directed against the order dated 16th August, 2005 passed by the learned Single Judge thereby allowing a writ-application by directing the present appellant to release pension to the substituted respondent in terms of the sanction-order dated April 24, 1991. His Lordship further directed that all the arrears in terms of the order except for the period already released should be payable from the date of making of the application by the husband of the substituted respondent and all such arrears should be paid within six weeks from the date of the order impugned and that within the same period, the Central Government should issue necessary order for releasing the current pension to the petitioner. It was further ordered that all arrears should be paid to the petitioner with interest at the rate of six per cent per annum from the dates the amounts became due and payable till the date of actual payment.

(3.) The present writ-application has a chequered career.