J S VERMA S/O LATE SHRI MOOL CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned ounsel for the parties.

(2.) In this OA, applicant is being aggrieved by a penalty imposed upon him, which has the effect of reducing his pensionary benefits post-retirement, i.e., the effect of penalty being carried out, the date of retirement is held to be legal by the Hyderabad Bench of the Tribunal in V.V. Ramaiah v. Union of India and Ors. (OA-712/90) decided on 21.7.1993, which was followed by the Principal Bench of this Tribunal in Satya Pal Singh v. Union of India and Ors. (OA-2282/2002) decided on 16.4.2004.

(3.) ON the other hand, learned ounsel for respondents stated that allowing the same benefits to the applicants, which have been accorded in Satya Pal Singh's case (supra), is not tenable, as the decision delivered in one case cannot be applied in other cases.