D N PANDEY EX JT ADVISOR PLANNING COMMISSION GROUP A S/O LATE SH AMAR NATH PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this case the applicant has prayed for fixation of his pay from 1.1.1996 till the date of his retirement i.e. 31.7.2003.

(2.) Respondents in the counter-affidavit have submitted that they have considered the case of the applicant and found that though there were certain inadvertent mistakes in fixation of applicant's salary from 1.1.1996 yet they have subsequently rectified the same by issuing a draft order, which shall be communicated to him after the disposal of this case.

(3.) AFTER hearing the learned Counsel for the parties and on perusal of the draft order placed at Annexure R-II to the reply, we hereby approve the draft order and direct the respondents to communicate the same to the applicant but at the same time the applicant shall not suffer for the latches of the respondents. We, therefore, direct the respondents to pay interest @ 6% p.a. from the date when it fell due. Arrears shall be paid to the applicant within a period of four months from the date of receipt of a copy of this order. On the basis of revision of pay all other retiral benefits be accordingly revised.