Kendriya Vidyalaya Sangathan ... vs Vashisth Muni Tripathi
2022 Latest Caselaw 8583 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- WRIT - A No. - 4719 of 2022
 
Petitioner :- Kendriya Vidyalaya Sangathan Thru.Commissioner And 3 Others
 
Respondent :- Vashisth Muni Tripathi
 
Counsel for Petitioner :- Pushpila Bisht
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Narendra Kumar Johari,J.

Vakalatnama filed by Sri Dinesh Kumar Tandon Advocate on behalf of the respondent, is taken on record.

Heard Ms. Pushpila Bisht, learned counsel for the petitioner and learned Standing Counsel for the State.

There appears to be a dispute with respect to the relevant dates from which the dues i.e. difference of pension and other retiral dues have been held payable by the petitioners, and which, according to the case put up by the respondent have been allowed alongwith the interest at the rate of 12 per cent, for the delayed payment computed at two years and three months. This period, according to the learned counsel for the petitioners has wrongly been assessed by the Tribunal.

Learned counsel for the opposite party has stated that the petitioners have assailed the judgment/order rendered by the Central Administrative Tribunal, according to which, only a payment of Rs.11597/- (Eleven Thousand Five Hundred Ninety Seven Only) is payable to the respondent. We take note of this fact to which learned counsel for the petitioner concedes that the payment so claimed in furtherance of the order impugned shall be paid without any protest.

In case, a sum of Rs.11597/- (Eleven Thousand Five Hundred Ninety Seven Only), is paid by the petitioners to the respondent, this shall be treated to be the full and final compliance of the order passed by the Tribunal and the proceedings shall accordingly set at rest.

The writ petition, in terms of the order passed, is disposed of.

Order Date :- 29.7.2022

Reena/-