Vir Singh vs Govt. Of Nct Of Delhi And Ors.
2015 Latest Caselaw 7784 Del

$~23
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+        W.P.(C) 8324/2015

%                                        Judgment dated 9th October, 2015

         VIR SINGH                                               ..... Petitioner
                            Through      Mr. Sanjay Sharawat with Mr. Ratish
                                         Kumar, Advocates

                            versus

         GOVT. OF NCT OF DELHI AND ORS.              ..... Respondents

Through Mr. Naushad Ahmed Khan, ASC

CORAM:

HON'BLE MR. JUSTICE G.S.SISTANI HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL

G.S.SISTANI, J (ORAL)

1. The short question which arises for consideration in this writ petition is the question relating to grant of interest with respect to pension and other retirement benefits granted to the petitioner by the Central Administrative Tribunal. Mr. Sharawat submits that although a specific prayer for grant of interest was made, but the question with regard to payment of interest has not been considered by the Tribunal. He further submits that the Tribunal has reached a conclusion that the petitioner is entitled to retirement benefits and there was no delay caused by the petitioner. Both the parties pray that the matter be remanded to the Tribunal to hear and re- consider the matter with regard to the prayer for payment of interest.

2. Accordingly, we remand the matter back to the Tribunal to render a decision whether the petitioner is entitled to payment of interest, if yes,

for what period and at what rate. Parties to appear before the Tribunal on 28.10.2015.

3. The writ petition is disposed of in above terms.

G.S.SISTANI, J

SANGITA DHINGRA SEHGAL, J OCTOBER 09, 2015 pst