Central Administrative Tribunal - Cuttack
Ramesh Chandra Hota vs Doordarshan on 21 July, 2023
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or aed 3 iS However, in the fet. andl & sarder as 9 casts.7 4, Tn view of the facts and flaw laid down by the Hon'ble Apex Court quoted above, the stand taken by the respondents has lust fits enificance leading to the irresistible conclusiun that the applicant is entitled to the reliefs sought In this OA. Accordingly, the impugned order dated 25.12.2021 (A/4) is hereby quashed. Respondents are directed to fis the pay and pensionary benefits after granting one yal Increment to the applicant > O10? 2020 and revise and y him the arrears of pension and pensianary benefits within 80 {ninety} days from the date of receipt of a copy ofthis order, "2 fore neeen Lf, Lt Bed en ae, ars "5 6 not