Central Administrative Tribunal - Delhi
Smt. Sunita Sabharwal vs Union Of India Through The Secretary on 29 January, 2009
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.2045/2008 Thursday, this the 29th day of January 2009 Honble Shri Shanker Raju, Member (J) Smt. Sunita Sabharwal W/o Shri D.N. Sabharwal R/o A-41, Shivam Apartments Vikaspuri, New Delhi-18 ..Applicant (By Advocate: Shri Yogesh Sharma) Versus 1. Union of India through the Secretary Ministry of Home Affairs North Block, New Delhi 2. Govt. of NCT of Delhi through the Chief Secretary New Sectt. New Delhi 3. The Commissioner Department of Trade & Taxes Govt. of NCT of Delhi Vyapar Bhawan, IP Estate, New Delhi 4. The Director (Vigilance) Directorate of Vigilance NCT of Delhi, Delhi Sectt New Delhi ..Respondents (By Advocates: Shri R.N. Singh & Shri K.M. Singh) O R D E R (ORAL)
In the light of a communication from Ministry of Home Affairs dated 15.1.2009 wherein it is stated that vigilance clearance has already been granted for release of retiral dues of the applicant, the relief prayed for in this OA is redressed. However, interest on delay in disbursing the retiral dues is to be awarded by the respondents as per rules and law on the subject within a period of two months from the date of receipt of a copy of this order.
2. With this, OA stands disposed of. No costs.
( Shanker Raju ) Member (J) /sunil/