Central Administrative Tribunal - Chandigarh
Dr Rachhpal Singh Brar vs Sh. Anurag Aggarwal on 11 September, 2018
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ucation, U4 ducation, Higher & ctor, >, =x Dire Yyhe SDH, er } r tration, Secte: S t at ny Admin! b = e 2 sae £ st + 7 ay
2) sno.l & A $s, ted oe z] to oo Q oy pondents mo 2g | for re Se the He arder dated 06.09.2018 in + L f ~\ (CP 60/24/2018 IN OA 60/1162/20153 the benefits on notional basis from 25.09.2074 and on actual basis from 18.12.2014. The same is taken on record.
counsel for the petitioner submitted thak the petitioner has retired and respondents be directed to grant the actual benefits, and comply with the order of this court fully.
We are quite sure that since the respondents have passed order dated 06.08.2018 extending the benefir to the petitioner, they would also ensure that the retiral benefits are released to him without undue delay, Accordingly, we close the present Contempt Petition, Nctices stand discharged, reoe 2 UTZ