Vijay Kumar v. Union Of India

1. On the case being taken up for hearing Shri SK Singh, Ld. Counsel for the applicant and Dr. Chet Narain Singh, Ld. Counsel for the respondents are present.

2. During the course of hearing applicant's father is present in the Court in person. He submitted that in compliance of order of this Tribunal Rs. 13,68,065/- has been credited in the account of the applicant on 17.07.2019.

3. He further submitted that despite dismissal order being set aside with all consequential benefits, applicant is not getting the same salary which his junior is getting. Shri SK Singh, learned counsel for the applicant also submitted that applicant wants to bring the aforesaid facts on record by way of affidavit to which a week's time is required.

4. Let affidavit be filed within a week as prayed.

5. Respondents are directed to ensure payment of cost Rs. 15,000/- imposed upon them.

6. List on 09.02.2021 for orders.