ANITA CHOPRA vs DR.LOK PRATAP SINGH DIRECTOR GENERAL NATIONAL COUNCIL FOR CEMENT AND BUILDING MATERIALS

1
Item No. 11 (C-4)

C.P. No. 408/2025
In
O.A. No. 2902/2022

Central Administrative Tribunal
Principal Bench, New Delhi

C.P. No. 408/2025
In
O.A. No. 2902/2022

st
This the 21 day of October, 2026

Hon’ble Mr. Manish Garg, Member (J)
Hon’ble Dr. Anand S. Khati, Member (A)

1. Ms. Anita Chopra
R/o 45/6, 3rd Floor, East Patel Nagar New Delhi - 110008
2. Ms. Harsha Prabha Mehta
R/o A-1 /1106, Tower -3 ,Purvandhal Royal Park, Sector -137,
Noida 201304
3. Ms. Sandhya Kak
R/o A-91, Amar Colony, Lajpat Nagar - 4, Delhi -110024
4. Shri Soma Varma KK
R/o Kattoor Madam, Puliyanam P.O Angamalay (Via)
Emakulam District, Kerala 683572
5. Shri Shiv Shankar Maurya
R/o D - 465 15 Sangam Vihar, New Delhi -110080
...Petitioners
(By Advocate: Mr. Rahul Raj Mishra)

Versus

National Council for Cement and Building Materials Through its
Director General Dr. Lok Pratap Singh 34 KM Stone, Delhi -
Mathura Road, NH - 2, Ballabhgarh, Haryana-121004
... Respondents
(By Advocate: Mr. Suresh Tripathy, Ms. Shailja Kulshreshtha)
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2
Item No. 11 (C-4)

C.P. No. 408/2025
In
O.A. No. 2902/2022

O R D E R (ORAL)

Hon’ble Mr. Manish Garg, Member (J)

1. In the present C.P. willful disobedience of the directions of
the Tribunal contained in order dated 11.11.2024 is alleged.
Paragraph 8 of the said order reads as under:-
“8.1. This Tribunal is of the considered view that the
present OAs deserve to be allowed, keeping in view
the fact that no recovery can be effected from an
employee without giving any show cause notice.
Respondents are, therefore, directed to refund the
amount, if any, already recovered, which has been
wrongly adjusted against the retiral dues, contrary
to the aforesaid proposition of law. The Respondents
are directed to pay the applicants all the retirement/
service benefits including Gratuity/ Ex- gratia on
Gratuity as per the relevant rules. The consequential
relief(s) shall follow thereof. These directions shall be
complied with by the respondents within a period of
two months from the date of receipt of a certified
copy of this order, failing which the applicants shall
also be entitled to interest at GPF rates till the date of
actual payment.
8.2. The OA is allowed in the aforesaid terms.
Pending MAs, if any shall also stand disposed of.
There shall be no order as to costs.”


2. The submission made by the petitioners in para 10 of the
C.P. reads as under:-
“In the said communication, the Applicant firmly
asserted that all retirement benefits received were
strictly in accordance with the prevailing NCB
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3
Item No. 11 (C-4)

C.P. No. 408/2025
In
O.A. No. 2902/2022

Service Rules. The Applicant also objected to the
recovery demand, highlighting that he had
superannuated nearly two years and eleven months
prior, and that such delayed issuance of recovery
notices was not only arbitrary but also devoid of
legal justification.”
3. Learned counsel for the petitioners submits that the present
petitioners have been discriminated against which is
apparent from the remarks column of the Annexure R1 of
the compliance affidavit, that is, the calculation sheet.
“

RETIRED NCB EMPLOYEES
Balance
Due
(Gratuit
y with
Ex-
Gratia
&
Leave
Encash
ment)
Gratu
ity
With
Ex
Grati
a
Date
of
Super
annu
ation
Date
of
Grat
uity
paid
Date of
Leave
Encash
ment
paid
*
Leave
Encash
ment
Total
Amo
unt
Paid
S
NAME
No
REMAR
KS
SH SHIV
SHANKA
R
MAURY
A
Gratuit
y,
Leave
Encash
ment
(incl
HRA),
Ex-
Gratia
on
gratuit
y, Sick
Leave
(incl
HRA)
was
paid (as
per
31.03
.2017
8,69,
920
4,75,21
0
13,45
,130
11.0
4.17
04.05.1
Nil
7
1
MRS H
PRABHA
MEHTA
31.08
.2017
14,17
,593
1,05,55
7
15,23
,150
01.0
9.17
28.02.1
Nil
8
2
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4
Item No. 11 (C-4)

C.P. No. 408/2025
In
O.A. No. 2902/2022

Balance
Due
(Gratuit
y with
Ex-
Gratia
&
Leave
Encash
ment)
Gratu
ity
With
Ex
Grati
a
Date
of
Super
annu
ation
Date
of
Grat
uity
paid
Date of
Leave
Encash
ment
paid
*
Leave
Encash
ment
Total
Amo
unt
Paid
S
NAME
No
REMAR
KS
NCB
rules
till
16.9.20
17)

MRS
SANDH
YA KAK
Gratuit
y,
Leave
Encash
ment
(withou
t HRA),
Ex-
Gratia
on
Gratuit
y (As
per
relevan
t rules
after
CAG
audit)
(17.09.
2017-
08.03.2
018)
30.09
.2017
13,50
,000
2,63,63
2
16,13
,632
29.0
9.17
21.02.1
Nil
8
3
SH
SOMA
VERMA
KK
30.11
.2017
13,43
,940
5,39,07
1
18,83
,011
22.0
2.18
13.03.1
Nil
8
4
MRS
ANITA
CHOPR
A *
31.01
.2018
14,00
,000
5,90,34
3
19,90
,343
22.0
2.18
18.05.1
Nil
8
5

Footnotes:
* payment made after deduction of taxes with addition of amount paid 7th CPC arrear on
leave encashment
Incl Gratuity on Ex gratuity (Rs.348428/-) paid on dated 17.5.2018
* Incl Gratuity on Ex gratia (Rs.400000/-) paid on dated 17.5.2018
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5
Item No. 11 (C-4)

C.P. No. 408/2025
In
O.A. No. 2902/2022


RETIRED NCB EMPLOYEES
*
Le
av
e
En
ca
sh
m
en
t
Balanc
e Due
(Gratui
ty &
Leave
Encash
ment)
Date
of
Leave
Encash
ment
paid
Date
of
Super
annua
tion
Date
of
Grat
uity
paid
Total
Amo
unt
Paid
S
NAME
No
Gratuit
y
REMA
RKS
11,
29,
64
0
SH SATISH
KUMAR
AGARWAL
30.11.
2020
20,00,0
00
31,29
,640
24.1
2.20
03.04.
Nil
26
1
Gratuit
y,
Leave
Encash
ment
was
paid as
per
releva
nt
rules
after
09.03.
2018
(on
adopti
on of
7th
CPC
w.e.f
01.01.
2016)
SH K V
HARIDASA
N
8,7
7,6
19
31.05.
2021
17,29,7
72
26,07
,391
12.0
7.21
21.08.
Nil
24
2
SH
PRASHANT
KUMAR
CHAKRABO
RTY *
7,6
2,4
96
31.05.
2021
16,30,5
23
23,93
,019
12.0
7.21
13.08.
Nil
24
3
10,
86,
72
0
SH JOSHI
NARSING
RAO
30.06.
2021
20,00,0
00
30,86
,720
12.0
7.21
03.04.
Nil
26
4
SH
PALWINDE
R SINGH

7,1
1,2
24
31.06.
2021
14,17,2
18
21,28
,442
29.1
0.21
29.07.
Nil
24
5

19,
38,
65
2
DR
DEVENDER
YADAV
31.10.
2021
20,00,0
00
39,38
,652
15.0
1.22
03.04.
Nil
26
6
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6
Item No. 11 (C-4)

C.P. No. 408/2025
In
O.A. No. 2902/2022

*
Le
av
e
En
ca
sh
m
en
t
Balanc
e Due
(Gratui
ty &
Leave
Encash
ment)
Date
of
Leave
Encash
ment
paid
Date
of
Super
annua
tion
Date
of
Grat
uity
paid
Total
Amo
unt
Paid
S
NAME
No
Gratuit
y
REMA
RKS
MRS
KAUMUDI
BHATNAGA
R
6,8
1,2
62
30.06.
2018
18,34,3
30
25,15
,592
06.0
7.18
26.08.
Nil
18
7
6,8
1,6
53
SH KSD
8
PRASAD
31.08.
2018
20,00,0
00
26,81
,653
18.0
9.18
28.02.
Nil
19
5,7
8,2
12
DR S K
9
BREJA
31.10.
2018
20,00,0
00
25,78
,212
03.1
2.18
05.12.
Nil
18
5,6
2,0
50
SH MOHD
10
IQBAL
31.12.
2018
13,67,3
63
19,29
,413
08.0
1.19
18.03.
Nil
19
SH KAPIL
KUMAR
GANGER
5,7
8,7
73
31.12.
2018
12,89,8
89
18,68
,662
08.0
1.19
28.02.
Nil
19
11
12,
11,
87
8
SH
RABINDRA
SINGH
31.01.
2019
20,00,0
00
32,11
,878
28.0
2.19
18.03.
Nil
19
12
9,0
2,2
70
SH K A
13
SHAH
30.06.
2019
20,00,0
00
29,02
,270
16.0
7.19
28.08.
Nil
19
29.02.
2020
17,30,5
33
21,67
,512
29.0
4.20
31.03.
Nil
20
SH ARUN
14
SOOD
4,3
6,9
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7
Item No. 11 (C-4)

C.P. No. 408/2025
In
O.A. No. 2902/2022

*
Le
av
e
En
ca
sh
m
en
t
Balanc
e Due
(Gratui
ty &
Leave
Encash
ment)
Date
of
Leave
Encash
ment
paid
Date
of
Super
annua
tion
Date
of
Grat
uity
paid
Total
Amo
unt
Paid
S
NAME
No
Gratuit
y
REMA
RKS
79
14,
55,
29
6
SH M
SELVARAJA
N
30.04.
2020
20,00,0
00
34,55
,296
15.0
5.20
13.07.
Nil
20
15
SH
PARDEEP
KUMAR
*
8,4
5,6
89
31.05.
2020
19,22,5
04
27,68
,193
16.0
6.20
18.09.
Nil
20
16
16,
07,
76
0
SH V V
17
ARORA
31.05.
2020
20,00,0
00
36,07
,760
16.0
6.20
13.07.
Nil
20
SH S
SRIDHARA
N
5,0
6,7
97
31.05.
2020
20,00,0
00
25,06
,797
16.0
6.20
27.07.
Nil
20
18
SH T
MOHAN
RAO
9,0
2,3
70
30.06.
2020
20,00,0
00
29,02
,370
27.0
7.20
04.09.
Nil
20
19
Footnotes:


* payment made after deduction of taxes with addition of amount paid 7th CPC arrear
on leave encashment
incl arrear on gratuity (Rs.148652/-) paid on dated 21.12.21
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8
Item No. 11 (C-4)

C.P. No. 408/2025
In
O.A. No. 2902/2022

* incl arrear on gratuity (Rs.140123/-) paid on dated 21.12.21
incl arrear on gratuity (Rs.32455/-) paid on dated 21.12.21
* incl arrear on gratuity (Rs.63355/-) paid on dated 21.12.21
incl arrear on gratuity (Rs.57208/-) paid on dated 21.12.21

4. Learned counsel for the petitioners also submits that as per
the directions passed by the Tribunal the compliance has to
be done as per the NCB Rules, 1966, specifically, clause 14.
He submits that the gratuity, too, has not been paid as per
the Rules. He further submits that there is a calculation
difference vis a vis the period rendered by them for the
purpose of calculation of ex-gratia and gratuity payment. He
submits that the petitioners are claiming interest on the
delayed payment of leave encashment.
5. To a query posed to the learned counsel for the respondents,
th
as to when the 7 CPC was adopted by the respondents, he
submits that the same was implemented on 09.03.2026 and
if the petitioners are having any grievance with respect to
the calculation as to whether the benefits have to be
th
accorded as the NCB Rules or the 7 CPC, the remedy lies
elsewhere as it is a separate cause of action.
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9
Item No. 11 (C-4)

C.P. No. 408/2025
In
O.A. No. 2902/2022

6. Learned counsel for the petitioners submits that only in the
present case they have admitted the receipt of retiral dues.
7. We have gone through the compliance affidavit filed by the
respondents as well as the directions issued by the Tribunal
8. In view of the above, the C.P. is closed and the notices are
discharged. However, the petitioners shall be at liberty to
agitate their surviving grievances with respect to calculation
or applicability of relevant rules, if any, in accordance with
law.
9. There shall be no order as to costs.

(Anand S. Khati) (Manish Garg)
Member (A) Member (J)

/dd /
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