AMIT SACHDEVA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. This writ petition can be disposed of at this stage itself.

(2.) The petitioner was appointed as Lecturer in Shri Ram College of Commerce University of Delhi. Under the terms of appointment the petitioner was entitled for house rent allowance. The petitioner's father was employed with Tuberculosis Association of India. It seems that there is some disputes inter se with Tuberculosis Association of India and father of the petitioner. On some complaint received from TAI, respondent NO.3/University Grants Commission directed respondent No.4, to recover the house rent allowance which was given to the petitioner.

(3.) Counsel for respondent No.3 as a matter of fact has admitted that no show cause notice was issued to the petitioner. Counsel for respondent No.3 contended that they had requested to respondent No.4 to conduct enquiry.