UNION OF INDIA Vs. SUCHITA NINAWE

JUDGEMENT

(1.) This writ petition has been filed by the Union of India through Department of Biotechnology, impugning the order dtd. 10/5/2023 passed by the Principal Bench of Central Administrative Tribunal, New Delhi ('the Tribunal') in Original Application bearing O.A. No. 2944/2022 ('the O.A.'), titled as 'Dr. Suchita Ninawe v. Union of India', whereby the Tribunal allowed the O.A. filed by the Respondent herein challenging the Office Memorandum ('O.M.') dtd. 31/12/2021, to the limited extent of recovery of excess amount of Transport Allowance ('TA') from the Respondent.

(2.) The Petitioner is the Department of Biotechnology under the Ministry of Science and Technology.

(3.) The Respondent herein is currently employed with the Petitioner department at the position of Scientist 'G'.