DILBAGH SINGH BAINS Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The challenge in this petition is to an order dated July 31, 2019 passed in Original Application being OA. 747/2019 by the Central Administrative Tribunal thereby dismissing the OA.

(2.) The grievance of the petitioner in the OA was against the recovery made from his retiral dues pursuant to the orders dated August 8, 2018 and August 28, 2018. The petitioner had sought a direction to the respondents to refund the amount recovered.

(3.) The facts as noted from the petition are, the petitioner had joined respondent DDA as Junior Engineer (C) on July 23, 1981 and retired as Assistant Engineer (C) on superannuation on April 30, 2018. During the pre-audit of the pension and terminal benefits, certain discrepancies were noticed with respect to grant of 2nd ACP/MACP. The 1st ACP was granted to the petitioner vide order dated March 29, 2004 w.e.f July 1, 2001 and 2nd ACP was granted vide order dated December 22, 2005 w.e.f July 23, 2005.