INDIAN TRADE PROMOTION ORGANIZATION Vs. ANIL KUMAR KHANNA

JUDGEMENT

(1.) Challenge in this writ petition is to the order dated 27.09.2004 passed by the Central Administrative Tribunal (CAT).

(2.) The facts which gave rise to the filing of the OA are as under:

(3.) During the course of the employment, an audit objection was raised in the year 2008-09 with regard to the advance increments granted to the respondent by the petitioner at the time of his joining. In January, 2013, the Accounts Department directed that the recovery to be made from the respondent.