MAHESH CHAND TYAGI Vs. DELHI JAL BOARD

JUDGEMENT

(1.) Being aggrieved by the order of the learned Single Judge dated 21st August, 2006 dismissing the writ petition filed by the appellant, the present appeal has been preferred by the appellant challenging the action of the respondent in passing an order of recovery of Rs.63,499.86 from the dearness relief payable to the appellant. The appellant had overstayed in the Government accommodation alloted to him despite his retirement from service on 30.9.1995 till 25.9.1999, when possession of the said house was taken pursuant to an order passed by the Estate Officer.

(2.) The Assistant Commissioner (Land and Estate) of the respondent passed an administrative order on 19.7.1999 seeking recovery of charges for the aforesaid period of occupation including the water charges totaling Rs. 63,499.86.

(3.) Being aggrieved by the aforesaid order, the appellant raised an industrial dispute. The Industrial Tribunal upheld the legality of the recovery of the aforesaid amount from the dearness relief of his pension.