SH VIJAY KUMAR AGGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER through this writ petition assails the order dated 16. 1. 2008 passed by Central Administrative Tribunal, (hereinafter referred to as "the tribunal") in OA No. 1382/2006 whereby his petition seeking a direction to the respondents to pay to him TA/da in connection with his visits from Delhi to bombay and back to Delhi incurred by him in the year 1996 was dismissed.

(2.) THE petitioner joined Indian Administrative Service in the year 1982 and was assigned Maharashtra Cadre. The petitioner was placed under suspension vide Government order dated 26. 05. 1988. While he was under suspension, a letter dated 21. 5. 1996 of Government of Maharashtra was received by him by which he was informed that his suspension was revoked and was required to report to the principal Secretary of General Administration Department, Government of maharashtra immediately. Accordingly petitioner reported at Bombay on 30. 5. 1996. It is the case of the petitioner that he had spent Rs. 3549/- on air-tickets and had been there for about a month. Further case of petitioner is that he requested reimbursement of the amount spent on his journey and for sufficient advance payment for his daily needs but the request was not acceded to. He came back to Delhi which was his headquarters and raised a demand vide letter dated 19. 6. 1996 but of no result. Petitioner had also filed a WP (C)No. 1037/1988, which was dismissed vide order dated 9. 12. 2005 wherein liberty was granted to him to approach Tribunal and to urge all the rights and contentions raised in that petition before the Tribunal.

(3.) ON 4. 7. 2006, petitioner filed the O. A. No. 1382/2006 along with application for condonation of delay on 4. 7. 2006 before the Tribunal for relief of TA/da from Delhi-Bombay-Delhi. The Tribunal dismissed the said application vide order dated 16. 1. 2008 with the following observation: