LAWS(KER)-2019-1-206

RAJAMMA T.D. Vs. MAHATMA GANDHI UNIVERSITY REPRESENTED

Decided On January 11, 2019
Rajamma T.D. Appellant
V/S
Mahatma Gandhi University Represented Respondents

JUDGEMENT

(1.) The petitioner, an employee of the M.G. University was granted a sum of Rs. 50,000.00 to meet the expenditure related to participation in 18th Asian Masters Athletic Championship held at Kitakami, Japan from 19th to 23rd September 2014. The petitioner, thereafter, requested for reimbursement of Rs. 1,11,360.70.00 towards expenses in connection with the participation. After sanctioning, the University noted that, this sanction itself was in violation of 1st proviso to Sec. 37(d) of Chapter V of the Mahatma Gandhi University Act, 1985 (for short, "The Act"). Therefore, instead of considering the request for reimbursement of excess amount, it also ordered to recover Rs. 50,000.00 already paid to the petitioner. It is challenging this order, the petitioner has approached this court.

(2.) It is submitted at the Bar that Rs. 50,000.00 has already been recovered. The petitioner is having two fold prayers, one is for restoring Rs. 50,000.00 deducted from her and the other is to disburse the bill submitted by her, totalling Rs. 1,11,360.70.

(3.) The provision in this regard is very clear. It is appropriate to refer Sec. 37 (d) of Chapter V of the Mahatma Gandhi University Act, 1985 which reads as follows:-