ANANDIBEN J JHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner herein has challenged the communication dated 31.01.2012 issued by the competent authority of respondent no.2-District Panchayat whereby, an amount of Rs.11,992/- was ordered to be recovered from the petitioner on the ground of false claim towards Leave Travel Concession (LTC).

(2.) THE facts in brief are that the petitioner herein had undertaken a Tour to Kerala through a Government Tour Operator by availing the Leave Travel Concession (LTC) benefit. The petitioner had also submitted necessary travel documents / receipts to respondent no.2- Panchayat for the purpose of claiming LTC benefit. However, vide impugned communication dated 31.01.2012, the petitioner was directed to refund the amount of Rs.11,992/- paid to her by way of LTC benefit and directed her to deposit the challan with respect to the said payment. Being aggrieved by the same, the petitioner has preferred the present petition.

(3.) THE respondent-Panchayat is directed to provide due opportunity of hearing to the petitioner and shall, thereafter, pass appropriate orders in the matter, in accordance with law.