C GANESH Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) The Petitioner has filed the instant Writ Petition praying for issuance of Writ of Certiorarified Mandamus, calling for the Proceedings of the 1st Respondent/Tribunal in O.A.No.636 of 2007, dated 29.01.2009 and the order passed by the 3rd Respondent in his Proceedings No.CE/9329/28, dated 08.08.2006 and to quash the same. Resultantly, the Petitioner has sought for issuance of directions to the Respondents to reimburse a sum of Rs.76,331.45, being the disallowed portion, together with interest at 18% thereon.

(2.) The 1st Respondent/Central Administrative Tribunal, while passing the order on 29.01.2009 in O.A.No.636 of 2007, has among other things observed that 'the Applicant has filed an Appeal dated 11.03.2006 and the Respondents have passed an order No.CE/9329/28, dated 08.08.2006 and that the said order in Appeal is a speaking one etc. Further, the Respondents have already considered the request of the Applicant and settled the Bills as per the admissible rates of Government of India, paying a total sum of Rs.80,840/- and that the Applicant has not produced any new grounds other than what have already been decided and consequently, dismissed the Original Application.

(3.) Being dissatisfied with the order of dismissal dated 29.01.2009 in O.A.No.636 of 2007 passed by the 1st Respondent/Tribunal, the Writ Petitioner/Applicant has projected this Writ Petition before this Court.