UNION OF INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) IN W.P.Nos.2481 and 2628 of 2002, the petitioners are TheUnion of INdia represented by the Assistant Director General (Estt.), Department of Posts, Ministry of Communications, Dak Bhavan, Sansad Marg, New Delhi and the Principal/Chief Post Master General, Tamil Nadu Circle, Chennai-600 002. IN W.P.No.11629 of 2002, the petitioners are theUnion of INdia represented by the Principal Chief Post Master General, Tamil Nadu Circle, Chennai-600 002 and the Head Record Officer, Airmail Sorting Division, Chennai-600 027.

(2.) THE challenge in all these Writ Petitions is to the orders of the Central Administrative Tribunal, dated 20.7.2001 in O.A.No.138 of 2001 and 209 of 2000 and dated 14.8.2001 in O.A.No.457 of 2001 respectively.

(3.) IN O.A.No.457 of 2001, the contesting respondents/applicants made a challenge to the orders of the petitioners/Postal Department dated 28.1.1999, 2.2.2001 and 9.4.2001 for the recovery of the payment of H.R.A. and C.C.A. as the excess payment made to the contesting respondents for the period 1.1.1996 to 31.7.1998 and also for a direction to the petitioners to refund the amounts if any already recovered.