N UTHANDAVAN Vs. REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THIS Writ Petition has been filed challenging the order dated 20.3.2006 passed by the Central Administrative Tribunal in O.A. No. 887 of 2005. The relief sought for by the applicant before the Tribunal was to quash the orders dated 23.8.2005 and 22.9.2005 passed by the Deputy Director, Directorate General, Doordarshan, New Delhi and the Station Engineer, Doordarshan Maintenance Centre, Hospet respectively and to direct the respondents therein to refund the recoveries made from the applicant along with interest at the rate of 18% per annum.

(2.) THE case of the applicant is that while he was working as Senior Engineering Assistant in Doordarshan Kendra at Chennai, he was promoted as Assistant Engineer by order dated 24.4.1998 and was posted to LPT Gangavati, Karnataka and that on his representation, he was transferred to TVRC, Hospet by an order dated 10.02.1999 against which he filed W.P. No. 3512 of 1999 before this Court in which notice of motion was ordered with further direction to the respondents to pay his salary vide order dated 19.3.1999. It is the further case of the applicant that since the said direction was revoked by this Court by an order dated 04.9.2003, his payment was stopped from September 2003 onwards and he was allowed to join duty at Hospet only on 25.01.2005. While so, the Station Engineer, Doordarshan Maintenance Centre, Hospet, issued a show cause notice dated 23.3.2005 asking him to show cause as to why the salary paid for the period from 21.11.1998 to 31.8.2003 should not be recovered and subsequently, the Deputy Director, Doordarshan, New Delhi, by his order dated 23.8.2005 directed the Station Engineer to recover a sum of Rs. 10,32,918/- from the salary payable to the applicant till the retirement on 31.5.2006 and to permit him to withdraw GPF and pay the due and to delay his pension and forfeit the gratuity towards the dues based on which, the Station Engineer, Hospet passed the order dated 22.9.2005 impugned in the O.A.

(3.) HEARD the learned counsel appearing on either side and carefully perused the materials placed before us.