NARESH CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard Shri Rajendra Dobhal, the learned Senior Counsel assisted by Shri G.D. Joshi, Advocate for the petitioner and Shri Vikas Pandey, the learned Standing Counsel for the respondents.

(2.) THE petitioner was posted as an Upper Division Clerk in the Survey of India at Dehradun and, on 24th February, 1998 applied for Leave Travel Concession (hereinafter referred to as the LTC), for the block year 1998-2001 for himself and for his family members, to conduct a journey from Dehradun to Kanyakumari and back. The application of the petitioner was allowed and the petitioner was sanctioned 90% of the expenses, and, a sum of Rs. 17,000/- was released. It has been stated that the petitioner undertook the journey alongwith his family members from 1st April, 1998 to 20th April, 1998 in a bus operated by Garhwal Mandal Vikas Nigam Ltd. Prior to undertaking his journey, the petitioner had submitted the receipt-cum-ticket to the authorities and also informed the authorities that the journey was being done in a bus of Garhwal Mandal Vikas Nigam Ltd.

(3.) THE petitioner, being aggrieved, filed a claim application before the Central Administrative Tribunal, Allahabad Bench, which was rejected by the Tribunal by its order dated 9th May, 2003. A Review Application was filed which was rejected by an order dated 6th August, 2003. The petitioner being aggrieved by the aforesaid orders has, consequently, filed the present writ petition.