UNION OF INDIA Vs. KAUSHALYA DEVI

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application has had a chequered history and the matter has come back before this Court on remand vide order dated 29.11.2006. This order came to be passed in L.P.A. No. 1463 of 1997. After dealing with the appeal the Court after discussing the various issues raised before it came to hold as under: ''

(3.) THE petitioner was appointed as Accounts Officer in the Corporation on 27.4.1976. By virtue of his office he was treated to be a Class -I employee and, therefore, he was entitled to travel by first class in railway while on official duty. During course of his official duty he was asked to visit Purnea and Naugacchia. The petitioner undertook this journey but it seems that the journey was undertaken by him through road and after completion of the tour in terms of his entitlement instead of submitting a TA. bill by road, as per his entitlement submitted a bill equivalent to the first class railway fare for the journey in question to redeem the expenses in the journey. This according to the petitioner was done because as per the entitlement the maximum he could have get was a first class fare of railways, therefore, he submitted his claim accordingly. This submission of TA. bill was taken objection to and a departmental enquiry was initiated for raising a wrong TA. bill.