KENDRIYA VIDYALAYA SANGATHAN Vs. RENU VAISH

JUDGEMENT

(1.) The present writ petition has been filed by the petitioners (to be referred as 'the Department') challenging the order dtd. 5/5/2022, passed by the Central Administrative Tribunal, Jaipur Bench, Jaipur (to be referred as 'Tribunal'), whereby the adjustment of Rs.30,642,.00 made by the Department, vide orders dtd. 16/10/2018 and 31/10/2018, was set aside.

(2.) Learned counsel for the petitioners submits that order of adjustment of the amount, excess paid to the respondent- employee, was rightly passed by the Department on account of audit objection.

(3.) Learned counsel further submits that the Department has every right to make recovery/adjustment of the excess payment made to its employee.