C. BALAKRISHNAN S/O. CHELLAPPAN, STATION MASTER GRADE-I Vs. UNION OF INDIA (UOI) REPRESENTED BY GENERAL MANAGER, SOUTHERN RAILWAY AND ORS.

JUDGEMENT

(1.) THE dispute is this case could be succinctly brought as hereunder:

(2.) RESPONDENTS have contested the O.A. According to them there is no legal lacuna in conducting the inquiry and imposition of penalty and again, the recovery of over payment of HRA/CCA is fully justified as the applicant was not entitled to the same. The applicant has filed his rejoinder, reiterating the contents of his O.A.

(3.) COUNSEL for the respondent submitted that the evidences are ample to prove the guilt of the applicant and Annexure A -17 had been issued as the applicant had overstayed unauthorisedly in Quarter 24 D, Angamali.