- (1.) Heard learned counsel for the petitioner on the writ petition ignoring the averments made in the counter-affidavit. The brief facts of the case are that the petitioner is an Ex-Service Man of Indian Air Force. He served the Air Force from 27.4.1968 to 30.4.1978 as Radar Operator. Thereafter he got re-employment in Postal Department as a Postal Assistant w.e.f. 19.5.1981 in the pay scale of Rs. 260-8-340-10-360-12-420-12-480.
(2.) On attaining the age of superannuation on 31.8.2005 an order was passed for recovery of an amount of Rs. 2,24,963/ from the retiral benefits of the petitioner on the ground that over payment of pay and allowances w.e.f. 19.5.1981 to 31.7.2005 has been made to him due to wrong fixation of pay on re-employment. The break up of the total amount of recovery of Rs. 2,24,963/- was given below :
(3.) Aggrieved by the aforesaid order of recovery, the petitioner moved before the Central Administrative Tribunal Principal Bench, New Delhi (hereinafter referred to as CAT) by means of Original Application No. 1060 of 2006 (J.C. Pandey v. Union of India through Ministry of Communication and I.T. Department of Post, Dak Bhawan Sansad Marg, New Delhi and three others). The tribunal disposed of the aforesaid original application at the admission stage itself vide judgment and order dated 17.5.2006 directing the respondent to decide the representation of the petitioner with liberty to the petitioner to raise all his grievances before the Senior Superintendent Post Office Meerut Division Meerut, U.P.-respondent No. 4. The petitioner was given personal hearing on 21.6.2006 and his representation was rejected.;