- (1.) By filing this writ petition, the petitioners have laid challenge to orders dated 30.12.2005 (Annexures P-4 and P-5), vide which their claim for release of amount of Travelling allowance and Daily Allowance, at par with Class-I Officers, has been returned/rejected.
(2.) When notice of motion was issued on 4.10.2007, following contention of counsel for the petitioners was noticed by this Court: "The petitioners who are serving as Members of District Consumer Forum are aggrieved by the orders ( Annexures P-4 & P-5) by which the T.A. D.A. Bills submitted by the petitioners have been returned on the ground that they were entitled to be reimbursed as per the usual mode of transport. Mr. J.S. Cooner, counsel for the petitioner submits that as per the appointment letters (Annexure P-1), the petitioners were entitled to Travelling and Daily Allowance on official tours as were admissible to Class-I Officers of the State Government. On the basis of the above, learned counsel submits that the rejection of the T.A. Bills submitted by the petitioners is contrary to the terms of the appointment letter of the petitioners."
(3.) In response to the notice issued, reply has been filed, wherein it has been stated that in view of amendment in Haryana Consumer Protection Rules, 1988 on 17.3.2004, the petitioners are entitled to get amount towards abovesaid benefits at par with Grade-II Officers of the State of Haryana,. Further objection has been raised that before undertaking any journey, the petitioners were supposed to get prior approval from Head of the Department.;