- (1.) By way of this petition, the petitioner has assailed the judgment and order of the Central Administrative Tribunal whereby tribunal has dismissed the OA preferred by the present petitioners.
(2.) Counsel for the petitioners has contended that the order issued on 31.3.2014 is contrary to well established principle of law inasmuch as assuming without accepting, if the recovery could have been made, the requirement of principles of natural justice is to be followed and even if the uniform policy is changed, the amount cannot be recovered for more than 3 years or it could have been prospective.
(3.) He has further contended that the calculation which has been made is contrary to Government Accommodation Rules wherein criterion for determining living area has been provided and the same reads as under:- Criterion for Determining Living Area Living area shall be determined on the following basis: JUDGEMENT_477_LAWS(RAJ)1_2018_1.html;