- (1.) It is informed that since no claim has been made against the Respondent No. 3, the addition of Respondent No. 3 as a party-Respondent in this case was uncalled for. Considering the above facts, the name of the Respondent No. 3 be deleted from the cause title of the writ application.
(2.) A supplementary counter affidavit has been filed on behalf of the Respondents, explaining therein the issues relating to the petitioner's claim pertaining to Item Nos. 4, 5 and 6 of his prayer in the writ application. In the aforesaid items, the petitioner has claimed payment of an approximate amount of Rs.5,000/- which, according to the petitioner is still outstanding and payable by the Respondents. It has been explained by the Respondents that the aforesaid claims pertaining to the T.A. Bill of the petitioner. A sum of Rs.2371/- has been recovered from the petitioner against his unutilized T.A. Advance of Rs.3,500/- paid to him on 27.04.2000 and likewise, an amount of Rs. 262/- has also been recovered from the unutilized T.A. Advance of Rs.4,500/- taken by him on 18.06.2001. The petitioner was also directed to submit his duplicated T.A. Bill for settlement and reimbursement of claim but till date, he has not submitted the bill and as such, the issue could not be settled.
(3.) Considering the aforesaid facts and circumstances and also considering the fact that the petitioner has already received substantial amounts towards payment of his retiral benefits, this writ application is disposed of with liberty to the petitioner to file a fresh representation alongwith the requisite duplicated T.A. Bill before the concerned authorities of the Respondents and within one month from the date of receipt of the representation, the concerned authorities o the Respondents shall process the same and if any, amount is found payable by the Respondents by way of reimbursement/settlement, the same shall be paid to him within one month from the date of the decision taken on the representation.;