Central Administrative Tribunal - Mumbai
Jitendra Kumar vs D/O Atomic Energy on 21 December, 2022
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2 theryowdpey -f sire "terete Ft £ C Qniperen t @uiserity dha Ime cCompeigal agg = 3 their journey to NER awner LTC. Tha shews that whe applicants were not at faull and performed thelr journey in Economy Class by ike order af ihe competent quthortay They have not made any false representation and therefore, I am ef the view that the respondenis are not justified in ordering recovery from the salary of the applicants towards the alleged excess antouat, since the LTC advance was sanctioned to them by the canipetent auihorigy after thorough scrutiny of the reguest of the applicants.
In the result, 7 find merit in all the OA and as Such they are hereby allawed and the respondents are restrained i ny recovery from the salary of the appiicamts fram makiag @ towards allexed excess amount paid to the applicants a respect of their LTC claim. No order as to costs."
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rificatory of the earider enactment . ay wy gst ery a Sys nA 4 a3. im te present Case, tne OM dated 33 8G BOAR we yelavrank enmeachmenk an She. same tos ZS 09, 2008 ps relevant @Gnaciment ana EMe Same, is (2) Entitlements of fresh recratis ~ Fresh recruits to Central Goveranient may be allowed to travel to their home town along with thelr families on three occasions in a bleck of four years and te any place in India on the fourth acca-
sion, The facility s hail be available to the Government of-
fleers ante after jotning ihe Government for the first time. The blocks of 4 years shall apply with reference to the ia aitial date of joining the Government eves though the emplovee changes the job within Government subsequently. The existing blocks will remaia the same buf the entitlements of the new _ s recruit will be different in the first eight years of service.
All other provisions concerning frequency of gravel under ifC are retatred."
ag, A plein veading of first paragraph it hes been as "aon firse aeoasions. Ing block of four years". leads to an understanding that the EnSes. Visits AT in @ bleck The ancagion would off course be piprakasa ane iNhers. (2B0T{ & SCO ON, wherein 2 KRemn.}, 1888 AIR 7883, Hon'ble Apex Court held f.
"The intention. of the Legislature ig primarily te be gathered from the language 2 ised in ihe statude, fRUS PRYIRg attention to what has been said as also to whal hag not heen said. When the words used are nol ambiguous, Iteral meaning f res te be applied, whic is ihe golden rule of in~ jerpretation." .
Bea fest oH co) tte a or ceari on fhe Courts sow look for the Yaiention' af the fexisiuture or the 'purpose' of the statute. Plest, Sexcn-
ines the words, of the statuie, ifthe words are precise aad cover the sitvation in head iu + does not go further. If ex- pounds those words in { He natueal and ordinary sense af the words. Bul if the words are ambiguous, uncertain or aay doudl arises a ta jie terns employed, the Cow deems re of ii as Gs paramount duty fo pul upon Lie leven ihe legisiature rational meaning. if thea examines every word, every sechoe and every pravision, dt examines fhe te atischiefs which the legisiature Wve eh rt * ee oe * Rea er ke or "3k > * rad sks ae the whole SUuaLLON and nat Pasi : eas > red PRP CREME GUE G} Nehar Singh & Ors vs State (Deihk 3 Se ?
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e She agers eye te? foo ajo the FEC WOR Ge 2 arc ihe stazwary mufes. The omission fo mention ihe relevant quatificatians (i.e. intermediate or equivalent a t ification wh Ihe Sclence stream) did not refiews Gwe siate from its obligation to fallow exisang rules. df fas net been disouted that the [987 Rides, after amemlment in {908 mandated ihat candidates desirous of being reeruifed as ANAM or Health Workers had te possess educational qualifications including Intermediate pass for its equivalent) with the science stream, apart from the necessary ANM certificate course. That. condition remutined unchanged even afier the creation of the State of Citarakhand. Tt was only in 2016, after the advertisement for ihe concerned recruitment was published, that the rales were changed; the changed mew rules relieved the requirement of having to guulify the intermediate level with science subjects, for the pertad 20/0-2013 cred thereafien after July 2016. For all ather periods, the basic educational qualification of intermediate or eguivalant pass with @ mandatory science siredm gualification, remained an essential condition, Therefore. ihe argument that the state was bound dy the standards U specified fe the advertisement which Aad onulted any mention as te the diate with science) did def extoel can oeperdic at Key et piserempce gt PoE of SSNS OS hg 3 be al , wae
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