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Judgment
The applicantsherein aretwo doctors working with ESIC. They availed LTC for travelling from Delhi to Cochin, Kerala and then back in respect of Applicant No.1 and from Delhi to Bengaluru and back in respect of Applicant No.2 in the year 2019.
The applicants plead that the airline tickets were purchased from the website of the airlines namely Web Portal of Spice jet. However, when the final bill was submitted, LTC was not reimbursed and instead certainorders were issued on 15/28.10.2020 (Annexure A-2)to both the applicants, wherein it has been contended that the airlines ticket were not purchased as per Headquarter guidelines on LTC. The applicants had already made a representation dated 10.12.2020 which has not been replied. The applicants, however, further contended that the respondents have now directed vide order dated 11/15.01.2021 to start the recovery, if it is not paid by the applicants by 31.1.2021.
The matter was heard. Shri Yogesh Kumar Mahur, learned counsel represented the applicants and Shi N D Kaushik, learned counsel represented the respondents.
The OA is disposed off at admission stage itself, without going into the merits of the case, with a direction to the respondents to pass a reasoned and speaking order on the pending representation dated 10.12.2020, in keeping with the extant policy guidelines and advise the applicants within a time period of eight weeks. Till such time this order is issued to applicants, any recovery in this regardis stayed. Further steps will depend on the nature of the said order to be passed by Respondents.
The applicants shall have liberty to approach the Tribunal, if certain grievance still subsist.