P. Sam Koshy, J
1. The challenge in this petition is to the orders of recovery dated 01.02.2019 and 21.12.2016 (Annexures P/1 & P/2 respectively). The recovery is in
respect of certain expenses incurred on the petitioner on his making certain foreign tours.
2. The contention of the petitioner is that, the petitioner had gone on foreign tours at the instruction and behest of the higher authorities in the
department. That, there were proper and due sanction granted by the department before the petitioner was asked to undertake the foreign tours and
this aspect has also been established from the correspondence made by then Managing Director and the Chairman of the respondent No.1- Board.
3. The counsel for respondent No.1 submits that the two orders of recovery are appealable orders and the appeal in the instant case would lie to the
Chairman of the Chhattisgarh Tourism Board. He further submits that subject to the petitioner's preferring an appeal, the same shall be considered in
accordance with law at the earliest.
4. Given the aforesaid submissions made by the counsel for the respondent No.1 and also taking note of the contentions put forth by the petitioner, let
the petitioner prefer a detailed appeal to the Chairman of the respondent No.1-Board within a period of 15 days from today. Subject to petitioner's
preferring an appeal, the appellate authority i.e. the Chairman of the respondent No.1-Board shall decide the same within a period of three months
from the date of receipt of appeal.
5. It is made clear that meanwhile till the appeal is finally decided, the respondents shall not take any co-ercive steps for recovery pursuant to the
orders dated 01.12.2019 and 21.12.2016.
6. The writ petition accordingly stands disposed of.
