Allahabad High Court
Lakhan Singh Chauhan vs State Of ... on 22 January, 2021
Bench: Rajesh Singh Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Court No. - 8
Case :- SERVICE SINGLE No. - 1902 of 2021
Petitioner :- Lakhan Singh Chauhan
Respondent :- State Of U.P.Thru.Prin.Secy.Food & Civil Supplies & Ors.
Counsel for Petitioner :- Satendra Nath Rai
Counsel for Respondent :- C.S.C.,Shubhra Kumar
Hon'ble Rajesh Singh Chauhan,J.
1. Heard learned counsel for petitioner, learned Standing Counsel for the State and Mrs. Shubhra Kumar, learned counsel for respondent no. 2 to 3.
2. Petitioner has approached this Court challenging the order dated 15.11.2019 whereby after his retirement certain recovery is being made by respondents without providing any opportunity of hearing. The amount which is sought to be recovered from the petitioner was given to petitioner as certain advances and there is also claim of recovery with regard to certain damages of goods caused by petitioner. The petitioner has also prayed that arrears of salary for nine months i.e. from January, 2019 to September, 2019 be also paid to him as said salary has not been paid to him without any cogent reason to this effect.
3. It is apparent from the impugned order that no opportunity of hearing was given to the petitioner while passing the order. Learned counsel for petitioner places reliance upon the judgment of Supreme Court in case of State of Punjab and Ors. Vs. Rafiq Masih (White Washerman) reported in (2015) 4 SCC page.334, paragraph-18 of which provides:-
"18. It is not possible to postulate all situations of hardship, which would govern employees on the issue of recovery, where payments have mistakenly been made by the employer, in excess of their entitlement. Be that as it may, based on the decisions referred to herein above, we may, as a ready reference, summarise the following few situations, wherein recoveries by the employers, would be impermissible in law:
(i) Recovery from employees belonging to Class-III and Class-IV service (or Group 'C' and Group 'D' service).
(ii) Recovery from retired employees, or employees who are due to retire within one year, of the order of recovery.
(iii) Recovery from employees, when the excess payment has been made for a period in excess of five years, before the order of recovery is issued.
(iv) Recovery in cases where an employee has wrongfully been required to discharge duties of a higher post, and has been paid accordingly, even though he should have rightfully been required to work against an inferior post.
(v) In any other case, where the Court arrives at the conclusion, that recovery if made from the employee, would be iniquitous or harsh or arbitrary to such an extent, as would far outweigh the equitable balance of the employer's right to recover."
4. Since, impugned order has been passed without giving any opportunity of hearing to the petitioner, hence, the same is liable to be quashed and writ petition deserves to be allowed.
5. In view thereof, the impugned order dated 15.11.2019 is set aside with liberty to respondent no. 2 & 3 to pass fresh order with regard to re-fixing retiral dues payable to the petitioner, after giving appropriate opportunity of hearing to the petitioner, within a period of six weeks from the date a certified copy of this order is placed before it.
6. The recovery, however, shall not be made from the petitioner keeping in view of the Supreme Court judgment of Rafiq Masih (supra) case before passing a fresh order after due opportunity.
7. It is further directed that the remaining admitted post retiral dues of the petitioner as well as arrears of salary for nine months, if the same has not been paid till date, shall be paid within a period of four weeks from the date a certified copy of this order is placed before it.
8. With the aforesaid, the writ petition is allowed.
Order Date :- 22.1.2021
RBS/-
[Rajesh Singh Chauhan,J.]
