Ashok Rangnath Idhate And Others vs The State Of Maharashtra And ...
2021 Latest Caselaw 15564 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      954 WRIT PETITION NO. 12114 OF 2021

 Subhash Muralidhar Kadam                                       .. Petitioner

          Versus

 The State of Maharashtra and others                            .. Respondents

 Mr. Ashok R. Tapse, Advocate for the Petitioner.
 Mr. P. K. Lakhotiya, AGP for Respondents/State.

                      966 WRIT PETITION NO. 12129 OF 2021

 Ashok Rangnath Idhate
 and others                                                     .. Petitioners

          Versus

 The State of Maharashtra and others                            .. Respondents

 Mr. Arvind G. Ambetkar, Advocate for the Petitioners.
 Mr. K. N. Lokhande, AGP for Respondents/State.

                               CORAM :   S. V. GANGAPURWALA &
                                         R. N. LADDHA, JJ.

DATED : 28th October, 2021.

PER COURT:-

. The learned Counsel for the petitioners submits that, the

petitioners were Class-III employees at the time of retirement and the

recovery has been claimed by the respondents.

2. Heard the learned Counsel for the petitioners and the learned

A.G.P.

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3. The learned Counsel for the petitioners submits that this Court in

the case of similarly situated persons, has set aside the order of

recovery and directed to refund the amount of which recovery was

made on account of wrong fixation.

4. The learned Counsel refers to the judgment and order dated

18.07.2017 passed in Writ Petition No. 5367 of 2016 and the judgment

and order dated 12.02.2018 passed in Writ Petition No. 695 of 2016.

5. It is not disputed that the petitioners are similarly situated as the

petitioners in Writ Petition Nos. 5367 of 2016 and 695 of 2016,

referred to above and are from the same Department.

6. The petitioners have retired from service and claim the refund of

the amount recovered from them on account of wrong fixation. The

petitioners rely on the judgment in the case of State of Punjab and

others Vs. Rafiq Masih (White Washer), etc. reported in 2015(4) SCC

334. The Apex Court in the said judgment laid down the following

parameters :-

(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.

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       (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.

7. The petitioners were working on Class-III posts on the date of

retirement. It would cause hardship to the petitioners if the said

amount is recovered. All the parameters detailed in the judgment of the

Apex Court in the case of State of Punjab and others Vs. Rafiq Masih

(White Washer) etc. (supra) are attracted in the present matter.

8. In light of the above, the impugned order of recovery is quashed

and set aside.

9. The petitioners shall give details of the amount recovered. The

respondents shall verify the same from the record and if the amount is

recovered from the retiral benefits on account of excess payment made,

the same shall be refunded within a period of four (04)months from

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the date the petitioners submitting the details and the chart.

10. The writ petitions are accordingly disposed of. No costs.

 ( R. N. LADDHA )                              ( S. V. GANGAPURWALA )
      JUDGE                                              JUDGE




 P.S.B.




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