Madras High Court
C.Rajamani vs The Principal Secretary To ... on 27 June, 2022
W.P.(MD).No.7428 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 27.06.2022
CORAM:
THE HONOURABLE MR. JUSTICE M.S. RAMESH
W.P.(MD).No.7428 of 2018
and
W.M.P.(MD).Nos.7105 and 13547 of 2018 and 16055 of 2021
C.Rajamani ...Petitioner
Vs
1.The Principal Secretary to Government,
Municipal Administration and Water Supply Department,
Secretariat,
Chennai – 600 009.
2.The Commissioner of Municipal Administration,
Ezhilagam,
Chepauk,
Chennai – 600 005.
3.The Director of Local Fund Audit Department,
Kuralagam,
Chennai – 600 004.
4.The Commissioner,
Thoothukudi Corporation,
Thoothukudi. ...Respondents
1/6
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.7428 of 2018
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India to issue a Writ of Certiorarified Mandamus, to call for the records
of the impugned orders Na.Ka.5171/2014/C2, dated 09.08.2014 and
No.32548/PR7/2014 dated 06.02.2015 passed by the third and fourth
respondents respectively and quash both and consequently directing the
fourth respondent to refund the deducted amount of Rs.7,06,247/- to the
petitioner.
For Petitioner : Mr.R.Murugappan
For R-1 to R-3 : Mr.M.Siddharthan,
Additional Government Pleader.
For R-4 : Mr.S.Shaji Bino,
Standingn Counsel.
ORDER
Heard the learned counsel for the petitioner, learned Additional
Government Pleader for the respondents 1 to 3 and the learned Standing
Counsel appearing for the fourth respondent.
2. The petitioner herein was permitted to retire from service on
31.03.2006. During his service, he was placed under suspension and was
also paid the corresponding subsistence allowance.
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.7428 of 2018
3.When the first respondent herein had earlier passed an order in
G.O.(P).No.63 dated 17.02.2014, whereby, the punishment was imposed
to recover a sum of Rs.2,000/- from the monthly pension for a period of
three years, this Court vide order dated 13.11.2019 in W.P.(MD).No.
15409 of 2014 had quashed the order on the ground that the
Commissioner of Tuticorin Corporation alone is the competent authority
to pass an order. However, liberty was granted to the Commissioner of
Corporation to proceed further against the petitioner in this regard. It is
in this background, the Commissioner had now passed the impugned
order dated 09.08.2014, directing for recovery of sum of Rs.6,39,365/-
from the petitioner's monthly pension. This order of recovery is put
under challenge in this present Writ Petition.
4. Admittedly, the alleged wrongful payment of the subsistence
allowance has been made by the third respondent herein and no fault in
this regard has been attributed on the petitioner. Moreover, the alleged
excess payment relates to the year 2002. The Hon'ble Supreme Court in
the case of State of Punjab Vs. Rafiq Masih (White Washer) reported in
(2015) 4 SCC 334, has held that the recovery for the wrongful payment
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.7428 of 2018
made by the Department from the pensioner is impermissble in law. It is
further held therein that when such recovery relates to an incident, which
is five years prior to the date of recovery, is also not permissible.
5. In the instant case, the petitioner herein is a pensioner and the
impugned recovery order relates to the incident that occured in the year
2002, which is more than five years. On these two grounds, the recovery
is impermissible in view of the law laid down by the Hon'ble Supreme
Court in the Rafiq Masih (White Washer) case as stated supra.
6. In the light of the aforesaid judgment of the Hon'ble Supreme
Court, the impuged orders Na.Ka.5171/2014/C2, dated 09.08.2014 and
No.32548/PR7/2014 dated 06.02.2015 passed by the third and fourth
respondents respectively are quashed. Consequently, there shall be a
direction to the fourth respondent herein to forthwith refund the entire
amount recovered from the petitioner, pursuant to the impugned order,
dated 09.08.2014, within a period of four (4) weeks from the date of
receipt of a copy of this order.
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W.P.(MD).No.7428 of 2018
6. With the above direction, the Writ Petition stands allowed.
There shall be no order as to costs. Consequently, connected
miscellaneous petitions are closed.
27.06.2022
Index:Yes/No
Speaking order/Non-speaking order
Nsr/TM
To
1.The Principal Secretary to Government,
Municipal Administration and Water Supply Department,
Secretariat,
Chennai – 600 009.
2.The Commissioner of Municipal Administration,
Ezhilagam,
Chepauk, Chennai – 600 005.
3.The Director of Local Fund Audit Department,
Kuralagam,
Chennai – 600 004.
4.The Commissioner,
Thoothukudi Corporation,
Thoothukudi.
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.7428 of 2018
M.S.RAMESH,J.
Nsr/TM
W.P.(MD).No.7428 of 2018
27.06.2022
https://www.mhc.tn.gov.in/judis
