Arvinder Kaur vs State Of Punjab And Others
2023 Latest Caselaw 9417 P&H

                                                                                2023:PHHC:084460

                               In the High Court for the States of Punjab and Haryana
                                                At Chandigarh

                                                                    CWP-8347-2018 (O&M)
                                                                    Date of Decision:-05.07.2023


                 Arvinder Kaur                                                ... Petitioner

                                                     Versus

                 State of Punjab and others                                   ... Respondents

                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Mr. Sunny Singla, Advocate, for the petitioner.

                                  Mr. Aman Dhir, DAG, Punjab.

                                                     *****

GURVINDER SINGH GILL, J.(Oral)

1. The petitioner assails order dated 23.1.2018 (Annexure P-4) passed by the

respondents vide which the benefit granted vide order dated 27.4.1998

(Annexure P-1) w.e.f. 01.01.1996 to the petitioner with respect to grant of

annual increment at par with Ravinder Singh, Clerk has been ordered to be

withdrawn.

2. The sole contention raised by learned counsel for the petitioner so as to assail

the aforesaid order of recovery is that the said order has been passed in the

year 2018 in respect of the increment which was granted in the year 1998

w.e.f. 1996 i.e. after a period of more than 22 years.

3. Learned counsel for the petitioner submits that the petitioner retired from

service w.e.f. 30.11.2018 that when the impugned order was passed she had

less than one year of service before retirement.

MOHAN SINGH 2023.07.05 20:05 I attest to the accuracy and authenticity of this order/judgment CWP-8347-2018 (O&M) (2) 2023:PHHC:084460

4. Learned counsel for the petitioner places reliance upon instructions dated

28.8.2015 issued by Government of Punjab pursuant to a decision of Hon'ble

Supreme Court in Civil Appeal No.11527 of 2014 out of SLP(C) No.11684

of 2012 titled as State of Punjab and others Vs. Rafiq Masih and others. The

relevant extract from the said instructions reads as under:

"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, summaries the following few situations, wherein recoveries by the employers, would be impermissible in law."

i) Recovery from employees belonging to Class-Ill 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 MOHAN SINGH 2023.07.05 20:05 I attest to the accuracy and authenticity of this order/judgment CWP-8347-2018 (O&M) (3) 2023:PHHC:084460

to such an extent, as would for outweigh the equitable balance of the employer's right to recover."

5. Having regard to the fact that the petitioner is a retired employee and that the

impugned order was passed within less than one year before her retirement

and pertains to a benefit which had been extended 22 years back, this Court

is of the opinion that the recovery of amount in question would not be

justified at this belated stage particularly when there are instructions also in

support of the case of the petitioner. The petition, as such, is accepted and

the impugned order dated 23.1.2018 (Annexure P-4) is set aside.

6. In case any pensionary benefits have been withheld the same are ordered to

be released to the petitioner expeditiously subject to completion of any

formalities, as may be required.

                 05.07.2023                                       ( GURVINDER SINGH GILL )
                 mohan                                                     JUDGE


                               Whether speaking /reasoned          Yes / No

                               Whether Reportable                  Yes / No




MOHAN SINGH
2023.07.05 20:05
I attest to the accuracy and
authenticity of this
order/judgment