Punjab-Haryana High Court
Jagdish Raj vs State Of Punjab & Others on 25 August, 2009
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Civil Writ Petition No.13006 of 2009
Date of Decision: August 25, 2009
Jagdish Raj
.....PETITIONER(S)
VERSUS
State of Punjab & Others
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. Arvind Kashyap, Advocate, for
the petitioner.
. . .
AJAI LAMBA, J (Oral)
Jagdish Raj, Beldar, has filed this petition under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of certiorari, quashing action of the respondents wherein a sum of Rs.1,17,951/- is sought to be recovered.
It has been pleaded that the petitioner served at Ranjit Sagar Dam. The nature of job was such that it was hazardous and therefore, special increments were given. The increments were subsequently withdrawn by way of an illegal action.
Be that as it may, learned counsel CWP No.13006 of 2009 [2] states that the issue is covered by decision dated 24.8.2009 rendered in Civil Writ Petition No.10705 of 2009 titled `Sohan Singh vs. State of Punjab & Others' wherein reliance has been placed on an earlier decision of this Court, dated 27.5.2009, rendered in Civil Writ Petition No.5568 of 2008 titled `Charan Dass & Others vs. State of Punjab & Others'.
Notice of motion.
On the asking of the Court, Mr. B.S. Chahal, Deputy Advocate General, Punjab, accepts notice on behalf of the respondents.
Heard.
Learned counsel for the respondents does not dispute that the matter is covered by the two cited judgments in the cases of Sohan Singh (supra) and Charan Singh (supra).
This Court, while dealing with Sohan Singh's case (supra), has held in the following terms:-
"It has been contended that the petitioner retired. Certain special increments/benefits were given to the petitioner during the course of his employment in view of the nature of work of the petitioner on Satluj Bias Link Project and other related projects including Ranjit Sagar Dam Project. It has been pleaded that the case is covered by decision of this Court dated 27.05.2009 rendered in CWP No. 5568 of 2008, Charan Dass and Others Vs. State of Punjab and Others.
Learned counsel for the respondent-State has not been able to distinguish the judgment rendered in Charan Dass case (supra).CWP No.13006 of 2009 [3]
The relevant portion of the aforesaid judgment reads as under:-
"It is admitted case of the parties that the work charge period is to be counted as qualifying period for the grant of pensionary benefits and thus the emoluments drawn by the employee as work charge employee had to be considered as also the period when the employee served in work charge capacity. It is admitted case of the parties that the benefit of retrenchment increments and special increments was granted to the employees during the period they were serving in work charge capacity without any misrepresentation or fraud on their part. The benefit allowed to the petitioners is, however, sought to be withdrawn after take over and regularisation by the State Government with effect from 13.3.1996. The retrenchment increments were allowed to bring their salary and emoluments at par with other employees in the revised pay scale, keeping in view their last drawn salary as retrenchees. No reasons have been given in the reply as to how such benefit is impermissible or illegal. The State, however, has attempted to justify its action regarding withdrawal of special and retrenchment increments. Admittedly, special increments were granted from time to time to some of the employees/petitioners for their alleged good work. There was no uniform policy and benefit of special increments was given on selective basis. In so far as the retrenchment increments are concerned, there cannot be any second opinion that the benefit was granted to bring their wages at par under the revised pay scale and that too before their take over by the State Government.
As regards the grant of special increments is concerned, it was selectively granted from person to person and is not justified. However, one fact remains common in regard to grant of both the benefits i.e. retrenchment increments and special increments that the said benefits were conferred upon the petitioners without any misrepresentation or fraud on their part. The issue is squarely covered by the Full Bench judgment of CWP No.13006 of 2009 [4] this Court passed in CWP No.2799 of 2008 alongwith other connected matters (Budh Ram and others vs. State of Haryana and others) decided on 22.5.2009. The case of the petitioners falls in category ii) wherein following observations have been made:-
"It is in the light of the above pronouncement, no longer open to the authorities granting the benefits, no matter erroneously, to contend that even when the employee concerned was not at fault and was not in any way responsible for the mistake committed by the authorities, they are entitled to recover the benefit that has been received by the employee on the basis of any such erroneous grant. We say so primarily because if the employee is not responsible for the erroneous grant of benefit to him/her, it would induce in him the belief that the same was indeed due and payable. Acting on that belief the employee would, as any other person placed in his position arrange his affairs accordingly which he may not have done if he had known that the benefit being granted to him is likely to be withdrawn at any subsequent point of time on what may be then said to be the correct interpretation and application of rules. Having induced that belief in the employee and made him change his position and arrange his affairs in a manner that he would not otherwise have done, it would be unfair, inequitable and harsh for the Government to direct recovery of the excess amount simply because on a true and correct interpretation of the rules, such a benefit was not due......
We have, therefore, no hesitation in holding that in case the employees who are recipient of the benefits extended to them on an erroneous interpretation or application of any rule, regulation, circular and instructions have not in any way contributed to such erroneous interpretation nor have they committed any fraud, misrepresentation, deception to obtain the grant of such benefit, the benefit so extended may be stopped for the future, but the amount already paid to the employees cannot be recovered from them...."
In view of the above, the respondents are not entitled to effect any recovery from the petitioners either on account of retrenchment increments or special increments allegedly erroneously given. However, the respondents are entitled to re-fix the emoluments by reducing the special increment only. Consequently the pay of the petitioners will be re-fixed and in case of those employees who have already retired from service, the retiral benefits shall be released within a period of two months. The petitioners shall also be entitled to interest on the delayed payment of pension/retiral benefits at the statutory rate wherever admissible and CWP No.13006 of 2009 [5] at the rate of 6% on pension and other retiral benefits where statutory interest is not provided for. Any amount deducted from the retiral benefits or the salary of the petitioners shall be refunded within the aforesaid period.
Ordered accordingly. Disposed
of."
In view of the stand of the respondents that the issue is covered by Charan Dass case (supra), this petition is allowed in terms and to the extent of decision rendered in Charan Dass case (supra)."
In view of the fact that it is the conceded position that the issue involved in this petition is squarely covered by the above cited cases, this petition is disposed of in the same terms as decision dated 24.8.2009 rendered in Civil Writ Petition No.10705 of 2009 titled `Sohan Singh vs. State of Punjab & Others'.
(AJAI LAMBA)
August 25, 2009 JUDGE
avin
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?