Gujarat High Court
Govindbhai Ranchhodbhai Vasoya vs Secretary & 3 on 14 November, 2014
Author: Jayant Patel
Bench: Jayant Patel
C/LPA/228/2010 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 228 of 2010
In SPECIAL CIVIL APPLICATION NO. 12177 of 1993
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE JAYANT PATEL
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
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1 Whether Reporters of Local Papers may be allowed to see the Yes
judgment ?
2 To be referred to the Reporter or not ? Yes
3 Whether their Lordships wish to see the fair copy of the judgment ? No
4 Whether this case involves a substantial question of law as to the No
interpretation of the Constitution of India, 1950 or any order made
thereunder ?
5 Whether it is to be circulated to the civil judge ? No
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GOVINDBHAI RANCHHODBHAI VASOYA....Appellant(s)
Versus
SECRETARY & 3....Respondent(s)
================================================================
Appearance:
MR DIPEN DESAI, ADVOCATE for the Appellant(s) No. 1
MR RUTVIJ OZA, AGP for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2 - 3
================================================================
CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL
and
Page 1 of 20
C/LPA/228/2010 CAV JUDGMENT
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date :14 /11/2014
CAV JUDGMENT
(PER : HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI) Heard Mr. Dipen Desai, learned advocate for the appellantoriginal petitioner and Mr. Rutvij Oza, learned Assistant Government Pleader for the respondents.
2. This appeal is filed against the oral judgment dated 3 rd February 2009 rendered by the learned Single Judge in Special Civil Application No. 12177 of 1993, by which the petition filed by the appellantoriginal petitioner is dismissed.
3. The brief facts leading to the filing of the present appeal are as under: 3.1 The petitioner filed the aforesaid petition under Article 226 and 227 of the Constitution of India, in which he prayed that an appropriate writ, order or direction be issued to quash and set aside the judgment and order dated 11th February 1992 passed by the Gujarat State Civil Services Tribunal (for short `the Tribunal'), and also to quash and set aside the action of respondents connected with the issuance of Page 2 of 20 C/LPA/228/2010 CAV JUDGMENT charge sheet dated 17th September 1984, and further to grant all the consequential benefits to the petitioner. The petitioner also prayed that the recovery orders dated 13th January 1993 and 7th October 1993 passed by the respondents be quashed and set aside. It was also prayed to hold and declare that the subsistence allowance be paid irrespective of the result of the action taken by the respondents, and the same cannot be recovered from the petitioner.
3.2 The learned Single Judge observed in the order that at the time of arguments the learned advocate on behalf of the petitioner did not press the petition with regard to the judgment and order dated 11th February 1992 rendered by the Tribunal, and he has pressed the petition qua the orders dated 13th January 1993 and 7th October 1993. 3.3 At this stage, it is relevant to note that the respondents issued charge sheet dated 17th September 1984 to the petitioner, wherein six charges were levelled against him. In the said departmental enquiry, the petitioner was held guilty for the misconduct alleged against him, and initially he was removed from service with effect from 5 th June 1986 to 6th January 1987. Thereafter, he was put under suspension from 7 th January 1987 to 21st February 1990. He was also reverted to Group III service from 22nd February 1990 to 6th November 1990. Once again, he Page 3 of 20 C/LPA/228/2010 CAV JUDGMENT came to be suspended with effect from 7 th November 1990 to 17th April 1991. The order of penalty imposed by the disciplinary authority was challenged by the petitioner from time to time before the Tribunal, and the Tribunal vide its judgment and order dated 11 th February 1992 partly allowed the said appeal with regard to the order of punishment passed by the disciplinary authority. The said order of punishment was quashed and set aside by the Tribunal by holding that the said order of punishment was harsh. The Tribunal passed an order of withholding of five annual increments of the petitioner without future effect. At this stage, it is also relevant to note that the petitioner did not press the prayer with regard to quashing and setting aside the order passed by the Tribunal at the time of hearing of the petition before the learned Single Judge.
3.4 Thereafter, by an order dated 15 th March 1991, the period of suspension between 6th June 1986 to 17th April 1991 came to be regularized, and the said period was directed to be treated as permissible leave. Thereafter, further consequential order came to be passed on 13th January 2013, by which the period of suspension from 6 th June 1986 to 17th April 1991 was regularized, and thereafter the leave available to the petitioner was given credit and came to be sanctioned. With respect to the rest of the period, a recovery order came to be Page 4 of 20 C/LPA/228/2010 CAV JUDGMENT passed relying upon Rules 152 and 153 of the Bombay Civil Services Rules, 1959 (for short `the Rules'). By way of the impugned orders dated 13th January 1993, the amount of subsistence allowance was sought to be recovered, and was directed to be recovered in 49 installments each of Rs.900/, and the 49th installment was of Rs.400.64ps. Further, another order dated 7 th October 1993 was passed with respect to 49th installment, as there was a mistake in calculation. 3.5 Thus, the petitioner challenged the aforesaid two orders dated 13th January 1993 and 7th October 1993 by filing the aforesaid petition on different grounds, as mentioned in the said petition. 3.6 The learned Single Judge dismissed the aforesaid petition by observing that the impugned orders dated 13th January 1993 and 7th October 1993 are just and proper, and as per Rules 152 and 153 of the Rules, it is also observed by the learned Single Judge that, it is always open for the employer to pass an appropriate order to regularize the period of suspension, and consequently, if any amount is to be recovered, in that case, further order of recovery can be passed, and subsistence allowance can be recovered.
3.7 Thus, the order of the learned Single Judge is challenged by Page 5 of 20 C/LPA/228/2010 CAV JUDGMENT filing the present Letters Patent Appeal by the original petitioner.
4. Learned advocate Mr. Dipen Desai has submitted that the learned Single Judge has failed to consider Rules 152 and 153 of the Rules. He further submitted that the respondent authority has regularized the period of suspension by adjusting 90 days leave as leave without pay, 96 days as halfpay leave, whereas 1591 days, i.e. the period from 9 th December 1986 to 17th April 1991, was considered as extraordinary leave. Thereafter, the respondent authority has wrongly held that the amount of subsistence allowance is required to be recovered by adjusting the aforesaid leave, and thereby the order of recovery was passed by the respondent authority. The learned advocate for the appellant has further submitted that once the subsistence allowance is granted in favour of the employee, the said amount cannot be recovered. The learned advocate has relied upon the decision rendered by the Honourable Apex Court in the case of State of Maharashtra vs. Chandrabhan and allied cases reported in AIR 1983 SC 803(1). The learned advocate has further placed reliance on the decision rendered by this Court in the case of Ramanbhai Parshottambhai Harijan v. District Development Officer reported in 2005 (1) G.L.H. 343, Trikamlal L. Patel v. State of Gujarat reported in 2001 (2) G.L.H. 470, and the decision rendered by this Court in Special Civil Application No. 3582 Page 6 of 20 C/LPA/228/2010 CAV JUDGMENT of 2010 in the case of Hasmukhlal M. Kothari v. State of Gujarat.
Relying upon the aforesaid decisions rendered by the Honourable the Apex Court and this Court, the learned advocate for the appellant has mainly submitted that subsistence allowance is not paid as salary for services rendered, because suspension is the unilateral act of the employer to prevent the employee from rendering services, and the authority does not treat the period of suspension as the period spent on duty or suspension by way of penalty, although the contract of employment subsists, since such employee continues to be an employee of the employer as the suspended employee cannot take up any other job or occupation, and therefore, the employer has to provide for subsistence allowance to the suspended employee so that he can maintain himself and his family. Hence, subsistence allowance is not refundable by the employee. Thus, the learned advocate for the appellant submitted that the order of recovery of the subsistence allowance may be quashed. The learned advocate for the appellant submitted that the order of recovery of the subsistence allowance cannot be sustained, and as such subsistence allowance once paid to the petitioner cannot be recovered, and therefore, said order is required to be quashed and set aside in view of the aforesaid decisions. The learned advocate for the appellant submitted that the learned Single Judge has Page 7 of 20 C/LPA/228/2010 CAV JUDGMENT not properly appreciated the aforesaid aspects, and hence, the orders passed by the respondent authority and the order passed by the learned Single Judge be quashed and set aside by allowing this appeal.
5. Mr. Rutvij Oja, learned Assistant Government Pleader has mainly supported the orders passed by the respondent authority and the order passed by the learned Single Judge, and submitted that the order passed by the respondent authority is just and legal, and the learned Single Judge has not committed any error whatsoever in dismissing the petition. The learned Assistant Government Pleader has relied upon Rules 152 and 153 of the Rules, and submitted that if the period of suspension is regularized by adjusting the leave, the authority can recover the amount of subsistence allowance as per Rules 152 and 153, and therefore, the learned Single Judge has rightly observed that if the interpretation canvassed by the petitioner is accepted, Rules 152 and 153 of the Rules would become nugatory.
6. We have considered the documents produced on record and the submissions advanced by the learned advocates for the respective parties. We have also gone through the relevant Rules and the decisions cited by the learned advocates.
Page 8 of 20 C/LPA/228/2010 CAV JUDGMENT
7. At this stage, it is relevant to refer to Rule 152 of the Rules, which reads as under: "152. (1) When a government servant who has been dismissed, removed or suspended is reinstated, the authority competent to or the reinstatement shall consider and make a specific order.
(a) regarding the pay and allowances to be paid to the Government servant for the period of his absence from duty; and
(b) whether or not the said period shall be treated as a period spent on duty.
(2) Where the authority mentioned in subrule (1) is of opinion that the Government servant has been fully exonerated or in the case of suspension that it was wholly unjustified, the government servant shall be given the full pay and allowances to which he would have been entitled, had he not been dismissed, removed or suspended, as the case may be. (3) In other case, the Government servant shall be given such proportion of such pay and allowances as such competent authority may prescribe :
Provided that the payment of allowances under clause (2) or (3) shall be subject to all other conditions under which such allowances are admissible.
(4) In a case falling under clause (2) the period of absence from duty shall be treated as a period spent on duty for all purposes.
(5) In case falling under clause (3) the period of absence from duty shall not be treated as a period spent on duty, unless such competent authority specifically directs that it shall be so treated for any specified purpose."Page 9 of 20 C/LPA/228/2010 CAV JUDGMENT
Rule 153 provides that `leave may not be granted to a Government servant under suspension.' Further, Rule 752 of the Rules provides that, "752. (a) Extraordinary leave may be granted in special circumstances (1) when no other leave is by Rule admissible, or (2) when, other leave being admissible, the Government servant concerned applies in writing for the grant of extraordinary leave : Such leave is not debited against the leave account. No leavesalary is admissible during such leave.
(b) The authority which has the power to sanction leave may grant extraordinary leave as in clause (a) in combination with, or in continuation of, any leave that is admissible, and may commute retrospectively periods of absence without leave into extraordinary leave.
(c) xx xx xx."
8. If the facts of the present case are considered in light of the provisions of Rules 152, 153 read with Rule 752 of the Rules, it is clear that the respondent authority in the impugned order has adjusted 90 days leave with pay, 96 days half pay leave, whereas the period between 9th December 1986 to 17th April 1991, i.e. total 1591 days, is considered as extraordinary leave, and thereby, period between 6 th June 1986 to 17th April 1991, i.e. total suspension period is regularized. Thereafter, the respondent authority has observed that Rs.56,265.55ps is paid by way of subsistence allowance for the period from 6 th June 1986 to 17th Page 10 of 20 C/LPA/228/2010 CAV JUDGMENT April 1991, and therefore, after adjusting the aforesaid leave, Rs. 43,600.64ps. is required to be recovered from the petitioner.
9. In view of these facts, if the decisions rendered by this Court in the case of Ramanbhai Parshottambhai Harijan (supra) is considered, it is clear that as per the aforesaid decision the subsistence allowance given to the employee cannot be recovered. This Court in the said decision interpreted Rules 151 and 152 of the Rules, and relying upon the decision rendered by the Honourable Supreme Court, it is observed that the payment of subsistence allowance, in accordance with the Rules, to an employee under suspension is not a bounty. It is a right. An employee is entitled to be paid the subsistence allowance. This Court in the said decision has thus observed:
"5. In view of the aforesaid decisions, it is clear that when an employee is paid subsistence allowance during pendency of a departmental inquiry or prosecution, the employee is entitled to get subsistence allowance in accordance with the relevant Rules, and is entitled to get the same as a matter of right in order to remain alive as on food or to continue to exist. "Subsistence" means allowance for supporting life or minimum livelihood because the suspended employee is not permitted to work, and he is not paid salary and allowances which he would have been entitled to, had he not been suspended.
6. Ultimately if and when the suspended employee is reinstated, the disciplinary authority is required to consider whether the period of Page 11 of 20 C/LPA/228/2010 CAV JUDGMENT suspension should be treated as the period spent on duty or be treated as suspension as such by way of penalty or the period may be regularized. What are the different orders that the disciplinary authority may pass under Rule 152.
6.1 If the suspended employee is exonerated in the departmental inquiry, the period of suspension will be treated as spent on duty. In that case under subrule (2) of Rule 152 upon reinstatement the employee is entitled to get the arrears of full salary and allowances after adjusting the amount of subsistence allowance against such arrears of salary, obviously because the employee is not to be paid twice over.
6.2 In case where the disciplinary authority is of the view that the suspension was justified and is required to be treated as suspension by way of penalty, such order of penalty can be passed under the relevant discipline and appeal rules, after giving the employee an opportunity of being heard. When the suspension initially imposed as a preventive measure during pendency of the departmental inquiry or prosecution is converted into a penal measure after hearing the employee, there would be no question of paying any amount over and above the subsistence allowance already paid to the employee during the period of suspension. Of course, the employee would be treated as continuing in service without any break.
6.3 In case the disciplinary authority finds that the suspended employee is not fully exonerated and, therefore, the period of suspension is not to be spent as on duty nor is it a case where the misconduct proved is not so serious as to warrant treating the period as suspension by way of penalty, the disciplinary authority regularizes the period of suspension as full pay leave or half pay leave or when there is not sufficient leave to the credit of the employee, the balance period after adjusting the leave lying in the leave account of the employee the disciplinary authority would Page 12 of 20 C/LPA/228/2010 CAV JUDGMENT treat it as leave without pay.
7. The reasoning of the disciplinary authority is that for the period which is regularized as leave without pay, the employee was not entitled to be paid any salary and, therefore, the subsistence allowance must be refunded to the Government. The petitioner's reply is that subsistence allowance was paid to him in order to subsist and, therefore, not liable to be refunded.
8. Subsistence amount is not paid as salary for services rendered, because suspension is the unilateral act of the employer to prevent the employee from rendering services. authority does not treat the period of suspension as the period spent on duty or suspension by way of penalty, although the contact of employment subsists. Since such employee continues to be the employee of the employer (who has suspended him), the suspended employee cannot take up any other job or occupation and, therefore, the employer has to provide for subsistence allowance to the suspended employee so that he can maintain himself and his family in short to subsist. Subsistence allowance is, therefore, not to be refunded by the employee even if he is found guilty of the charges levelled against him in the departmental inquiry or even if he is convicted in the criminal case during the pendency of which he was suspended. The Gujarat Civil Services Tribunal does not at all appear to have considered this settled legal principle at all. The judgment of the Tribunal on this issue, therefore, suffers from an error of law apparent on the face of the record and deserves to be set aside."
10. This Court in the case of Trikamlal L. Patel (supra) has interpreted Rule 152 and Rule 752 of the Rules, and observed as under:
"7. I have considered the above provisions of the Bombay Civil Service Rules. I have also perused the order of punishment dated 14th December, Page 13 of 20 C/LPA/228/2010 CAV JUDGMENT 1979 wherein it was not directed by the disciplinary authority that the subsistence allowance which was paid to the petitioner shall be recovered. There is no such direction issued by the disciplinary authority in the order of punishment. However, contrary to the order of punishment, the authority has passed order on 25th February, 1982 to recover the the suspension allowances which was paid to the petitioner during the pendency of the departmental inquiry under rule 151 of the Bombay Civil Service Rules. Said order dated 25th February, 1982 was passed under rule 152 of the Bombay Civil Service Rules. In Rule 152, no such power has been given to the authority to recover the entire amount of subsistence allowance which was paid to the employee during the period of suspension. When the suspension period has been treated as leave without pay, the question of adjustment of suspension allowance does not arise because the competent authority has not granted extraordinary leave with pay to the petitioner. Under the rules, only adjustment of the suspension allowance has been permissible but no recovery of the amount of suspension allowance has been permitted under the Rules. Even considering rule 152 itself, there is no provision to recover the entire amount of suspension allowance in case when the period of suspension was treated as leave without pay. Note2 of the said rules has provided that the period of such absence including the suspension period cannot, however, be converted into leave without pay except in accordance with condition under rule 752. Considering rule 752 of the Rules, no such contingency has been provided to recover the entire amount of suspension allowance from the salary of the employee. Said note2 further provides that the suspension allowance under this rule shall be adjusted or recovered from the government servant when the period of suspension is converted into leave with or without pay but this is subject to rule 752 but in the present case, that condition mentioned under rule 752 is not fulfilled and, therefore, recovery of the total amount of suspension allowance is prima facie illegal and the authorities are not justified in recovering the said amount from the Page 14 of 20 C/LPA/228/2010 CAV JUDGMENT petitioner. The subsistence allowance has been paid to the employee during the pendency of the departmental inquiry or during the period of suspension to maintain the family and if such amount of suspension allowance is recovered under the guise of treating it as leave without pay, then, it is nothing but in reality, denial of suspension allowance to the employee during the period of suspension. Such denial is violative of Article 21 of the Constitution and it amounts to breach of the fundamental right under the Constitution of India. Such question has been examined by the apex court in case of M. Paul Antony versus Bharat Gold Mines Ltd. and Anr., the apex court has observed as under in para 28 to 31 :
"28. Service rules also usually provide for payment of salary at a reduced rate during the period of suspension (See Fundamental Rule
53). This constitutes the 'subsistence allowance;. If there is no provision in the rules applicable to a particular class of service for payment of salary at a reduced rate, the employer would be liable to pay full salary even during the period of suspension.
29. Exercise of right to suspend an employee may be justified on the facts of a particular case. Instances, however, are not rare, where officers have been found to be afflicted by "suspension syndrome" and the employees have been found to be placed under suspension just for nothing. It is their irritability rather than the employees' trivial lapse which has often resulted in suspension. Suspension notwithstanding,non payment of subsistence allowance is an inhuman act which has an unpropitious effect on the lift of an employee. When the employee is placed under suspension, he is demobilised and the salary is also paid to him at a reduced rate under the nick name of 'subsistence allowance, so that the employee may sustain himself. This Court in O.P. Gupta v. Union of India (1987) 4 SCC 328:(AIR 1987 SC 2257) made the following observations with regard to subsistence allowance (para 15 of AIR).Page 15 of 20 C/LPA/228/2010 CAV JUDGMENT
'An order of a suspension of a Government servant does not put an end to his service under the Government. He continues to be a member of the service inspite of the order of suspension. The real effect of suspension as explained by the Court in Khem Chand v. Union of India (AIR 1958 SC 300) is that he continues to be a member of the Government service but is not permitted to work and further during the period of suspension, he is paid only some allowance generally called subsistence allowance which is normally less than the salary instead of the pay and allowances which he would have been entitled to if he had not been suspended. There is no doubt that an order of suspension, unless the departmental inquiry is conducted within a reasonable time, affects a Government servant injuriously. The very expression 'subsistence allowance' has an undeniable penal significance. The dictionary meaning of the word 'subsist' as given in Shorter Oxford English Dictionary Vol.II at p.2171 is "to remain alive as on food, to continue in to exist."subsist" means means of supporting life,especially a minimum livelihood."
30. If, therefore, even that amount is not paid, then, the very object of paying the reduced salary to the employee during the period of suspension would be frustrated. The act of nonpayment of Subsistence Allowance can be likened to slow poisoning as the employee, if not permitted to sustain himself on account of non payment of Subsistence Allowance would gradually starve himself to death.
31. On joining Government service, a person does not mortgage or barter away his basic rights as a human being, including his fundamental rights, in favour of the Govt. The Govt. only because it has the power to appoint does not become the master of the body and soul of the employee. The Govt. by providing job opportunities to its citizens only fulfils its obligations under the Constitution including Page 16 of 20 C/LPA/228/2010 CAV JUDGMENT the Directive Principles of the State Policy. The employee, on taking up an employment only agrees to subject himself to the regulatory measures concerning his service. His association with the Government or any other employer, like instrumentalities of the Govt. or Statutory or Autonomous Corporations etc., is regulated by the terms of contract of service, or Service Rules made by the Central or the State Govt. under the Proviso to Article 309 of the Constitution or other Statutory Rules including Certified Standing Orders. The Fundamental Rights, including the Right to Life under Article 21 of the Constitution or the basic human rights are not surrendered by the employee. The provision for payment of subsistence allowance made in the Service Rules only ensures non violation of the right to life of the employee. That was the reason why this Court in State of v. Chanderbhan, (1983) 3 SCR 337 : 3 SCC 387 : AIR 1983 SC 803 struck down a Service Rule which provided for payment of a nominal amount of Rupee one as Subsistence Allowance to an employee placed under suspension. This decision was followed in Fakirbhai Palabhai Solanki v. Presiding Officer, (1986) 3 SCC 131:(1986) 2 SCR 1059:AIR 1986 SC 1168 and it was held in that case that if an employees could not attend the departmental proceedings on account of financial stringencies caused by nonpayment of subsistence allowance, and thereby could not undertake a journey away from his home to attend the departmental proceedings, the order of punishment, including the whole proceedings would stand vitiated. For this purpose, reliance was also placed on an earlier decision in Ghanshyam Dass Shrivastava v. State of Madhya Pradesh (1973) 1 SCC 656 : AIR 1973 SC 1183."
"8. In view of the aforesaid decision of the apex court, suspension allowance is a matter of right of an employee who has been placed under suspension during the pendency of the departmental inquiry. Such an allowance is given to the employee just to maintain his family during the pendency of the departmental proceedings. In the instant case, the Page 17 of 20 C/LPA/228/2010 CAV JUDGMENT disciplinary authority has, vide order dated 14th December, 1979, ordered to treat the period of suspension as leave without pay in which no recovery has been directed to be made from the petitioner's salary of the amount which has been paid to the petitioner towards suspension allowance. However, thereafter, on 25th February, 1982, the authority has passed order of recovery of suspension allowance which was paid to the petitioner during the period from 22nd February, 1977 to 21st May, 1979 under rule 152 of the Bombay Civil Service Rules. According to my opinion, since the suspension period has been treated as leave without pay, therefore, the petitioner was not entitled to any amount of leave salary during this period and therefore question of adjustment of suspension allowance does not arise and, therefore, there was no any question of recovery of suspension allowance from the salary of the petitioner. Therefore, the authorities are not justified in recovering the amount which was paid to the petitioner as subsistence allowance during the period when the petitioner was under suspension. It amounts to non granting of suspension allowance to the petitioner who was placed under suspension during the pendency of the departmental inquiry which is not permissible under rule 152 read with rule 752, Note 2 of the Bombay Civil Service Rules. Therefore, considering all the facts and circumstances of the case and also taking into consideration the provisions of rule 152 read with rule 752 of the BCSRs, as per my view, such recovery is arbitrary, illegal and without jurisdiction and, therefore, the order dated 25th February, 1982 annexure "C" is required to be quashed and set aside and the respondents are required to refund the said amount to the petitioner."
11. This Court in the case of Hasmukhlal M. Kothari (supra) rendered in Special Civil Application No. 3582 of 2010 in paragraph No. 5 observed that, "It is hardly required to be stated that subsistence allowance already paid Page 18 of 20 C/LPA/228/2010 CAV JUDGMENT to any employee during the period of suspension is not recoverable at all."
12. In the present case, the respondentauthority has regularized the period of suspension by adjusting 90 days leave as `leave without pay', 96 days leave as `half pay leave', whereas 1591 days, i.e. the period from 9th December 1986 to 17th April 1991, was considered as `extraordinary leave'. Hence, when the suspension period has been treated as `leave without pay', the question of recovery or adjustment of suspension allowance does not arise because the competent authority has not granted extraordinary leave with pay to the petitioner. In our opinion, under the Rules though annual adjustment of suspension allowance is permissible, but no recovery of the amount of suspension allowance is permitted. Even if we consider Rule 152 itself, there is no provision to recover the entire amount of suspension allowance once the period of suspension was treated as `leave without pay'.
13. Thus, in view of the provisions of Rules 151, 152 and 153 read with Rule 752 of the Rules, and in view of the decision rendered by this Court and the Honourable Apex Court referred to hereinabove, it is clear that in the present case the orders of recovery of subsistence allowance of Rs.43,600/ in 49 installments, and thereafter by passing another order of recovery of the aforesaid amount in 80 installments of Rs.450/ Page 19 of 20 C/LPA/228/2010 CAV JUDGMENT per month, are illegal and impermissible in view of the aforesaid Rules. Thus, the respondentauthority could not have passed such orders. Hence, both the impugned orders dated 13 th January 1993 and 7th October 2009 are hereby quashed and set aside. Consequently, the order dated 3rd February 2009 passed by the learned Single Judge in Special Civil Application No.12177 of 1993 is also hereby quashed and set aside. As a result, the respondents are not entitled to recover the aforesaid amount of subsistence allowance from the appellantoriginal petitioner, and if the aforesaid amount is already recovered from the appellantoriginal petitioner, the same shall be refunded to him within a period of eight weeks from the date of receipt a copy of this order. Accordingly, the appeal is allowed. There shall be no order as to costs.
(JAYANT PATEL, J.) (VIPUL M. PANCHOLI, J.) sndevu Page 20 of 20