Himachal Pradesh High Court
Unknown vs Rafiq Masih (White on 31 August, 2018
Author: Dharam Chand Chaudhary
Bench: Dharam Chand Chaudhary
CWP Nos. 839 to 841, 844 and 847 of 2015 .
31.8.2018. Present: Mr. Hoshiar Kaushal, Advocate, for the petitioner(s).
Mr. Lokinder Paul Thakur, Senior Panel Counsel for respondents No. 1 to 4.
Mr. Neeraj Gupta, Advocate, for respondent No. 5.
Heard for sometime. In view of the Apex Court in State of Punjab and Others versus Rafiq Masih (White Washer) and others , (2015) 4 Supreme Court Cases 334 has held that under the following situation:
18.......the employer should not recover the payments made to employee mistakenly.....
Mr. Neeraj Gupta, Advocate, learned counsel representing the 5th respondent seeks time to have instructions. Allowed. List on 12.9.2018.
(Dharam Chand Chaudhary), Judge.
August 31, 2018, (vs) ::: Downloaded on - 05/09/2018 23:01:02 :::HCHP