Punjab-Haryana High Court
Gurcharan Kaur And Others vs State Of Punjab And Others on 30 May, 2011
Author: Ajai Lamba
Bench: Ajai Lamba
CWP No. 8548 of 2005 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 8548 of 2005
DATE OF DECISION: May 30, 2011
Gurcharan Kaur and others .........PETITIONER(S)
VERSUS
State of Punjab and others ......RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
Present: Mr. S.K. Chawla, Advocate,
for the petitioner(s).
Mr. Anil Kumar Sharma, Addl. A.G., Punjab.
AJAI LAMBA, J. (ORAL)
1. This civil writ petition has been filed under Article 226/227 of the Constitution of India, praying for issuance of a writ in the nature of certiorari, quashing Order Annexures P-1 dated 05.03.2005 vide which benefit of annual increments given to the petitioners have been withdrawn and recovery has been ordered.
2. Learned counsel for the petitioners contends that refixation of pay is accepted by the petitioners. There is no challenge to refixation. The relief is confined to challenge to recovery.
3. Learned counsel further contends that petitioners did not enable the respondents to fix the pay of the petitioners initially. The petitioners did not play any fraud and did not misrepresent any fact so as to take undue advantage/monetary benefits from the respondents. In such circumstances, the respondents have no right to effect recovery in view of law laid down by CWP No. 8548 of 2005 2 Full Bench of this Court in Budh Ram & Others vs. State of Haryana & Others (Civil Writ Petition No.2799 of 2008), reported as 2009(3) PLR 511.
4. Learned counsel for the respondent-State has not been able to show any material to the Court that would indicate that the petitioners played fraud or misrepresented facts so as to get monetary benefits. In such circumstances, learned counsel for the respondent-State has not been able to dispute that case is covered by Budh Ram's case (supra).
5. I have considered the issue.
6. The following needs to be extracted from Budh Ram's case (supra), for consideration of the issue raised in this petition:-
"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 CWP No. 8548 of 2005 3 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. It does not require much imagination to say that additional monetary benefits going to an employee may not always result in accumulation of his resources and savings. Such a benefit may often be utilized on smaller luxuries of life which the employee and his family may not have been able to afford had the benefit not been extended to him. The employees can well argue that if it was known to them that the additional benefit is only temporary and would be recovered back from them, they would not have committed themselves to any additional expenditure in their daily affairs and would have cut their coat according to their cloth. 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 CWP No. 8548 of 2005 4 be recovered from them."
7. In view of the above, this petition is allowed in terms of Budh Ram & Others vs. State of Haryana & Others (Civil Writ Petition No.2799 of 2008), reported as 2009(3) PLR 511. Accordingly, it is directed that respondents would have no right to effect recovery from the petitioners. In the meantime, in the interregnum period if any recovery has been effected, the amount shall be refunded to the petitioners within four months of receipt of a certified copy of this order. The action of the respondents in regard to refixation of pay, however, is maintained.
30.05.2011 (AJAI LAMBA) shivani JUDGE 1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?