R.R.PRASAD, J. - (1.) THE petitioners, six in number who retired after rendering the services in the department of Minor Irrigation and Water Resources, Tenughat Anchal, have filed this writ application to quash the orders dated 14.9.2007, 18.8.2007, 29.2.2008, 29.2.2008, 18.1.2007 and 16.4.2007 as contained in Annexures 1, 3, 4, 4A, 5 and 7 under which excess amount said to have been drawn by the petitioners have been sought to be recovered from the amount of their pension and gratuity.
(2.) THE case of the petitioners is that all the petitioners except petitioner No. 3 were appointed initially as Junior Mechanic Grade II in the Department of Minor Irrigation and Water Resources at Tenughat Circle whereas petitioner No. 3 was appointed as an Assistant in the said Department. All of them were promoted to the higher post in the year 2004 without there being any misrepresentation on the part of the petitioners, and they started drawing salary in the scale of the post to which they were promoted but subsequently, in the year 2007 the impugned orders have been issued under which it has been shown that the petitioners have drawn money in excess and as such, those amounts have been sought to be recovered from the pension and gratuity of the petitioners. The amount which has been sought to be recovered from the petitioners and also the date of appointment and the retirement are being given hereunder: Date of Appointment Date of Retirement The amount sought to be Recovered Petitioner No. 1 -11.7.1969 31.8.2003 Rs. 1,11,389/ - Petitioner No. 2 -10.7.1969 31.8.2003 Rs. 1,33,200/ - Petitioner No. 3 -1.8.1969 31.7.2007 Rs. 1,80,881/ - Petitioner No. 4 -1.2.1968 1.2.2008 Rs. 1,75,720/ - Petitioner No. 5 -1.2.1968 1.2.2008 Rs. 1,82,281/ - Petitioner No. 6 -1.2.1968 31.12.2006 Rs. 1,58,782/ - 2007 (4) JLJR 459 and hence the impugned orders under which amount said to have been drawn by the petitioners in excess have been sought to be recovered are fit to be set aside. A Counter affidavit has been filed on behalf of the respondents wherein it has been stated that though the petitioners were given promotions by different orders but arrears with effect from 15.11.2000 were never admissible still the petitioners drew their salaries in the promoted scale with effect from 15.11.2000 and therefore, the petitioners are liable to return the amount drawn in excess, particularly when there was stipulation in the orders granting promotions to the petitioners that in the event of any adverse order being passed relating to the promotions to the petitioners, the department can recover the amount drawn in excess by the petitioners and therefore, the impugned orders need no interference by this Court.
(3.) HAVING heard learned Counsel appearing for the parties and also going through the pleadings of the parties, of appears that it is never the case of the respondents that the petitioners by misrepresenting the fact got the orders of promotion in their favour or even drew the amount in excess, rather the authority seems to have allowed the petitioners to draw the salary and also the arrears of salary in the promoted scale and, therefore, the question does arise as to whether respondents are entitled to recover the amount said to have been drawn in excess from the pension and gratuity of the petitioners ?;