PARAS NATH SINGH Vs STATE OF BIHAR .
Case number: C.A. No.-002671-002671 / 2009
Diary number: 21388 / 2007
Advocates: Vs
GOPAL SINGH
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2671 OF 2009 (Arising out of SLP©No.18372 of 2007)
Paras Nath Singh …Appellant
Versus
State of Bihar & Ors. …Respondents
J U D G M E N T
TARUN CHATTERJEE,J.
1. Leave granted.
2. The appellant was appointed on the post of Orderly in
the Department of Planning and Development in the
State of Bihar and he has since retired. In 1972, more
precisely on 29th of August, 1972, the appellant was
promoted to the post of Machine Boy and subsequent to
such promotion, he was made Routine Clerk on 13th of
June, 1974 and was allowed to function as such on the
said post. On 15th of April, 1995, the appellant was
given provisional First Time Bound Promotion with effect
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from 13th of June, 1984. After about 10 years, more
precisely on 19th of September, 2005, the First Time
Bound Promotion granted to the appellant was
cancelled. In view of such cancellation of promotion,
direction was issued by the State/Respondent to recover
Rs. 1,01,529.50 from the salary of the appellant at the
rate of Rs. 5000/- per month.
3. Aggrieved by the aforesaid order directing recovery, the
appellant filed a writ petition before the High Court of Judicature at
Patna contending that since the time bound promotion given to him
was at the fag end of his employment and that the appellant, once
having worked in the time bound promotional post, recovery against
him was not justified. The writ petition, however, was dismissed by
a learned Judge of the High Court and affirmed by a Division Bench
of the High Court in a Letters Patent Appeal.
4. Feeling aggrieved, the appellant has filed this special leave
petition, which on grant of leave, was heard in presence of the
learned counsel for the parties.
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5. Having heard the learned counsel for the parties and
considering the fact that the State Authorities had allowed the
appellant to work for about 10 years and paid the salary at the
enhanced rate, in which the appellant had no role to play except
that he had given an undertaking to the Authorities that in the event,
his First Time Bound Promotion was cancelled, in that case, he
would be bound to refund the same.
6. Having considered the fact that the appellant was only a Class
IV employee in the State of Bihar and almost an illiterate person
and did not know the implications of giving such undertaking and in
the absence of any fraud and misrepresentation attributed to the
appellant and the amount being not so excessive, in particular Rs.
1,01,529.50, out of which certain amount has already been
recovered from the salary of the appellant by the State Authorities,
we are of the view that a lenient view should be taken and the
amount already paid by the State Authorities to the appellant shall
not be recovered.
7. However, whatever amount that has already been recovered,
shall not be paid back to the appellant.
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8. In view of the above, the impugned Judgments of the
High Court are set aside and the writ petition filed by the
appellant stands allowed. For the reasons aforesaid,
the appeal is allowed to the extent indicated above.
There will be no order as to costs.
……………………J. [Tarun Chatterjee]
New Delhi; ……………………J. April 21, 2009. [V.S.Sirpurkar]
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