K C TANWAR Vs. UOI

JUDGEMENT

(1.) A very short issue arises for consideration in the writ petition, but for the reason that it has taken this Court 16 years to finally dispose of the petition, we propose to dispose of the petition not on account of the issue raised but on account of the equities, which this Court feels, have set in.

(2.) IT may be noted at the outset that pursuant to orders issued in the month of october 1990, but served upon the petitioners somewhere in the month of november 1991, recoveries in sums ranging between Rs. 4,000/- to Rs. 21,000/-were sought to be effected from the salaries which were being paid to the petitioners.

(3.) PETITIONERS had a grievance against the recoveries effected and filed the instant petition praying that the orders passed by the respondents directing recoveries to be made from the salary of the petitioners be quashed.