AVINASH TAMANKAR Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) By this writ application under Art. 226 of the Constitution of India, the petitioner (deceased), a former employee of the National Thermal Power Corporation, through his legal heirs, prays for the following reliefs:

(2.) The case of the petitioner may be summarised as under:

(3.) Ms. Mehta, the learned counsel appearing for the petitioner vehemently submitted that the recovery of Rs.1,89,505/towards the excess entitlement of the room rent with penal interest at the rate of 21% from the salary of her client could be termed as a very arbitrary act on the part of the Corporation. Ms. Mehta submitted that the recovery was illegal, ultravires and erroneous in law.