K. NARAYANASWAMY Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The prayer sought for herein is to to call for the records of the Third Respondent culminated in the impugned Memo No. 676/EE/ O & M/ TDM/Ni.U.A./Nimo/Nee.2/Ka/K/AA/07 dated 24.10.2007 of the third respondent.

(2.) The petitioner was an employee of the respondent Tamil Nadu Electricity Board, against whom an order of recovery has been made by the impugned order dated 24.10.2007. In the said order, alleging that excess pay has been paid between the period 03.06.1992 to 30.06.2007, a sum of Rs.24,183/- was sought to be recovered. As against the said order, the present writ petition has been filed.

(3.) Though arguments and counter arguments have been made by both sides with regard to the sustainability and non-sustainability of the recovery, this Court feels that, the situation now confronted in this case can fit in at least one of the four situations that are mentioned by the Honourable Supreme Court in the judgment State of Punjab v. Rafiq Masih (White Washer) , 2014 8 SCC 883 , wherein it was held as follows.