H MOHAMED JOHN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of both sides, the writ petitions are taken up for final disposal.

(2.) THE petitioners challenge the impugned orders of recovery passed against them by the respondents concerned.

(3.) THE learned counsel for the petitioners submits that without any misrepresentation or furnishing wrong details by the petitioners, the respondents fixed the scale of pay of the petitioners and now without giving any opportunity of hearing, the third respondent has passed the impugned orders of recovery. THE learned counsel for the petitioners further submitted that the issue as to whether any recovery could be made from the salary already paid to an employee without any misrepresentation or suppression of fact was considered and it is held that no recovery could be made from the salary already paid.