S DORAI Vs. CHAIRMAN, CHENNAI PORT TRUST

JUDGEMENT

(1.) The relief sought for in all these writ petitions are to quash the order of recovery issued by the respondent in respect of the payment already made to the writ petitioners.

(2.) The learned counsel appearing on behalf of the writ petitioners state that the writ petitioners are working as Dock Labour Board Workers and they are monthly paid employees.

(3.) The grievances of the writ petitioners are that the respondent issued the impugned order of recovery, stating that the piece rate charges to be paid to the writ petitioners were erroneously settled and excess amount has been paid to these petitioners over and above the prescribed rates prescribed by the Government of India.