R.S. PRASHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment will decide the following five cases :-

(2.) THEREAFTER , referred to Section 13 of the Act of 1961 mandates that no worker shall be required or allowed to work for more than 8 hours. Further Section 26 of the Act provides that payment of extra wages for overtime in the following terms:-

(3.) IN written statement, the plea taken is that the petitioners being Government servants are only entitled to the benefits granted to them under the Civil Service Rules and cannot seek to get the benefit of the Act. The second plea taken is that w.e.f. 1.1.1988, the practice of taking overtime from Ministerial staff has been brought to an end. As regards the first point with regard to the allegation that the recovery has been initiated without issuance of any show cause notice, the stand taken is the amount having been paid by mistake, the respondents are entitled to recover the same.