SHRI NARAYAN LAL Vs. RRVPN LTD AND ORS

JUDGEMENT

(1.) Heard learned counsel for the parties. In this writ petition, following prayer has been made by the petitioner:-

(2.) The basic argument of learned counsel for the petitioner is that after due application of mind, the order Annexure-5 was passed by the respondents on 30.12.1994 whereby he was granted benefit of stepping up and his pay was fixed after granting benefit of stepping up but after retirement the respondents passed an order for recovery of the benefits extended to the petitioner vide order Annexure-5 dt. 30.12.1994 without disclosing any reasons.

(3.) Learned counsel for the petitioner submits that action of the respondents is against the principles of natural justice because no notice nor any specific order has been passed by the respondents for rescinding the benefits granted to the petitioner vide order dt. 30.12.1994. Therefore, the recovery order passed by the respondents may be quashed and respondents may be directed to grant all retirement benefits on the basis of last pay drawn by the petitioner.