PROJECT OFFICER Vs. REGIONAL LABOUR COMMISSIONER

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) Learned Counsel for the petitioner relies upon a judgment of Hon'ble Supreme Court of India in the case of Wazir Chand v. Union of India, 2000 87 FLR 778,' in order to support his contention that an employee is liable to pay penal rent, in accordance with rules prescribed therefor, which is to be adjusted against the death-cum-retirement dues of the said employee. The relevant paragraph is quoted hereinbelow:

(3.) In view of the aforesaid decision of the Honb'le Supreme Court of India, the petitioner-employer is allowed liberty to adjust the penal rent due to the employee-respondent No. 3 for the period of unauthorized occupation of his quarter from the outstanding post retirement dues of the employee's gratuity amount awarded by the impugned order. With the aforesaid observations/directions, this writ petition stands disposed of and the impugned orders are subject to the aforesaid modifications made herein.