ALL INDIA EMP.ST.INSU.CORPN EMP.FEDN&ANR Vs EMPL. STATE INSURANCE CORPN .
Bench: DALVEER BHANDARI,DEEPAK VERMA, , ,
Case number: C.A. No.-001199-001199 / 2011
Diary number: 33431 / 2010
Advocates: ANURAG PANDEY Vs
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1199 OF 2011 (@ SPECIAL LEAVE PETITION(C)NO.32701 OF 2010
ALL INDIA EMP.ST.INSU.CORPN EMP.FEDN&ANR APPELLANT(S)
VERSUS
EMPL. STATE INSURANCE CORPN & ORS. RESPONDENT(S)
O R D E R
Leave granted.
Heard learned counsel for the parties. 2. This appeal is directed against the judgment and order
dated 11.08.2010 passed in Writ Petition (C)No.7690 of 2004 by the
High Court of Delhi at New Delhi. The short question which arises
for consideration is regarding the refund of the amount by the
employees in view of their undertaking.
3. The relevant portion of the undertaking given by each of
the employee is reproduced as under :
“If the above said Writ Petition or any SLP that the
ESI Corporation may choose to file in the Supreme
Court is decided in favour of the Corporation, I
shall refund forthwith the entire arrears of pay of
allowances and also the excess pay and allowances
that might have been paid to me consequent upon
implementation of the Orders of the Tribunal.”
In the said undertaking it was also mentioned that “in the event of
my failure to refund the arrears and also the excess payment made
: 2 :
forthwith, the Corporation shall have a right to recover such
amounts from me.”
4. In view of the categoric undertaking submitted by the
employees, they are under an obligation to refund the excess amount
paid to the Corporation or the Corporation would be at liberty to
recover excess amount paid tot he employees.
5. In the facts and circumstances of this case, we direct the
Corporation to recover the excess amount paid to the employees
within six years by fixing yearly installments.
6. Looking to the peculiar facts of this case, we further
direct the Corporation not to recover the amount from the legal
heirs of the deceased employees.
With this observation, the appeal is disposed of, leaving
the parties to bear their own cost.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI; 31ST JANUARY, 2011