State of Punjab Vs Rafiq Masih (white Washer)

08 July 2014
Supreme Court
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STATE OF PUNJAB Vs RAFIQ MASIH (WHITE WASHER)

Bench: H.L. DATTU,R.K. AGRAWAL,ARUN MISHRA
Case number: C.A. No.-011527-011527 / 2014
Diary number: 6387 / 2012
Advocates: JAGJIT SINGH CHHABRA Vs RESPONDENT-IN-PERSON

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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

SPECIAL LEAVE PETITION (C) No.11684 of 2012 STATE OF PUNJAB & ORS. PETITIONER(S)

VERSUS RAFIQ MASIH (WHITE WASHER) RESPONDENT(S)

WITH SPECIAL LEAVE PETITION No.....CC No. 14663 of 2010 SPECIAL LEAVE PETITION (C) No. 21554 of 2013 SPECIAL LEAVE PETITION No.....CC No. 20144 of 2010 SPECIAL LEAVE PETITION No.....CC No. 9303 of 2011 SPECIAL LEAVE PETITION (C) No. 30751 of 2012 SPECIAL LEAVE PETITION (C) No. 15307 of 2013 SPECIAL LEAVE PETITION No.....CC No. 15876 of 2011 SPECIAL LEAVE PETITION No.....CC No. 16190 of 2011 SPECIAL LEAVE PETITION No.....CC No. 16326 of 2011 SPECIAL LEAVE PETITION No.....CC No. 16327 of 2011 SPECIAL LEAVE PETITION No.....CC No. 16350 of 2011 SPECIAL LEAVE PETITION No.....CC No. 16309 of 2011 SPECIAL LEAVE PETITION No.....CC No. 16325 of 2011

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SPECIAL LEAVE PETITION No.....CC No. 16303 of 2011 SPECIAL LEAVE PETITION No.....CC No. 16548 of 2011 SPECIAL LEAVE PETITION No.....CC No. 16723 of 2011 SPECIAL LEAVE PETITION No.....CC No. 16594 of 2011 SPECIAL LEAVE PETITION No.....CC No. 16580 of 2011 SPECIAL LEAVE PETITION No.....CC No. 16582 of 2011 SPECIAL LEAVE PETITION No.....CC No. 16850 of 2011 SPECIAL LEAVE PETITION No.....CC No. 16904 of 2011 SPECIAL LEAVE PETITION No.....CC No. 17204 of 2011 SPECIAL LEAVE PETITION No.....CC No. 17193 of 2011 SPECIAL LEAVE PETITION No.....CC No. 17201 of 2011 SPECIAL LEAVE PETITION No.....CC No. 17192 of 2011 SPECIAL LEAVE PETITION (C) No. 30473 of 2011 SPECIAL LEAVE PETITION No.....CC No. 17388 of 2011 SPECIAL LEAVE PETITION No.....CC No. 17534 of 2011 SPECIAL LEAVE PETITION No.....CC No. 17507 of 2011 SPECIAL LEAVE PETITION No.....CC No. 17508 of 2011 SPECIAL LEAVE PETITION No.....CC No. 17709 of 2011 SPECIAL LEAVE PETITION No.....CC No. 17711 of 2011 SPECIAL LEAVE PETITION No.....CC No. 17735 of 2011 SPECIAL LEAVE PETITION No.....CC No. 17798 of 2011

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SPECIAL LEAVE PETITION No.....CC No. 17888 of 2011 SPECIAL LEAVE PETITION No.....CC No. 17846 of 2011 SPECIAL LEAVE PETITION No.....CC No. 17835 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18261 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18286 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18227 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18312 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18337 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18310 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18423 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18536 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18527 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18526 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18525 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18524 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18535 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18628 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18630 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18767 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18784 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18805 of 2011

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SPECIAL LEAVE PETITION No.....CC No. 18802 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18796 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18769 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18857 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18834 of 2011 SPECIAL LEAVE PETITION No.....CC No. 18960 of 2011 SPECIAL LEAVE PETITION No.....CC No. 19116 of 2011 SPECIAL LEAVE PETITION No.....CC No. 19236 of 2011 SPECIAL LEAVE PETITION No.....CC No. 19527 of 2011 SPECIAL LEAVE PETITION No.....CC No. 19590 of 2011 SPECIAL LEAVE PETITION No.....CC No. 19552 of 2011 SPECIAL LEAVE PETITION No.....CC No. 19556 of 2011 SPECIAL LEAVE PETITION No.....CC No. 19580 of 2011 SPECIAL LEAVE PETITION No.....CC No. 19594 of 2011 SPECIAL LEAVE PETITION No.....CC No. 19597 of 2011 SPECIAL LEAVE PETITION No.....CC No. 19599 of 2011 SPECIAL LEAVE PETITION No.....CC No. 19601 of 2011 SPECIAL LEAVE PETITION No.....CC No. 19663 of 2011 SPECIAL LEAVE PETITION No. 33651 of 2011 SPECIAL LEAVE PETITION No.....CC No. 19727 of 2011 SPECIAL LEAVE PETITION No.....CC No. 19864 of 2011

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SPECIAL LEAVE PETITION No.....CC No. 19837 of 2011 SPECIAL LEAVE PETITION No.....CC No. 20024 of 2011 SPECIAL LEAVE PETITION No.....CC No. 20022 of 2011 SPECIAL LEAVE PETITION No.....CC No. 20048 of 2011 SPECIAL LEAVE PETITION No.....CC No. 20291 of 2011 SPECIAL LEAVE PETITION No.....CC No. 20454 of 2011 SPECIAL LEAVE PETITION (C) No. 35876 of 2011 SPECIAL LEAVE PETITION No.....CC No. 20794 of 2011 SPECIAL LEAVE PETITION No.....CC No. 20891 of 2011 SPECIAL LEAVE PETITION No.....CC No. 21915 of 2011 SPECIAL LEAVE PETITION No.....CC No. 22256 of 2011 SPECIAL LEAVE PETITION No.....CC No. 22255 of 2011 SPECIAL LEAVE PETITION No.....CC No. 22257 of 2011 SPECIAL LEAVE PETITION (C) No. 519 of 2013 SPECIAL LEAVE PETITION No.....CC No. 133 of 2012 SPECIAL LEAVE PETITION No.....CC No. 178 of 2012 SPECIAL LEAVE PETITION (C) No. 523 of 2013 SPECIAL LEAVE PETITION No.....CC No. 434 of 2012 SPECIAL LEAVE PETITION (C) No. 524 of 2013 SPECIAL LEAVE PETITION No.....CC No. 887 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1147 of 2012

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SPECIAL LEAVE PETITION No.....CC No. 1166 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1168 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1188 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1200 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1291 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1303 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1306 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1391 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1596 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1637 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1644 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1657 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1653 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1739 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1869 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1864 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1928 of 2012 SPECIAL LEAVE PETITION No.....CC No. 1935 of 2012 SPECIAL LEAVE PETITION No.....CC No. 2209 of 2012 SPECIAL LEAVE PETITION (C) No. 6692 of 2012 SPECIAL LEAVE PETITION No.....CC No. 2818 of 2012

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SPECIAL LEAVE PETITION No.....CC No. 2798 of 2012 SPECIAL LEAVE PETITION No.....CC No. 2821 of 2012 SPECIAL LEAVE PETITION No.....CC No. 2832 of 2012 SPECIAL LEAVE PETITION No.4822 of 2012 SPECIAL LEAVE PETITION No.11690 of 2012 SPECIAL LEAVE PETITION No.11702 of 2012 SPECIAL LEAVE PETITION No.11693 of 2012 SPECIAL LEAVE PETITION No.11694 of 2012 SPECIAL LEAVE PETITION No.11697 of 2012 SPECIAL LEAVE PETITION No.11699 of 2012 SPECIAL LEAVE PETITION No.11703 of 2012 SPECIAL LEAVE PETITION No.11704 of 2012 SPECIAL LEAVE PETITION No.11705 of 2012 SPECIAL LEAVE PETITION No.11706 of 2012 SPECIAL LEAVE PETITION No.11709 of 2012 SPECIAL LEAVE PETITION No.11707 of 2012 SPECIAL LEAVE PETITION No.11710 of 2012 SPECIAL LEAVE PETITION No.11712 of 2012 SPECIAL LEAVE PETITION No.....CC No. 6093 of 2012 SPECIAL LEAVE PETITION No.....CC No. 6483 of 2012 SPECIAL LEAVE PETITION No.....CC No. 6604 of 2012

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SPECIAL LEAVE PETITION Nos. 6632-6633 of 2012 SPECIAL LEAVE PETITION No.....CC No.6659 of 2012 SPECIAL LEAVE PETITION (C) No. 13023 of 2013 SPECIAL LEAVE PETITION No.....CC No. 6800 of 2012 SPECIAL LEAVE PETITION No.....CC No. 6829 of 2012 SPECIAL LEAVE PETITION No.....CC No. 10109 of 2012 SPECIAL LEAVE PETITION (C) No. 11068 of 2013 SPECIAL LEAVE PETITION (C) No. 11069 of 2013 SPECIAL LEAVE PETITION No.....CC No. 12769 of 2012 SPECIAL LEAVE PETITION No.....CC No.13044 of 2012 SPECIAL LEAVE PETITION No.....CC No. 13114 of 2012 SPECIAL LEAVE PETITION No.....CC No. 13300 of 2012 SPECIAL LEAVE PETITION (C) No. 26386 of 2012 SPECIAL LEAVE PETITION (C) No. 26388 of 2012 SPECIAL LEAVE PETITION (C) No. 26389 of 2012 SPECIAL LEAVE PETITION No.26391 of 2012 SPECIAL LEAVE PETITION (C) No. 26306 of 2012 SPECIAL LEAVE PETITION No.26307 of 2012 SPECIAL LEAVE PETITION (C) No. 26308 of 2012 SPECIAL LEAVE PETITION (C) NO. 28655 of 2012 SPECIAL LEAVE PETITION (C) NO. 28812 of 2012

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SPECIAL LEAVE PETITION (C) NO. 28813 of 2012 SPECIAL LEAVE PETITION (C) NO. 28814 of 2012 SPECIAL LEAVE PETITION (C) NO. 28816 of 2012 SPECIAL LEAVE PETITION (C) NO. 28815 of 2012 SPECIAL LEAVE PETITION (C) NO. 28818 of 2012 SPECIAL LEAVE PETITION (C) NO. 28817 of 2012 SPECIAL LEAVE PETITION (C) NO. 28823 of 2012 SPECIAL LEAVE PETITION (C) NO. 28819 of 2012 SPECIAL LEAVE PETITION (C) NO. 28824 of 2012 SPECIAL LEAVE PETITION (C) NO. 28825 of 2012 SPECIAL LEAVE PETITION (C) NO. 28827 of 2012 SPECIAL LEAVE PETITION (C) NO. 28828 of 2012 SPECIAL LEAVE PETITION (C) NO. 28829 of 2012 SPECIAL LEAVE PETITION (C) NO. 33343 of 2012 SPECIAL LEAVE PETITION (C) NO. 33345 of 2012 SPECIAL LEAVE PETITION (C) NO. 30246 of 2012 SPECIAL LEAVE PETITION (C) NO. 33347 of 2012 SPECIAL LEAVE PETITION (C) NO. 33350 of 2012 SPECIAL LEAVE PETITION (C) NO. 33348 of 2012 SPECIAL LEAVE PETITION (C) NO. 33352 of 2012 SPECIAL LEAVE PETITION (C) NO. 33353 of 2012

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SPECIAL LEAVE PETITION (C) NO. 33354 of 2012 SPECIAL LEAVE PETITION (C) NO. 33356 of 2012 SPECIAL LEAVE PETITION (C) NO. 35328 of 2012 SPECIAL LEAVE PETITION (C) NO. 37149 of 2012 SPECIAL LEAVE PETITION (C) NO. 37151 of 2012 SPECIAL LEAVE PETITION (C) NO. 37152 of 2012 SPECIAL LEAVE PETITION (C) NO. 37153 of 2012 SPECIAL LEAVE PETITION (C) NO. 37154 of 2012 SPECIAL LEAVE PETITION (C) NO. 39202 of 2012 SPECIAL LEAVE PETITION (C) NO. 15852 of 2013 SPECIAL LEAVE PETITION (C)... of 2013 CC NO. 2335 SPECIAL LEAVE PETITION (C) NO. 5765 of 2013 SPECIAL LEAVE PETITION (C) NO. 5821 of 2013 SPECIAL LEAVE PETITION (C) NO. 5753 of 2013 SPECIAL LEAVE PETITION (C) NO. 5810 of 2013 SPECIAL LEAVE PETITION (C) NO. 5838 of 2013 SPECIAL LEAVE PETITION (C) NO. 5751 of 2013 SPECIAL LEAVE PETITION (C) NO. 9907 of 2013 SPECIAL LEAVE PETITION (C) NO. 9909 of 2013 SPECIAL LEAVE PETITION (C) NO. 9912 of 2013 SPECIAL LEAVE PETITION (C) NO. 9911 of 2013

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SPECIAL LEAVE PETITION (C) NO. 9914 of 2013 SPECIAL LEAVE PETITION (C) NO. 9915 of 2013 SPECIAL LEAVE PETITION (C) NO. 9913 of 2013 SPECIAL LEAVE PETITION (C) NO. 9916 of 2013 SPECIAL LEAVE PETITION (C) NO. 9918 of 2013 SPECIAL LEAVE PETITION (C) NO. 10927 of 2013 SPECIAL LEAVE PETITION (C) NO. 10928 of 2013 SPECIAL LEAVE PETITION (C) NO. 10929 of 2013 SPECIAL LEAVE PETITION (C) NO. 10930 of 2013 SPECIAL LEAVE PETITION (C) NO. 10931 of 2013 SPECIAL LEAVE PETITION (C) NO. 10936 of 2013 SPECIAL LEAVE PETITION (C) NO. 10933 of 2013 SPECIAL LEAVE PETITION (C) NO. 10934 of 2013 SPECIAL LEAVE PETITION (C) NO. 10935 of 2013 SPECIAL LEAVE PETITION (C) NO. 10938 of 2013 SPECIAL LEAVE PETITION (C) NO. 10939 of 2013 SPECIAL LEAVE PETITION (C) NO. 10941 of 2013 SPECIAL LEAVE PETITION (C) NO. 10940 of 2013 SPECIAL LEAVE PETITION (C) NO. 10942 of 2013 SPECIAL LEAVE PETITION (C) NO. 10943 of 2013 SPECIAL LEAVE PETITION (C) NO. 11072 of 2013

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SPECIAL LEAVE PETITION (C) NO. 13021 of 2013 SPECIAL LEAVE PETITION (C).... of 2013 CC NO. 6861 SPECIAL LEAVE PETITION (C) NO. 14780 of 2013 SPECIAL LEAVE PETITION (C) NO. 14782 of 2013 SPECIAL LEAVE PETITION (C) NO. 15299 of 2013 SPECIAL LEAVE PETITION (C) NO. 15300 of 2013 SPECIAL LEAVE PETITION (C) NO. 20830 of 2013 SPECIAL LEAVE PETITION (C) NO. 15301 of 2013 SPECIAL LEAVE PETITION (C) NO. 15302 of 2013 SPECIAL LEAVE PETITION (C) NO. 15303 of 2013 SPECIAL LEAVE PETITION (C) NO. 15305 of 2013 SPECIAL LEAVE PETITION (C) NO. 19469 of 2013 SPECIAL LEAVE PETITION (C) NO. 17618 of 2013 SPECIAL LEAVE PETITION (C) NO. 20529 of 2013 SPECIAL LEAVE PETITION (C) NO. 16788 of 2013 SPECIAL LEAVE PETITION (C) NO. 18880 of 2013 SPECIAL LEAVE PETITION (C) NO. 8086 of 2014 SPECIAL LEAVE PETITION (C)... of 2014 CC NO. 3626 SPECIAL LEAVE PETITION (C) NO. 8103 of 2014

AND WITH

SPECIAL LEAVE PETITION (C) NO. 21492 of 2013

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O R D E R

1. These batch of matters are placed before us for authoritative pronouncement on the apparent difference of opinion expressed on one hand in the cases of Shyam Babu Verma and Ors. v. Union of India & Ors. (1994) 2 SCC 521 and Sahib Ram Verma v. State of Haryana (1995) Supp. 1 SCC 18 and on the other hand, in Chandi Prasad Uniyal and Ors. v. State of Uttarakhand & Ors. (2012) 8 SCC 417. The order of reference made by this Court reads as under :

"In View of an apparent difference of views expressed on the one hand in Shyam Babu Verma and Ors. vs. Union of India & Ors. (1994) 2 SCC 521 and Sahib Ram Verma vs. State of Haryana (1995) Supp. 1 SCC 18; and on the other hand in Chandi Prasad Uniyal and Ors. vs. State of Uttarakhand & Ors. (2012) 8 SCC 417, we are of the view that the remaining special leave petitions should be placed before a Bench of Three Judges. The Registry is accordingly directed to place the file of the remaining special leave petitions before the Hon'ble the Chief Justice of India for taking instructions for the constitution of a Bench of Three Judges, to adjudicate upon the present

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controversy."

2. The issue in this matter pertains to the recovery of excess money from the pensionary benefit of the respondent-white washer, on account of a wrong fixation of pay by the Petitioner No. 4- The Executive Engineer. The respondent approached the High Court by filing a writ petition. The question of law for consideration before the High Court was: whether the Government is entitled to recover from an employee any payment made in excess of what the employee is otherwise entitled to, in the absence of any fraud or misrepresentation on the part of the employee. The High Court relies on a Full Bench decision, and directed not to recover the excess amount from the respondent.

3. We have heard Shri L.N. Rao, learned Additional Solicitor General and the learned counsel for the respondents.

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4. To answer the reference, the decisions need to be considered.

5. In Shyam Babu Verma's case (Supra), this Court while observing that the petitioners-therein were not entitled to the higher pay scales, had come to the conclusion that since the amount has already been paid to the petitioner, for no fault of theirs, the said amount shall not be recovered by the respondent-Union of India. The observations made by this Court in the said case are as under:

"Although we have held that the petitioners were entitled only to the pay scale of Rs.330-480 in terms of the recommendations of the Third Pay Commission w.e.f. January 1, 1973 and only after the period of 10 years, they became entitled to the pay scale of Rs.330-560 but as they have received the scale of Rs.330-560 since 1973 due to no fault of theirs and that scale is being reduced in the year 1984 with effect from January 1, 1973, it shall only be just and proper not to recover any excess amount which has already been paid to them.

(emphasis supplied)."

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6. In Sahib Ram Verma's case (Supra), this Court once again held that although the appellant- therein did not possess the required educational qualification, yet the Principal granting him the relaxation, had paid his salary on the revised pay scale. This Court further observed that this was not on account of mis-representation made by the appellant but by a mistake committed by the Principal. In a fact situation of that nature, the Court was pleased to observe that the amount already paid to the appellant need not be recovered. In the words of the Court:

"Admittedly the appellant does not possess the required educational qualifications. Under the circumstances the appellant would not be entitled to the relaxation. The principal erred in granting him the relaxation. Since the date of relaxation the appellant had been paid his salary on the revised scale. However, it is not on account of any misrepresentation made by the appellant that the benefit of the higher pay scale was given to him but by wrong construction made by the Principal for which appellant cannot be held to be fault. Under the circumstances the

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amount paid till date may not be recovered from the appellant."

7. In our considered view, the observations made by the Court not to recover the excess amount paid to the appellant-therein were in exercise of its extra-ordinary powers under Article 142 of the Constitution of India which vest the power in this Court to pass equitable orders in the ends of justice.

8. In Chandi Prasad Uniyal's case (Supra), a specific issue was raised and canvassed. The issue was whether the appellant-therein can retain the amount received on the basis of irregular/wrong pay fixation in the absence of any misrepresentation or fraud on his part. The Court after taking into consideration the various decisions of this Court had come to the conclusion that even if by mistake of the employer the amount is paid to the employee and on a later date if the employer after proper determination of the same discovers that the

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excess payment is made by mistake or negligence, the excess payment so made could be recovered. While holding so this Court observed at paragraphs 14 and 16 as under:

"14.We are concerned with the excess payment of public money which is often described as "taxpayers' money" which belongs neither to the officers who have effected overpayment nor to the recipients. We fail to see whey the concept of fraud or misrepresentation is being brought in such situations. The question to be asked is whether excess money has been paid or not, may be due to a bona fide mistake. Possibly, effecting excess payment of public money by the government officers may be due to various reason like negligence, carelessness, collusion, favouritism, etc. because money in such situation does not belong to the payer or the payee. Situations may also arise where both the payer and the payee are at fault, then the mistake is mutual. Payments are being effected in many situations without any authority of law and payments have been received by the recipients also without any authority of law. Any amount paid/received without the authority of law can always be recovered barring few exceptions of extreme hardships but not as a matter of right, in such situations law implies an obligation on the payee to repay the money, otherwise it would amount to unjust enrichment.

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16. The appellant in the appeal will not fall in any of these exceptional categories, over and above, there was a stipulation in the fixation order that in the condition of irregular/wrong pay fixation, the institution in which the appellants were working would be responsible for recovery of the amount received in excess from the salary/pension. In such circumstances, we find no reason to interfere with the judgment of the High Court. However we order that excess payment made be recovered from the appellants salary in 12 equal monthly instalments.”

9. In our view, the law laid down in Chandi Prasad Uniyal's case, no way conflicts with the observations made by this Court in the other two cases. In those decisions, directions were issued in exercise of the powers of this Court under Article 142 of the Constitution, but in the subsequent decision this Court under Article 136 of the Constitution, in laying down the law had dismissed the petition of the employee. This Court in a number of cases had battled with tracing the contours of the provision in Article 136 and 142 of the Constitution of India. Distinctively, although

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the words employed under the two aforesaid provision speak of the powers of this Court, the former vest a plenary jurisdiction in supreme court in the matter of entertaining and hearing of appeals by granting special leave against any judgment or order made by a Court or Tribunal in any cause or matter. The powers are plenary to the extent that they are paramount to the limitations under the specific provisions for appeal contained in the Constitution or other laws. Article 142 of the Constitution of India, on the other hand is a step ahead of the powers envisaged under Article 136 of the Constitution of India. It is the exercise of jurisdiction to pass such enforceable decree or order as is necessary for doing ‘complete justice’ in any cause or matter. The word ‘complete justice’ was fraught with uncertainty until Article 142 of the Constitution received its first interpretation in Prem Chand Garg v. Excise Commissioner, U.P., AIR (1963) SC 996 which added a rider to the exercise of wide extraordinary powers

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by laying down that though the powers are wide, the same is an ancillary power and can be used when not expressly in conflict with the substantive provisions of law. This view was endorsed by a Nine-Judges Bench in Naresh Shridhar Mirajkar v. State of Maharashtra, (1966) 3 SCR 744 reiterated by a Seven Judge Bench in A.R. Antulay v. R.S. Nayak, (1988) 2 SCC 602 and finally settled in the Supreme Court Bar Association v. Union of India,

(1998) 4 SCC 409.

10. Article 136 of the Constitution of India, confers a wide discretionary power on the Supreme Court to interfere in suitable cases. Article 136 is a special jurisdiction and can be best described in the words of this Court in Ramakant Rai v. Madab Rai, (2003) 12 SCC 395, “It is a residuary power, it is extraordinary in its amplitude, its limits when it chases injustice, is the sky itself”. Article 136 of the Constitution of India was legislatively intended to be exercised by the

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Highest Court of the Land, with scrupulous adherence to the settled judicial principle well established by precedents in our jurisprudence. Article 136 of the Constitution is a corrective jurisdiction that vest a discretion in the Supreme Court to settle the law clear and as forthrightly forwarded in the case of Union of India v. Karnail Singh, (1995) 2 SCC 728, it makes the law operational to make it a binding precedent for the future instead of keeping it vague. In short, it declares the law, as under Article 141 of the Constitution.

11. Article 142 of the Constitution of India is supplementary in nature and cannot supplant the substantive provisions, though they are not limited by the substantive provisions in the statute. It is a power that gives preference to equity over law. It is a justice oriented approach as against the strict rigors of the law. The directions issued by the court can normally be categorized into one, in

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the nature of moulding of relief and the other, as the declaration of law. ‘Declaration of Law’ as contemplated in Article 141 of the Constitution: is the speech express or necessarily implied by the Highest Court of the land. This Court in the case of Indian Bank v. ABS Marine Products (P) Ltd., 2006 5 SCC 72, Ram Pravesh Singh v. State of Bihar, (2006) 8 SCC 381 and in State of U.P. v. Neeraj Awasthi (2006) 1 SCC 667, has expounded the principle and extolled the power of Article 142 of the Constitution of India to new heights by laying down that the directions issued under Article 142 do not constitute a binding precedent unlike Article 141 of the Constitution of India. They are direction issued to do proper justice and exercise of such power, cannot be considered as law laid down by the Supreme Court under Article 141 of the Constitution of India. The Court have compartmentalized and differentiated the relief in the operative portion of the judgment by exercise of powers under Article 142 of the Constitution as

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against the law declared. The directions of the Court under Article 142 of the Constitution, while moulding the relief, that relax the application of law or exempt the case in hand from the rigour of the law in view of the peculiar facts and circumstances do not comprise the ratio decidendi and therefore lose its basic premise of making it a binding precedent. This Court on the qui vive has expanded the horizons of Article 142 of the Constitution by keeping it outside the purview of Article 141 of the Constitution and by declaring it a direction of the Court that changes its complexion with the peculiarity in the facts and circumstances of the case.

12. Therefore, in our opinion, the decisions of the Court based on different scales of Article 136 and Article 142 of the Constitution of India cannot be best weighed on the same grounds of reasoning and thus in view of the aforesaid discussion, there is no conflict in the views expressed in the first

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two judgments and the latter judgment.

13. In that view of the above, we are of the considered opinion that reference was unnecessary. Therefore, without answering the reference, we send back the matters to the Division Bench for its appropriate disposal.

Ordered accordingly.

..................J. (H.L. DATTU)

..................J.

(R.K. AGRAWAL)

..................J. (ARUN MISHRA)

NEW DELHI; JULY 08, 2014.

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ITEM NO.101 & 126 COURT NO.2 SECTION IVB S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS SLP(C) No.11684 of 2012 (Arising out of judgment and order dated 17.01.2011 in civil Writ Petition No. 16277 of 2010 passed by the High Court of Punjab and Haryana at Chandigarh ) STATE OF PUNJAB & ORS. Petitioner(s) VERSUS RAFIQ MASIH (WHITE WASHER) Respondent(s) (With office report) WITH S.L.P. No.....CC No. 14663 of 2010 (With c/delay in filing SLP and office report) S.L.P. (C) No. 21554 of 2013 (With office report)] S.L.P. No.....CC No. 20144 of 2010 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 9303 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P.(C) No. 30751 of 2012 (With c/delay in filing/refiling SLP and office report) S.L.P.(C) No. 15307 of 2013 (With office report) S.L.P. No.....CC No. 15876 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 16190 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 16326 of 2011

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(With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 16327 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 16350 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 16309 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 16325 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 16303 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 16548 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 16723 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 16594 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 16580 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 16582 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 16850 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 16904 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 17204 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 17193 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 17201 of 2011 (With c/delay in filing/refiling SLP and office report)

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S.L.P. No.....CC No. 17192 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P.(C) No. 30473 of 2011 (With prayer for interim relief and office report) S.L.P. No.....CC No. 17388 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 17534 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 17507 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 17508 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 17709 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 17711 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 17735 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 17798 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 17888 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 17846 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 17835 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18261 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18286 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18227 of 2011 (With c/delay in filing/refiling SLP and office report)

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S.L.P. No.....CC No. 18312 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18337 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18310 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18423 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18536 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18527 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18526 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18525 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18524 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18535 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18628 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18630 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18767 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18784 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18805 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18802 of 2011

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(With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18796 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18769 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18857 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18834 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 18960 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 19116 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 19236 of 2011 (With c/delay in filing/refiling SLP and office report)

S.L.P. No.....CC No. 19527 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 19590 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 19552 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 19556 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 19580 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 19594 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 19597 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 19599 of 2011 (With c/delay in filing/refiling SLP and office report)

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S.L.P. No.....CC No. 19601 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 19663 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P.(C) No. 33651 of 2011 (With office report) S.L.P. No.....CC No. 19727 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 19864 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 19837 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 20024 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 20022 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 20048 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 20291 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 20454 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P.(C) No. 35876 of 2011 (With office report) S.L.P. No.....CC No. 20794 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 20891 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 21915 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 22256 of 2011 (With c/delay in filing/refiling SLP and office report)

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S.L.P. No.....CC No. 22255 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 22257 of 2011 (With c/delay in filing/refiling SLP and office report) S.L.P.(C) No. 519 of 2013 (With appln. for c/delay in filing SLP and office report) S.L.P. No.....CC No. 133 of 2012 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 178 of 2012 (With c/delay in filing/refiling SLP and office report) S.L.P.(C) No. 523 of 2013 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 434 of 2012 (With c/delay in filing/refiling SLP and office report) S.L.P.(C) No. 524 of 2013 (With c/delay in filing/refiling SLP and office report) S.L.P. No.....CC No. 887 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 1147 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 1166 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 1168 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 1188 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 1200 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 1291 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 1303 of 2012 (With c/delay in filing SLP and office report)

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S.L.P. No.....CC No. 1306 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 1391 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 1596 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 1637 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 1644 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 1657 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 1653 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 1739 of 2012 (With c/delay in filing SLP/refiling and office report) S.L.P. No.....CC No. 1869 of 2012 (With c/delay in filing SLP/refiling and office report) S.L.P. No.....CC No. 1864 of 2012 (With c/delay in filing SLP/refiling and office report)

S.L.P. No.....CC No. 1928 of 2012 (With c/delay in filing SLP/refiling and office report) S.L.P. No.....CC No. 1935 of 2012 (With c/delay in filing SLP/refiling and office report) S.L.P. No.....CC No. 2209 of 2012 (With c/delay in filing SLP/refiling and office report) S.L.P.(C) No. 6692 of 2012 (With prayer for interim relief and office report) S.L.P. No.....CC No. 2818 of 2012 (With c/delay in filing SLP/refiling and office report)

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S.L.P. No.....CC No. 2798 of 2012 (With c/delay in filing SLP/refiling and office report) S.L.P. No.....CC No. 2821 of 2012 (With c/delay in filing SLP/refiling and office report) S.L.P. No.....CC No. 2832 of 2012 (With c/delay in filing SLP/refiling) S.L.P.(C) No. 4822 of 2012 (Permission to urge new facts and file additional documents and prayer for interim relief and office report) S.L.P.(C) No. 11690 of 2012 (With office report) S.L.P. (C) No 11702 of 2012 (With office report) S.L.P. No. 11693 of 2012 (With office report) S.L.P. No. 11694 of 2012 (With office report) S.L.P. No. 11697 of 2012 (With office report) S.L.P. No.11699 of 2012 (With appln. for permission to bring additional facts and documents on record and office report) S.L.P. No. 11703 of 2012 (With office report)

S.L.P. No.11704 of 2012 (With office report) S.L.P. No. 11705 of 2012 (With office report) S.L.P. No. 11706 of 2012 (With office report) S.L.P. No. 11709 of 2012

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(With office report) S.L.P. No.11707 of 2012 (With office report) S.L.P. No.11710 of 2012 (With office report) S.L.P. No.11712 of 2012 (With office report) S.L.P. No.....CC No. 6093 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 6483 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 6604 of 2012 (With c/delay in filing SLP and office report) S.L.P. Nos. 6632-6633 of 2012 (With c/delay in filing SLP/refiling and office report) S.L.P. No.....CC No.6659 of 2012 (With c/delay in filing SLP and office report) S.L.P.(C) No. 13023 of 2013 (With office report) S.L.P. No.....CC No. 6800 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 6829 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 10109 of 2012 (With c/delay in filing SLP and office report)

S.L.P.(C) NO. 11072 of 2013 (With appln. for c/delay in filing SLP and office report) S.L.P.(C) No. 11068 of 2013 (With appln. for c/delay in filing SLP and placing addl. facts and documents on record and office report)

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S.L.P.(C) No. 11069 of 2013 (With appln. for c/delay in filing SLP and office report) S.L.P. No.....CC No. 12769 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No.13044 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 13114 of 2012 (With c/delay in filing SLP and office report) S.L.P. No.....CC No. 13300 of 2012 (With c/delay in filing SLP and office report)

S.L.P.(C) No. 26386 of 2012 (With office report) S.L.P.(C) No. 26388 of 2012 (With office report) S.L.P.(C) No. 26389 of 2012 (With office report) S.L.P. No.26391 of 2012 (With office report) S.L.P.(C) No. 26306 of 2012 (With office report) S.L.P. No.26307 of 2012 (With office report) S.L.P.(C) No. 26308 of 2012 (With office report) SLP(C) NO. 28655/2012 (With office report) SLP(C) NO. 28812/2012 (With office report) SLP(C) NO. 28813/2012 (With office report)

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SLP(C) NO. 28814/2012 (With office report) SLP(C) NO. 28816/2012 (With office report) SLP(C) NO. 28815/2012 (With office report) SLP(C) NO. 28818/2012 (With office report) SLP(C) NO. 28817/2012 (With office report) SLP(C) NO. 28823/2012 (With office report) SLP(C) NO. 28819/2012 (With office report)

SLP(C) NO. 28824/2012 (With office report) SLP(C) NO. 28825/2012 (With office report) SLP(C) NO. 28827/2012 (With office report) SLP(C) NO. 28828/2012 (With office report) SLP(C) NO. 28829/2012 ] (With office report) SLP(C) NO. 33343/2012 (With office report) SLP(C) NO. 33345/2012 (With office report) SLP(C) NO. 30246/2012 (PRAYER FOR INTERIM RELIEF AND OFFICE REPORT)

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SLP(C) NO. 33347/2012 (With office report) SLP(C) NO. 33350/2012 (With office report) SLP(C) NO. 33348/2012 (With office report) SLP(C) NO. 33352/2012 (With office report) SLP(C) NO. 33353/2012 (With office report) SLP(C) NO. 33354/2012 (With office report) SLP(C) NO. 33356/2012 (With office report) SLP(C) NO. 35328/2012 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 37149/2012 (With office report) SLP(C) NO. 37151/2012 (With office report) SLP(C) NO. 37152/2012 (With office report) SLP(C) NO. 37153/2012 (With office report) SLP(C) NO. 37154/2012 (With office report) SLP(C) NO. 39202/2012 (With office report) SLP(C) NO. 15852/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT FOR DIRECTION) S.L.P.(C)... /2013 CC NO. 2335 (C/DELAY IN FILING SLP AND OFFICE REPORT)

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SLP(C) NO. 5765/2013 (With office report) SLP(C) NO. 5821/2013 (With office report) SLP(C) NO. 5753/2013 (With office report) SLP(C) NO. 5810/2013 (With office report) SLP(C) NO. 5838/2013 (With office report) SLP(C) NO. 5751/2013 (With office report) SLP(C) NO. 9907/2013 (With office report) SLP(C) NO. 9909/2013 (With office report) SLP(C) NO. 9912/2013 (With office report) SLP(C) NO. 9911/2013 (With office report) SLP(C) NO. 9914/2013 (With office report)

SLP(C) NO. 9915/2013 (With office report) SLP(C) NO. 9913/2013 (With office report) SLP(C) NO. 9916/2013 (With office report) SLP(C) NO. 9918/2013 (With office report)

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SLP(C) NO. 10927/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 10928/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 10929/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 10930/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 10931/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 10936/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 10933/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 10934/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 10935/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 10938/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 10939/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 10941/2013 ) (C/DELAY IN FILING SLP AND OFFICE REPORT)\ SLP(C) NO. 10940/2013 (S. IVB) (C/DELAY IN FILING SLP AND OFFICE REPORT)

SLP(C) NO. 10942/2013 (S. IVB) (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 10943/2013 (S. IVB) (C/DELAY IN FILING SLP AND OFFICE REPORT)

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SLP(C) NO. 13021/2013 (S. IVB) (C/DELAY IN FILING SLP AND OFFICE REPORT) S.L.P.(C)... /2013 CC NO. 6861 (With office report) SLP(C) NO. 14780/2013 (With office report) SLP(C) NO. 14782/2013 (With office report) SLP(C) NO. 15299/2013 (C/DELAY IN FILING SLP AND C/DELAY IN REFILING SLP AND OFFICE REPORT) SLP(C) NO. 15300/2013 (C/DELAY IN FILING SLP AND C/DELAY IN REFILING SLP AND OFFICE REPORT) SLP(C) NO. 20830/2013 (With office report) SLP(C) NO. 15301/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 15302/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 15303/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 15305/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 19469/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 17618/2013 (C/DELAY IN FILING SLP AND OFFICE REPORT) SLP(C) NO. 20529/2013 SLP(C) NO. 16788/2013 (With office report) SLP(C) NO. 18880/2013

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(With office report) SLP(C) NO. 8086/2014 (PRAYER FOR INTERIM RELIEF) S.L.P.(C)... /2014 CC NO. 3626 (C/DELAY IN FILING SLP) SLP(C) NO. 8103/2014 (PRAYER FOR INTERIM RELIEF) S.L.P.(C) No. 21492 of 2013 (With appln. for C/delay in filing SLP and prayer for interim relief and office report) Date : 08/07/2014 These petitions were called

on for hearing today. CORAM : HON'BLE MR. JUSTICE H.L. DATTU HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MR. JUSTICE ARUN KUMAR MISHRA For Petitioner(s) Mr. L.N. Rao, ASG

Mr. Nikhil Nayyar, Addl Adv. Gen. Mr. Jagdish Singh Chhabra, Adv. For Respondent(s) Mr. Joginder Sukhija, Adv. Mr. Anis Ahmed Khan, Adv.

Mr. Ajay Pal, Adv. Mr. Kuldip Singh, Adv. Ms. Naresh Bakshi, Adv. Mrs. Rachana Joshi Issar, Adv. Mr. Vineet Bhagat, Adv. Dr.(Mrs.) Vipin Gupta, Adv. Mr. Ansar Ahmad Chaudhary, Adv. Mr. Dinesh Verma, Adv. Mr. Subhasish Bhowmick, Adv. Mr. Satyendra Kumar, Adv.

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Mr. Kanhaiya Priyadarshi, adv. Mr. Satyendra Kumar, Adv. Mr. Mukesh K Verma, Adv. Dr. Ashwani Bhardwaj, Adv. Mr. Balbir Singh gupta, Adv. Ms. Namita choudhary, Adv. Mr. Anil Kumar Tandale, Adv. Mrs. Kanchan Kaur Dhodi, Adv. Mr. S.K. Sabharwal, Adv. Mr. Sudhir Walia, Adv. Mr. Abhishek Atrey, Adv. Mr. Balbir Singh gupta, Adv. Mr. Rahul Gupta, adv. Mr. Sarad Kumar Singhania, Adv. Mr. S.L. Aneja, Adv.

UPON hearing the counsel the Court made the following O R D E R

Without answering the reference, the matters are sent back to the Division bench for its appropriate disposal. [ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ]