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AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition
Acts
  • Civil Services (Revised Pay) Rules, 1982
  • Rule 8 of the Rules of 1992.
  • J&K Civil Services (Revised Pay) Rules, 1992
  • Rule 12 of 1982
  • 370/1987. Rule 12
  • Rule 8 of the Rules
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition
Acts
  • Civil Services (Revised Pay) Rules, 1982
  • Rule 8 of the Rules of 1992.
  • J&K Civil Services (Revised Pay) Rules, 1992
  • Rule 12 of 1982
  • 370/1987. Rule 12
  • Rule 8 of the Rules
Smart Summary

Summary of Opinion — OA-109/2021 (Central Administrative Tribunal, Srinagar Bench)

Factual and Procedural Background

The applicants were officers appointed to various posts in the Agriculture Production & Farmer's Welfare Department. Historically, two advance increments were granted to officers who acquired M.Sc. and M.V.Sc. degrees (order dated 27.05.1972) and the grant was preserved in subsequent pay rules (Civil Services (Revised Pay) Rules, 1982; SRO 370/1987). The Rules were revised again by SRO-75 dated 30.03.1992, which altered the position for fresh recruits, but the applicants—having been appointed prior to 31.03.1992—continued to receive the benefit.

In 2005 the Government communicated withdrawal of the benefit for certain employees (including some appointed before 31.03.1992 but who obtained higher qualifications subsequently). Aggrieved officers challenged that action in SWP No. 1791/2006 (Jawahar Lal Raina & Ors.), which the High Court allowed on 31.08.2017. In compliance, the respondents issued Government Order dated 16.05.2018 continuing the benefit to officers appointed prior to 31.03.1992.

The Government later issued the impugned order No. 05-JK(Agri) of 2021 dated 07.01.2021 withdrawing the benefit for the present applicants, the stated reason being that the present applicants were not petitioners in SWP No. 1791/2006. The applicants filed this Original Application seeking quashing of the impugned order, prohibiting recovery of the two advance increments, directing continuation/grant of consequential benefits in terms of Government Order 129-Agri/2018 dated 16.05.2018, and other reliefs. The Tribunal heard the matter (heard & reserved on 07.07.2022) and delivered its order on 29.07.2022.

Legal Issues Presented

  1. Whether the impugned Government Order No.05-JK(Agri) of 2021 dated 07.01.2021 withdrawing the benefit of two advance increments can be quashed.
  2. Whether respondents can effect recovery of the two advance increments already granted to the applicants.
  3. Whether the applicants are entitled to continuation/grant of consequential benefits of the advance increments as per Government Order 129-Agri of 2018 dated 16.05.2018.

Arguments of the Parties

Applicants' Arguments

  • The benefit of two advance increments that had been extended earlier cannot be withdrawn belatedly, especially after the retirement of applicants.
  • The benefit was extended in line with the judgment of the Hon'ble High Court in SWP No.1791/2006 (Jawahar Lal Raina & Ors. v. State of J&K), decided on 31.08.2017, and that judgment supports the applicants' entitlement.
  • The respondents cannot be allowed to withdraw the benefit by applying the rule of estoppel (i.e., they should not be permitted to deny what they had earlier granted/implemented).

Respondents' Arguments

  • The respondents explained the legislative and administrative history: Rule 12 of SRO No. 91/1982 (and its equivalent in SRO 370/1987) preserved advance increments on acquisition of higher qualification; SRO-75/1992 revised the rules and temporarily withdrew the benefit for fresh recruits.
  • The Finance Department clarified the meaning of terms like "fresh recruits" and "future appointments" in 1992, and later communications and orders sought withdrawal/recoupment of excess payments made to certain employees, with recoveries directed in one set of orders (including a waiver of excess pay up to 12.9.2001 and direction to recover excess payments thereafter).
  • The respondents noted that the present applicants were not petitioners in SWP No.1791/2006 and, as recorded in the impugned order, that was the reason for withdrawing benefits to them (i.e., the government treated the High Court judgment's relief as applying to the petitioners in that writ petition).

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Jawahar Lal Raina & Ors. — SWP No. 1791/2006 (High Court of J&K), order dated 31.08.2017 The Finance Department had erred in withdrawing the benefit of advance increment(s) even to officers who joined service prior to enforcement of the 1992 Rules but acquired higher qualification thereafter; administrative orders cannot re-write statutory rules. The Tribunal noted that this High Court judgment interpreted the Rule to entitle employees appointed prior to 31.03.1992 to the benefit; the Government implemented the judgment by GO dated 16.05.2018 and the Tribunal relied on the High Court's interpretation to conclude the Government could not withdraw the benefit from the applicants.
State of M.P. & Ors. v. Yogendra Shrivastava — (2010) 10 SCC 539 Executive orders cannot prevail over statutory rules; when there is conflict between statutory rules and executive orders, statutory rules prevail. Quoted in the opinion (via the High Court's reasoning) to support the proposition that administrative circulars cannot be used to re-write statutory provisions; used to uphold the High Court's quashing of administrative communications that denied the Rule-based benefit.
K. Dayandal Lal v. State of Kerala — 1996 (9) SCC 728 Illustrative authority cited for the proposition that statutory rules prevail over executive orders. Referenced in the High Court's quoted passage (in the opinion) as supporting authority for the principle that executive orders cannot override statutory rules; thereby supporting the applicants' entitlement under the Rules.
T.N. Housing Board v. N. Balasubramanium — 2004 (6) SCC 85 Another authority cited for the same general principle (statutory rules prevail over executive orders). Referenced in the High Court's quoted passage and relied upon to support the legal principle that administrative instructions cannot contravene Rules; used by the Tribunal in considering the High Court judgment's effect.
State of Karnataka vs. KGSD Canteen Employees Welfare Association — 2006 (1) SCC 370 Authority cited for the principle that executive orders cannot be made or given effect in violation of statutory rules. Referenced in the High Court's quoted passage and thereby used by the Tribunal to underpin the High Court's conclusion that the Finance Department's communication was impermissible.
State of Punjab v. Rafiq Masih & Ors. — (2015) 4 SCC 334 States that recovery cannot be made when the payment of excess amount is due to a bona fide mistake and does not involve fraud or misrepresentation; sets conditions/considerations for recoveries. The Tribunal relied on this authority to address the recoverability of excess payments and to conclude that recoveries are not permissible where payments were made bona fide and without fraud or misrepresentation by the employee.
Thomas Daniel v. State of Kerala & Others — Civil Appeal No.7115/2010, judgment dated 22.05.2022 Held that excess payments not attributable to fraud/misrepresentation or a wrong principle of calculation are generally not recoverable; courts may exercise discretion to order recovery in certain circumstances (e.g., quick detection, employee knowledge of excess payment, misconduct). The Tribunal relied on the principles in this recent Supreme Court decision to hold that, as respondents did not allege misrepresentation, fraud, or that payments were made by applying a wrong principle, recovery could not be ordered against the applicants. The Tribunal cited the decision to reinforce its finding against recovery.

Court's Reasoning and Analysis

The Tribunal proceeded by examining the statutory and administrative history and the effect of the High Court's judgment in SWP No.1791/2006. The key steps in the Tribunal's analysis were:

  1. Recognition that the applicants were appointed prior to issuance of SRO-75/1992 and, by operation of the Rules and the High Court's interpretation, were entitled to the benefit of two advance increments even if they acquired the Master's degree after 1992.
  2. Observation that the Hon'ble High Court in SWP No.1791/2006 interpreted the Rule itself and held that denying the benefit to officers appointed prior to 31.03.1992 was contrary to the Rule; the High Court quashed certain administrative communications (dated 30.03.2005 and 28.07.2006) and restrained withdrawal of the benefit.
  3. Noting that the Government accepted and implemented the High Court's interpretation by issuance of Government Order dated 16.05.2018 (GO 129-Agri/2018) granting the benefit to officers appointed prior to 31.03.1992, which included the applicants.
  4. Rejecting the Government's later contention that the High Court judgment did not have in rem effect merely because the present applicants were not petitioners in the writ — the Tribunal held that the High Court's interpretation of the Rule made the judgment in rem in effect by construing the Rule applicable to the entire class of similarly situated officers.
  5. Considering recoverability, the Tribunal relied on Supreme Court precedents (notably State of Punjab v. Rafiq Masih and Thomas Daniel v. State of Kerala) establishing that excess payments made bona fide, without fraud or misrepresentation by the employee, or without an erroneous principle of calculation attributable to the employee, are generally not recoverable. The Tribunal observed that respondents did not allege any misrepresentation or fraud by applicants, nor that the payments were made by application of a wrong principle attributable to the employees.
  6. On that basis, the Tribunal concluded that respondents were not justified in ordering recovery from the applicants and that the impugned order withdrawing the benefit could not stand after the Government had implemented the High Court's judgment by GO dated 16.05.2018.

Holding and Implications

Holding:

The impugned Government Order No.05-JK(Agri) of 2021 dated 07.01.2021 is set aside and the Original Application is allowed.

Direct consequences and directions (implications for the parties):

  • Respondents are directed to give all consequential benefits of the two advance increments as granted to the applicants in terms of Government Order 129-Agri of 2018 dated 16.05.2018.
  • In respect of applicants who have already retired, the respondents are restrained from recovering the said amounts and are directed to extend all retiral benefits in their favour within two months from the date of the Tribunal's order.
  • The Original Application is allowed and there will be no order as to costs.

Broader implications: The opinion relies on prior High Court and Supreme Court decisions to emphasize that administrative orders cannot override statutory Rules and that recoveries of excess payments are constrained where payments were made bona fide without fraud or misrepresentation. The Tribunal did not purport to lay down a new precedent beyond applying the cited authorities to the facts of the case; the direct effect is to restore the applicants' grant of advance increments and to prohibit recovery in their cases.


Court and procedural details (as reflected in the opinion): This order was delivered by Hon'ble Mr. D.S. Mahra, Judicial Member, with Member (A) Sunil Kumar Sinha also signing. Counsel for applicants and respondents are identified in the opinion; the matter was heard and reserved on 07.07.2022 and the order was pronounced on 29.07.2022.

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    MOHD RAMZAN WANI v. D/O AGRICULTURE UT OF J&K

    1

    OA-109/2021

    CENTRAL ADMINISTRATIVE TRIBUNAL

    SRINAGAR BENCH

    No. OA 109 of 2021 P resen t: HHoonn''bbllee MMrr..S Du.nSi.lM Kauhmraa, rJ Suidnihciaa, lA Mdemminbiesrt rative Member

    1. Mohd Ramzan Wani S/o Mohd Sultan Wani R/o B.K.Pora Budgam 190015, Age 62 Years, Date of Retirement: 31-07- 2018, Post Held: Ex-Floricultarist

    2. Ali Mohd Bhat S/o Mohd Khalil Bhat R/o Chattabal Srinagar- 190010, Age 61 Years, Date of Retirement: 30-04-2019, Post Held: Ex-Junior Scientist Mushroom.

    3. Zahoor Ahmad Ganie S/o Ghulam Qadir Ganie R/o Nowpora Khayam 190001. Aged 64 Years, Date of Retirement: 31-01- 2017, Post Held: Ex. Seed Analyist

    4. Deepak Kumar Kuchroo S/o Lt. Shri Bansilal Kuchroo R/o 53- Patoli P.O. Janipur Jammu Pin 180007 Age 60 Years Post Held:

    J.D Agriculture Date of Retirement: 31-03-2020

    5. Ramesh Chander Thaploo S/o Sh. Makhanlal Thaploo R/o Flat No. 913/F1 Shalimar Garden Extension-1, Sahiabad Ghaziabad U.P. 201005. Aged 67 Years, Date of Retirement: 31-03-2013, Post Held: Ex-Mushroom Specialist

    6. Manzoor Ahmad Mir S/o Lt Kh. Mohammad Shaban Mir R/o House No.15A New colony Batamaloo Srinagar Pincode 190010, Aged 67 Years Date of Retirement: 28-02-2012, Post Held: Ex- Floricularliest Kmr.

    7. Vijinderpal Singh S/o Jaswant Singh R/o Haftchinar Srinagar- 190008, Aged 65 Years, Date of Retirement: 31-05-2013, Post Held: Ex-Sr. Scientist Mushroom

    8. Sonaullah Mir S/o Abdul Aziz Mir R/o Logripora Sopore Pincode - 193201, Age 62 Years Date of Retirement: 31-08- 2018, Post Held: Ex-Director CAD Kashmir

    9. Mohd Yousuf Shah S/o Shamsu din Shah R/o Mamoosa Pattan, District Baramulla Pincode 193121, Aged 59 Years, Date of Retirement: 31-08-2021 Post Held: CAO-Baramulla.

    10. Farooq Ahmad Reshi S/o Ab Gani Reshi R/o Reshi Pora Zaina Pora via Bijbehara Anantanag, 192124, Aged 54 Years, Date of Retirement: 31-03-2026, Post Held: ASCO-Budgam

    11. Abinash Chander Peer S/o Lt Sh. Mohan Lal Peer R/o 28/C, Bhawaninagar Janipora Jammu 180007, Aged 61 Years, Date of Retirement: 31-05-2019 Post Held: Ex. Project Coordinator Mushroom.

    2

    12. Aijaz Ahmad Raina S/o Ali Mohd Raina R/o New Qazibagh Ananthnag Pin 192101, Aged 61 Years Date of Retirement: 31- 10-2019 Post Held: Ex-Agrostologist Kmr.

    13. Rajinder Singh Chopra S/o S. Kapor Singh H.No 77 K.C Colony Preet Nagar Gangyal Jammu 180010 Aged 66 Years Date of Retirement: 30-11-2012, Post Held: Ex-Asst Agrostolgist

    14. Shabir Ahmad Allaqband S/o Ghulam Mustufah R/o Alamdar Colony Rawalpora Srinagar Pincode 190005 Aged 61 Years Date of Retirement: 31-07-2019, Post Held: Ex-CAO- Budgam

    15. Naresh Kumar Pajnoo S/o Makhanlal Pajnoo R/o Flat No. 906/C Royal Nest 11 Trikutanagar Sector 3 Jammu 180020, Aged 67 Years Date of Retirement: 30-04-2013 Post Held: Ex- Seed Pathlogist

    16. Altaf Aijaz Andrabi S/O late Habib Ulah Andrabi R/O Gulshan Abad

    Zakura, Srinagar 190024, Aged 60 years, Date of Retirement: 30- 11-2020, Post Held: Ex.Dir.Agriculture Kashmir

    17. Abdul Hamid Shah S/o Ghulam Mustafa Shah R/o G-13 Green Lane Shah Anwar Colony Hyderpora Srinagar Pin 190014, Aged 52 years Date of Retirement: 30-04-2028 Post Held: SDAO- Chadoora

    18. Hilal Ahmad Geri S/o Mohd Sidiq Geri R/o Mohalla Laizbal Ananthnag Pin - 192101 Aged 54 Years Date of Retirement: 31-03- 2026, Post Held: SMS-III Achabal

    19. Mohd Shafi Khuroo S/o Abdul Ahad Khuroo R/o Iram Lane Badshahnagar Natipora Srinagar Pincode 190015, Aged 57 Years Date of Retirement: Post Held: SMS-III Tral

    20. Zamir Ahmad Khan S/o Fareed Ahmad Khan R/o Rawalpora Srinagar, Pincode 190005, Aged 57 Years Date of Retirement: 31- 12-2023 art Post Held: SMS-III

    21. Mohd Ayoub Mir S/o Mohd Yaqoob Mir R/o Shopian Pin 192303 Aged 60 Years Date of Retirement: 31-05-2020, Post Held:

    Ex-SMS IIIrd Shopian.

    22. Irfan Muneer Mir S/o Ghulam Mohammad Mir R/o New Colony Shah Mohalla Nawabazar Srinagar Pin 190002, Aged 60 Years Date of Retirement: 31-12-2020 Post Held: Ex-SMS-DL

    23. Farooq Ahmad Shah S/o Mohammad Yousuf Shah R/o H.No 6 Jeclanabad Lane-1 Habak crossing Hazratbal Srinagar Pin 190006, Aged 59 Years Date of Retirement: 31-10-2021, Post Held:

    JD Mushroom/Apiculture

    24. Ghulam Hassan Zargar S/o Gh. Ahmad Zargar R/o Nageen Bagh Kramkshivan Colony Sopore 193201 Aged 60 Years Date of Retirement: 29-02-2020, Post Held: Ex-DAO Shopian

    3

    25. Mohd Rafeeq Kakru S/o Ab Khaliq Kakru R/o New colony Kanispora

    Baramulla, Aged 57 Years Date of Retirement: 31-03-2023 Post Held: CAO Bandipora

    26.Abdul Jabbar Wani S/o Ab Gani Wani R/o Ushkara Baramullah Pin193101 Post Held: SMS-DL Kupwara

    27. Ghulam Abbas Nazki S/o Mohammad Yousuf Nazki R/o Rose Avenue, HMT Srinagar Pin 190012 Aged 57 Years Date of Retirement: 31-03-2023, Post Held: SMS-SDL

    28. Farooq Ahmad Malik S/o Mohd Sikander Malik R/o Rawalpora Sgr Pin 190005, Aged 60 Years Date of Retirement: 31-12-2020 Post Held: Ex-PDO

    29. Mir Naseer Ahmad S/o Mir Ab Hamid R/o 329 I/C Housing Colony Bemina Srinagar Pin 190018, Aged 58 Years Date of Retirement: 31-03-2022 Post Held: SMS III Sumbal

    30. Idress Bashir Ahmad S/o Ghulam Ahmad Sofi R/o Malbagh Srinagar Pin - 190006 Aged 54 Years Date of Retirement: 30-09- 2026, Post Held: SMS DL Pulwama

    31. Ghulam Hassan Langoo S/o Fateh Mohammad Langoo R/o Baghi Ibrahim Badam Bagh Sopore, Aged 61 Years Date of Retirement: 30-06-2019 Post Held: Ex-Asst Soil Survey Officer

    32. Mohd Sultan Changa S/o Gh Ahmad Changa R/o Arampora Sopore,

    Aged 59 Years Date of Retirement: 31-05-2021, Post Held: SMS III Pattan

    33. Ghulam Mohd Mir S/o Lt Mohd Ismail Mir R/o Hamzah Colony Wanbal Rawalpora Srinagar Pin 190005 Aged 60 Years Date of Retirement: 31-05-2020 Post Held: Mushroom Specialist

    34. Nasir Ahmad Lone S/o Ghulam Mohd Lone R/o Umar Abad Zanikot HMT Srinagar 190012 Aged 60 Years Date of Retirement:

    30-06-2020 Post Held: Soil Survey Officer Kmr

    35. Showkat Hussain Bhat S/o Ghulam Mohd Bhat R/o Noorbagh Bypass Sopore 193201 Aged 58 Years Date of Retirement: 30-04- 2022 Post Held: SDAO-Handwara

    36. Fida Hussain Shah S/o Gull Mohammad Shah R/o Nai-Basti Anantnag 192101 Aged 57 Years Date of Retirement: 30-04-2023, Post Held: SDAO-Sogam

    37. Abdul Majid Nadroo S/o Gh. Nabi Nadroo R/o Badambagh Sopore 193201 Aged 60 Years Date of Retirement: 29-02-2020, Post Held: Asst Soil Survey Officer

    38. Ghulam Jeelani Zargar S/o Gh Mohd Zargar R/o Noorbagh Sopore Pin- 193201, Aged 60 Years Date of Retirement: 30-06- 2020, Post Held: Ex-Floriculture Dev Kmr,

    4

    39. Manzoor Ahmad Shahardar S/o Gh Nabi Shahardar R/o Kadipora Laizbal Ananthnag -192101, Aged 65 Years , Date of Retirement: 30-11-2013, Post Held: Ex-CAO

    40. Naseer Ahmad Salroo S/o Gh Mohd Salroo R/o Near Police Station, Bijbehara 192124, Aged 63 Years Date of Retirement: 31- 03-2017, Post Held: Ex-SMS-DL

    41. Dawood Ahmad Shad S/o Lt. Haji Mubarak Ahmad Lone R/o Kanipora Kulgam, Aged 57 Years Date of Retirement: 31-01-2023, Post Held: SMS-DL Kulgam

    42. Ghulam Ahmad Bichoo S/o Mohd Khaleel Bichoo R/o Mohalla Syed Sahib Kadipora Ananthang 192101, Aged 62 Years Date of Retirement: 30-04-2018 Post Held: Ex-Floriculture Development Officer

    43. Sheikh Shabnam Ali S/o Sheikh Ali Mohmmad R/o Heaven Colony

    Ashjipora Anthnag 192101, Aged 59 Years Date of Retirement: 30- 09-2021, Post Held: SDAO Duroo

    44. Manzoor Ahmad Nazki S/o Mohd Yousuf Nazki R/o Botshah Mohalla Lalbazar Srinagar 190023 Aged 59 Years Date of Retirement: 31-03-2021 Post Held: JD-Mushroom/Apiculture Jammu

    45. Mohd Iqbal Khan S/o Gull Mohammad Khan R/o Shangus Ananthang - 192201, Aged 59 Years Date of Retirement: 31-03- 2021 Post Held: JD Seed/Pesticide/Fertilizer

    46. Chowdary Mohammad Iqbal S/o Haji Raj Moahmmad R/o Parat Rajouri, Pin 185211, Aged 58 Years Date of Retirement: 30- 11-2022 Post Held: Director Agriculture Kashmir

    47. Ghulam Mohammad Dhobi S/o Ghulam Rasool Dhobi R/o Tral Balla Pulwama 192123, Aged 56 Years Date of Retirement: 30-04- 2024 Post Held: CAO-Ganderbal

    48. Muzaffar Ahmad Bhat S/o Mohd Maqbool Bhat R/o Abubaker Lane Sector 3 Umarabad Zanikot Srinagar 190012, Aged 61 Years Date of Retirement: 30-06-2019, Post Held: Ex.DAO Srinagar

    49. Abdul Rashid Mohind S/o Ab Rahmen Mohind R/o Kawoosa Khalisa Budgam 193401 Aged 67 Years Date of Retirement: 31-10- 2013, Post Held: Ex-Research Assistant

    50. Mohammad Maqbool Bhat S/o Ahmad Bhat R/o Kichama Baramulla 193101, Aged 58 Years Date of Retirement: 31-01- 2023, Post Held: Apiculture Dev. Officer

    51. Mohammad Mubarak Reshi S/o Ghulam Ahmad Reshi R/o Bandipora Pin-193502, Aged 63 Years Date of Retirement: 31-03- 2017, Post Held: EXJD Inputs

    5

    52. Mohammad Shafi Khar S/o Ghulam Mohd Khar R/o Arwani Bijbehara Ananthang Pin 192124, Aged 59 Years Date of Retirement: 30-04-2021 Post Held: CAO-Budgam

    53. Gowhar Sidiq S/o Moahmmad Sidiq R/o Walisahib Colony Rawalpora Srinagar 190005, Aged 58 Years Date of Retirement:

    31-07-2022 Post Held: SMS-SDL

    54. Malik Javaid Ahmad S/o Malik Saad-u-din R/o Malangam Bandipora 193502 Aged 60 Years Date of Retirement: 30-04-2020, Post Held: Ex-AAI Bandipora

    55. Syed Waseem Ahmad Shah S/o Syed Mohammad Shah Saifi R/o H.No 82 Alfarooq Colony Rawalpora Srinagar Pin 190005 Aged

    58 Years Date of Retirement: 31-03-2022 Post Held: CAO- Ananthnag / Jt. Dir Aqri (Farms) kmr

    56. Javaid Iqbal Lone S/o Abdul Kareem Lone R/o H NO 321 MIG Colony SDA Bemina Srinagar 190018, Aged 62 Years Date of Retirement: 30-09-2018, Post Held: Ex-JD Engineering

    57. Irshad Ahmad Kamili S/o Jalalud din Kamili R/o Kamili Lane Zakoora Srinagar 190006 Aged 60 Years Date of Retirement: 30- 04-2020, Post Held: Ex-Seed Analyst Kmr

    58. Bashir Ahmad jan S/o Shamsu Din R/o Bakiaker Handwara Kupwara Pin Code 193221, Aged 62 Years Date of Retirement: 31- 10-2018 Post Held: DAO-Extension Kupwara

    59. Mushtaq Ahmad Malik S/o Jalal-u-din Malik R/o Yaripora Kulgam 192232, Aged 59 Years Date of Retirement: 30-11-2021 Post Held: DAO-Extension Kulgam

    60. Nazir Ahmad Yatoo S/o Ab Aziz Yatoo R/o Chadoora Budgam 191113, Aged 59 Years Date of Retirement: 30-04-2021, Post Held:

    SMS-III Khanashib

    61. Fareed Khan S/o Mohammad Lateef Khan R/o Bijhama Baramulla 193122, Aged 62 Years Date of Retirement: 30-04-2018, Post Held: Ex-Asst Soil Chemist

    62. Farooq Ahmad Mandoo S/o Gh Nabi Mandoo R/o Rawalpora Srinagar 190005, Aged 66 Years Date of Retirement: 30-04-2012 Post Held: Ex. Seed Analyist

    63. Zaffar Ahmad Hakeem S/o Mohd Yaseen Hakeem R/o Sidiq Colony Sopore - 193201 Aged 58 Years Date of Retirement: 30-04- 2022, Post Held: D.D.C Kashmir

    64. Asmat Hussain S/o Gh. Mohd Shah R/o General Bus Stand Ananthang 192101, Aged 60 Years Date of Retirement: 31-01- 2020, Post Held: Ex-CAO-Kulgam

    65. Bashir Ahmad Bhat S/o Sonullah Bhat R/o Qaimoh Kulgam 192231 Aged 66 Years Date of Retirement: 30-04-2014 Post Held Ex-Regional SMS

    6

    66. Shabir Ahmad Shah S/o Mohd Akbar Shah R/o Ruboo Anantnag 192221 Aged 61 Years Date of Retirement: 31-12-2019 Post Held: Apiculture Development Officer Anantnag

    67. Abdul Qayoom Lovedari S/o Noor Mohammad Lovedari R/o Eid Gah Colony Nowgam Srinagar 190015, Aged 62 Years Date of Retirement: 30-04-2019 Post Held: Ex-Asst Entomologist

    68. Jahangir Shafi S/o Major K.M. Shafi H. No 29 L No 06 Vidhatanager Bathandi Jammu 181152, Aged 60 Years Date of Retirement: 31-03-2020 Post Held: Ex-CAO Command

    69. Abdul Rashid Wani S/o Gh Mohi ud din Wani R/o Shumnagh R/o Kupwara, Pin 193224, Aged 69 Years Date of Retirement: 10- 01-2011 Post Held: Ex-CAO-Kupwara

    70. Roshan Ahmad Ganai S/o Abdul Rehman Ganai R/o Badambagh Sopore 193201 Aged 60 Years Date of Retirement: 29- 02-2020, Post Held: Ex-Asst Soil Chemist Baramulla

    71. Bashir Ahmad Bhat S/o Ghulam Ahmad Bhat R/o Iqbal Nagar Sopore - 193201 Aged 65 Years, Date of Retirement: 30-11-2016 Post Held: Ex-SMS-SDL

    72. Ghulam Qadir Ahanger S/o Abdul Ahad Ahnager R/o Model Town A Sopore 193201, Aged 63 Years Date of Retirement: 31-03- 2019, Post Held: Ex-Asst Director Law Enforcement

    73. Fayaz ulla Ahmad Gadoo S/o Ghulam Ahmad Gadoo R/o Model Town A, Sopore 193201, Aged 63 Years Date of Retirement:

    31-12-2017 Post Held: Ex-ADO

    74. Rafeeqa Rasool D/o Ghulam Rasool Dar R/o Nageen Bagh Krankshivan Colony Sopore 193201, Aged 62 Years Date of Retirement: 30-04-2018, Post Held: Ex-SMS DL

    75. Shahijahan Shah S/o Habibullah Shah R/o Muslimabad Janbazpora, Baramulla 193101, Aged 62 Years Date of Retirement:

    31-08-2018 Post Held: Ex-ASCO CAD Budgam

    76. Shakeel Ahmad Chan S/o Ghulam Rasool Chan R/o Noorbagh Sopore -193201, Aged 61 Years Date of Retirement: 31-01-2019 Post Held: Ex-SMS DL

    77. Mohd Akbar Malik S/o Abdul Samad Malik R/o Model Town Sopore

    193201, Aged 66 Years Date of Retirement: 31-01-2014, Post Held:

    Ex-CAO-Shopian

    78. Ghulam Mohd Shah S/o Gh Nabi Shah R/o Kamad Dialgam Anantnag 192210, Aged 66 Years Date of Retirement: 31-12-2012 Post Held: Ex-SMS III

    79. Mohd Altaf Hussian S/o Gh. Hassan Wani R/o Kralyar Raniwari Srinagar Aged 63 years Date of Retirement: 30-09-2017, Post Held: Ex-Seed Analyst Kashmir

    7

    80. Mushtaq Ahmad Bhat S/o Ghulam Mohd Bhat R/o Trapper Pattan 193121, Aged 67 Years Date of Retirement: 30-01-2013 Post Held: Ex-SMS III

    81. Mohd Iqbal Regoo S/o Ali Mohd Regoo R/o Bilal Abad Tral 192123, Aged 63 Years Date of Retirement: 31-12-2017, Post Held:

    Ex-Spawn Prod. Officer Srinagar.

    82. Ghulam Mohi ud din Rather S/o Ghulam Rasool Rather R/o Ajas Bandipora, Aged 63 Years Date of Retirement: 30-04-2017 Post Held: Ex-Regional SMS

    83. Ghulam Nabi Bhat S/o Ghulam Rasool Bhat R/o Gulshan Javee Brane Srinagar 191121, Aged 64 Years, Date of Retirement:

    31-01-2016, Post Held: Ex-SMS DL

    84. Shareef din S/o Peer Hassam ud din R/o Thindima Kreeri 193198 Aged 62 Years Date of Retirement: 30-09-2018, Post Held:

    Ex-DAO (Ext) Baramulla

    85. Bashir Ahmed Hajam S/O Ghulam Mohd Hajam R/o Firdous Abad Batamaloo Srinagar 190008, Aged 66 Years Date of Retirement: 30-06-2012, Post Held: Ex-Jr, Scientist Mushroom

    86. Amir-ud-Din Andrabi S/o Syed Ghulam Mohiudin Andrabi R/o Kanthepora Lolab District Kupwara 193223, Aged 59 Years, Date of Retirement: 30-04-2021, Post Held: J.D. Agri inputs Kashmir

    87. Nazir Ahmad Mir S/o Ghulam Mohiud Din Mir R/o 28- Jehangir Colony Baghat Barzulla Srinagar 190001 Aged 66 Years Date of Retirement: 30-04-2014, Post Held : Ex. Potato Seed Inspector.

    88. Zahoor Ahmad Lolpuri, S/o Late Ghulam Ahmad Lolpuri Colony Zakoora Srinagar - 190006, Aged 66 years, Date of retirement - 31.7.2012, Post Held : Ex-AEO.

    89. Nazir Ahmad Katoo S/o Salaam Katoo, R/o Awanta Bawan, Srinagar - 190011, Aged 62 years, Date Retirement: 31-01-2018, Post Held: Ex-Research Assistant

    90. Aejaz Ahmad Tak, S/o Ghulam Nabi Tak, R/o Qazibagh K.P. Road, Anantnag - 192101, Aged 60 Years Date Retirement: 30-04- 2020 Held: Ex Soil Survey Officer Kmr.

    91. Roshan Lal Raina, S/o Late Somnath Raina Manihal Immamsahib Shopian - 192303, Aged 66 Years, Date Retirement:

    30-10-2012, Ex-Seed Analyst Kmr

    92. Hilal Ahmad Malik S/o Late Rashid Ahmad Malik R/o 114- Shahihamdaan Colony Natipora Srinagar 190015, Aged 61 Years Date Retirement: 31-03-2019, Held: Ex-Seed Pathlogist Kashmir

    93. Aijaz Rasool, S/o Ghulam Rasool Hakeem, R/o Quazibagh Anantnag-192101, Aged 62 Years, Date of Retirement: 31-12-2018, Post Held - Ex Mushroom Dev. Officer.

    8

    94. Tabasum Naaz D/o Late G.M. Mushtaq R/o Habib Lane Kursoo Rajbagh, Srinagar - 190008, Aged 56 Years Date of Retirement: 29-02-2024, Post Held : Agriculture Chemist Kmr.

    95. Mohd. Syeed S/o Peer Mohd. Hussain Villagam Kupwara 193224, Aged 57 Years, Date of retirement : 31.3.2023, Post Held :

    Seed Pathologist Kmr.

    96. Sharief Ah. Dar S/o Mohammad Sultan Dar R/o Palpora Sonwar Srinagar -190001, Aged 66 years, Date of Retirement: 30- 04-2012, Post Held :Ex-District Agri. Exten.

    97. Farooq Ahmad Dandroo, S/o Ghulam Nabi Dandroo R/o Shahhamdan Colony, Khandipora Krangsoo Anantnag, Aged 58 Years Date of Retirement: 30-04-2022, Post Held : CAO Kulgam

    98. Munshi Imtiyaz Ahmad S/o Tafazul Hussain R/o Gasiyar Hawal Srinagar - 190011, Aged 65 Years, Date of retirement - 31.5.2013, Post Held: Ex-Research Assistant

    99. Mohammad Muzafar Hurra Sio Mohammad Sadiq Hurra R/o Model Town A Sopore Baramulla 193201, Aged 59 Years, Date of Retirement: 31-03-2021, Post Held: JD-Extension Kmr

    100. Abdul Rashid Yatoo S/o late Ab Rahim Yatoo R/o Nagam Chadoora Budgam 191113 Aged 62 Years Date of Retirement: 31- 01-2018, Post Held: Ex-Div Seed Certification

    101. Davood Iqbal Lone S/o Ab. Karim Lone R/o House No. 1 Lane E Wali Sahib Colony, Rawalpora Srinagar, 190005, Aged 60 Years Date of Retirement: 30-04-2020, Post Held: Ex-ASCO Kupwara

    102. Mukhtar Ahmad Khan S/o Mohd Sultan Khan R/o Nai-Basti Anantanag, 192101 24/01/1962 58 31-01-2022 SDAO Achabal

    103. Shakeel Ahmad Hakim S/o Abdul Rashid Hakeem R/o Konan Baba Gund, Bandipora, 193502 Aged 60 Years Date of Retirement:

    29-02-2020, Post Held: Ex-Research Asst Soil Survey

    104. Shabir Ahmad Rather S/o Gulam Ahmad Rather R/o Ajas Bandipora, 193502, Aged 58 Years Date of Retirement: 30-04- 2022, Post Held: SMS III Sumbal

    105. Fiaz Ahmad Keen S/o Ab Gani Keen R/o Faisal Colony Ashajipora Anantanag, 192101 Aged 60 Years Date of Retirement:

    30-04-2020, Post Held: Ex-CAO Budgam

    106. Mohd. Yousuf Bhat S/o Mohd. Ramzan Bhat R/o Dialgam Anantanag, 192101 Aged 60 Years Date of Retirement: 29-02- 2020, Post Held: Ex-Mushroom Dev. Officer

    107. Iqbal Hussain Mir S/o Abdullah Mir R/o 10-Umarabad Sector-2 3107.Zainakote, Srinagar, 190012 Aged 64 Years Date of Retirement: 31-07-2016, Post Held: Ex-Dy. Director/Regional SMS

    9

    108. Majid Hassan Antoo S/o Mohd Amin Antoo R/o Badam Bagh Sector C Sopore, 193201, Aged 65 Years Date of Retirement: 31- 07-2013 Post Held: Ex. SMS III Handwara

    109. Farooq Ahmad Sheikh S/o Abdul Khaliq Sheikh A/p Ellahi Bagh Srinagar, 190020, Aged 65 Years Date of Retirement: 31-08- 2013, Post Held: Ex SMS III

    110. Altaf Hassan Wani S/o Ghulam Hassan Wani R/o Naz Colony Bandipora, 193502, Aged 65 Years Date of Retirement: 28-02- 2013, Post Held: Ex-SDAO Gurez

    111. Riyaz Ahmad Baba S/o Ghulam Ahmad Baba R/o Syed Colony Habak Srinagar, 190006, Aged 62 Years Date of Retirement: 28-02-2018 Post Held: PPO Srinagar

    112 Ghulam Hassan Lone S/o Abdul Gaffar Lone R/o Nehama Pulwama.

    192121, Aged 63 Years Date of Retirement: 31-03-2017, Post Held:

    Ex-Research Asst

    113. Mushtaq Ahmad Masudi S/o Qammarud-din Masudi R/o Baghi Gulshan Sopore Aged 65 Years Date of Retirement: 30-04- 2013, Post Held: SMS III

    114. Mukhtar Ahmad Chishti S/o Late Abdul Ahad Chishti R/o Gulshan Abad KP Road Anantnag, 192101, Aged 62 Years, Date of Retirement: 31-07-2018, Post Held: Ex-Asst Soil Chemist Anantnag

    115. Mohd Anwar Bhat S/o Mohd Akbar Bhat R/o Aragam Bandipora Aged 64 Years Date of Retirement: 31-08-2012 Post Held: Ex-Law Enforcement Inspector

    116. Ghulam Mohiud din Baba S/o Ali Mohd Baba R/o Shah Faisal Ellahi Bagh Buchpora, Srinagar, 190020 Aged 67 Years Date of Retirement: 31-01-2011, Post Held: Ex-SMS III

    117. Rubiya Jabeen D/o Haji Ali Mohd R/o 18A Extension Rawalpora Housing Colony Sanat Nagar, 190005 Aged 57 Years Date of Retirement: 30-04-2023, Post Held: SMS III Chadoora

    118. Nazir Ahmad Langoo S/o Ghulam Nabi Langoo R/o Near Gurdwara Baghat Barzulla Srinagar, 190005, Aged 62 Years Date of Retirement: 28-02-2018, Post Held: Ex-Research Asst Soil Survey

    119. Javeed Ahmad Bhat S/o Ghulam Nabi Bhat R/o Saida Kadal Srinagar, 190003, Aged 63 Years, Date of Retirement: 31-10-2017, Post Held: Ex-SMS III

    120. Fida Ali S/o Ghulam Hassan R/o Alamgari Bazar Srinagar, 190011 Aged 64 Years Date of Retirement: 31-03-2014, Post Held:

    Ex-SMS III Ganderbal

    10

    121. Mohd. Manzoor Hakim S/o Gh. Hassan Hakim R/o Faisal Abad Anantanag, 192101 Aged 68 Years Date of Retirement: 31- 10-2010 Post Held: Ex-Asst. Soil Chemist Ant

    122. Peer Mohammad Iqbal S/o Ab. Rehman R/o Iqbal Abad Anantanag 192101, Aged 64 Years Date of Retirement: 30-04- 2014, Post Held: Ex-SDAO Kulgam

    123. Azad Ahmad Wani S/o Gh Hassan Wani R/o 10 Alamdar Colony Rawalpora, Srinagar 190005, Aged 60 Years Date of Retirement: 31-03-2020 Post Held: Ex-DAO (Ext) Pulwama

    124. Ghulam Ahmad Parray S/O Mohd Sultan Parray R/O Samthan Bejbehra Anantnag 192124 Aged 67 Years Date of Retirement: 30-04-2011, Post Held: Ex.SDAO Phalgam

    125. Nisar Ahmad Bhat S/O Gh Nabi Bhat R/O: Dalgate Srinagar 190001 Aged 62 Years Date of Retirement: 31-03-2018 Post Held:

    Ex.Asstt.Agri.Chemist

    126. Ramesh Kumar Bhat S/O Shri Jagar Nath Bhat R/O 45- Indra Colony Talab Tillo Jammu 180002, Aged 65 Years Date of Retirement: 30-11-2016, Post Held: Ex.Mashroom Specialist.

    127. Ghulam Mohi-ud-din Bhat S/O Muhammad Shaban Bhat R/O Shahihamdan Lane Zainakot - 190012, Aged 64 years, Date of retirement - 30.4.2017, Post Held: Ex.DDC Kashmir

    128. H.L.Pandta S/O Sham Lal pandta R/O Zewan Srinagar 191101 Aged 65 Years Date of Retirement: 31-05-2014 Post Held:

    Chief Agriculture Officer, Shopian.

    129. Farooq Ahmad Mir S/O Late Ghulam Rasool Mir R/O Tralipayeen, Tral Pulwama 192123, Aged 63 Years, Date of Retirement: 28/02/2018, Post Held: Ex.S.M.S-RL

    130. Maksood Ahmad Wani S/O Abdul Gani Wani R/O Habib Colony Lane 01 Baghi-Mehtab Srinagar 190019 Aged 64 Years Date of Retirement: 30-04-2014 Post Held: Ex.MDA Srinagar

    131. Farooq Ahmad Tantray S/O Ghulam Rasool Tantray R/O Govt. Housing Colony Baghimehtab 190019, Aged 62 Years Date of Retirement: 31-3-2018, Post Held: Director Rakhs & Farms

    132. Manzoor Ahmad Hakim S/O Gh Rasool R/O Naribal Batakadal Lal Bazar 190023, Aged 60 Years, Date of Retirement:

    30-11-2016, Post Held: Ex. FDO Srinagar

    133. Hamid Hassan Antoo S/O Nazir Ahmad R/O Jalalabad Sopore 193201, Aged 65 Years Date of Retirement: 28-02-2013 Post Held: Ex SMS III Rohama

    134. Farooq Ahmad Peerzada S/O Gh Ahmad R/O Tangmarg 193402 Aged 65 Years Date of Retirement: 31-03-2013 Post Held:

    Ex ASCO Pulwama

    135. Ghulam Hassan Magray S/O Ali Mohammad Magray R/O

    11

    Kachnambal Kangan 191202 Aged 59 Years Date of Retirement:

    31-12-2021, Post Held: CAO Shopain

    136. Nisar Ahmad Wani S/O Gh Mohd Wani R/O 12-cooprative Colony Peer Bagh Srinagar 190014, Aged 64 Years Date of Retirement: 30-12-2017 Post Held: Ex.Agri.Chemist

    137. Mohd Rafiq Mir S/O Mohd Ramzan R/O ward No.1 Nowpora Town Bandipora Aged 71 Years Date of Retirement: 31/03/2008, Post Held: Ex. Ap.Dev.Officer

    138. Jan Mohammad Kuchay S/O Ab Rehim Kuchay R/O Gulabbag 190006, Aged 66 Years Date of Retirement: 31-08-2013, Post Held: Ex.AEO

    139. Nazir Ahmad Laway S/O Ab Gani Laway R/O 34-Azad Basti Natipora 190015 Aged 62 Years Date of Retirement: 30-04-2018, Post Held: Ex.SDAO

    140. Ghulam Jeelani Arif S/O Gh Rasool Arif R/O 18 Sharief Colony Buchpora 190020, Aged 72 Years Date of Retirement: 31- 07-2007, Post Held: Ex SMS III

    141. Abdul Aziz Mir S/O Ghulam Ahmad Mir R/O Kharpora ward

    17 Bandipora 193502 Aged 69 Years Date of Retirement: 28-02- 2010, Post Held: AEO

    142. Gulzar Ahmad Shah S/O Peer Mohammad Shafi R/O Bejbehara Eid S.No. 145/12 Gah Road 192124, Aged 65 Years Date of Retirement: 25-03-2012, Held: AEO

    143. Mohd. Shafi Khan, S/O Ishaq Khan, R/o Telisir Shribhat Alamgari Bazar Srinagar 190011, Aged Years Date of Retirement:

    25-03-2012, Held: AEO

    144. Bashir Ahmad Hamdani, S/o Gh. Mohammad, R/o Wanbal Rawalpora 190005, Aged 54 Years, Date of Retirement: 30-04- 2017, Post Held: Ex Asstt Botanist

    145. Faiz Ahmad Zargar S/O Habibullah Zargar, R/o Qamarwari Srinagar -190010, Aged 66 Years, Date of Retirement: 31-01-2013 Post Ex.SMS III.

    146. Shamim Ahmad Rather, S/o Gh. Nabi Rather, R/o HIG Colony Bemina - 190018, Aged 65 Years, Date Retirement: 31-03- 2014 Post Held: Ex SMS II

    147. Ghulam Mohammad Charoo, S/o Sonaullah Charoo, R/o Lane 1 HMT Road Srinagar 190012, Aged 66 Years EX.SMS III

    148. Suresh Kumar Bhan, S/o Gobind Bhan, R/o Midroo Awantipora, Pulwama A/P Barat Nagar Ban Talab, Jammu - 181123, aged 60 years, Date of Retirement: 31-12-2020, Post Held : Ex SMS Punch

    12

    149. Abdul Razak Dar S/O Fetah Mohammad Dar, R/o Badambagh Court Road Sopore 193201, Aged 62 years, Date of Retirement : 30.4.2018, Post Held: Ex.DAO Pulwama

    150. Satinder Singh Raina, S/o Gurmok Singh Raina, R/o Gurduwara

    Road Alochibagh Srinagar 190008 Aged 62 Years Date Retirement:

    30-01-2018, Post Held: Ex. CAO Ganderbal

    151. Hamida Shah, D/o Abdul Razak, R/o Rajbagh C, Srinagar - 190008, Aged 61 Years, Date Retirement: 30-09-2019, Post Held:

    Ex.SMS RL

    152. Abdul Rehman Samoon S/O Badrudin Samoon R/O Khandyal Gurez Bandipora 193503, Aged 57 Years, Date Retirement: 31-03-2023, Post Held: SMS Distt.Level

    153. Syhyda Hussain Nengroo S/O Gh Nabi Nengroo R/O Umerabad Sector -B, Peerbagh Srinagar 190014 Aged 62 Years Date of Retirement: 31-05-2018 Post Held: Ex. Agri Chemist QCL

    154.

    154. Ghulam Rasool Ganaie, S/O Ghulam Qadir Ganaie R/O Rehmat Colony Qammerabad Srinagar 190017, Aged 62 Years Date of Retirement: 30-04-2018, Post Held: Ex CAO Srinagar

    155. Mohammad Shafi Dar S/O Haji Mohammad Sidique Dar R/O 104, Jahingir Colony Bagat E Barzullah 190005, Aged 63 Years Date of Retirement: 31-10-2017, Post Held: Ex. SDAO

    156. Nissar Ahmad Bhat S/o Late Ghulam Nabi Bhat R/o 19/A Milat Abad, Peerbagh, Srinagar, 190014. Aged 66 Years Date of Retirement: 30.06.2012, Post Held: SMS (SDL) Kangan, Ganderbal.

    157 Mohd Noorul Haque S/o Mohd Zia Uddin R/o UmerAbad HMT Srinagar Pin Code 190012 Aged 66 Years Date of Retirement:

    31.12.2013, Post Held: SDAO Budgam

    158 Fayaz Ahmad Hajam S/o Habib Ullah R/o Khalid Abad Baghat Barzulla, Srinagar, 190005. Aged 62 Years Date of Retirement:

    31.05.2018 Post Held: Assistant Botanist

    159. Ghulam Uddin Mir S/o Ghulam Ahmad Mir R/o Wadwan Budgam PinCode 191111 Aged 62 Years Date of Retirement:

    February, 2018, Post Held: DAOE Budgam

    160. Narinder Singh S/o Pritam Singh R/o Gamraj Tral PinCode 192123 Aged 69 Years Date of Retirement: 31.10.2010 Post Held:

    SMS Sub Division Level

    ......Applicants

    VERSUS:

    1. Union Territory of Jammu and Kashmir through Principal Secretary to Government Agriculture Production & Farmer's Welfare Department, Civil Secretariat, Jammu, 180001.

    13

    2. Commissioner Secretary to Government of JK, Department of Law, Justice and Parliamentary Affairs, Civil Secretariat, Jammu, 180001.

    3. Accountant General (A&E), J&K, Jammu, Shakti Nagar, Lower Shiv Nagar,180001.

    4. Director Agriculture, Kashmir, Lal Mandi, Srinagar, 190007. Director Agriculture, Jammu, Talab Tilloo, Jammu, 180002. ......Respondents

    For the applicant : Mr.M.Y.Bhat, counsel with Mr.Faizan Majid, counsel

    For the respondents: Mr.B.D.Singh, counsel (Resp.No.1) Mr.H.A.Ali, counsel (Resp.No. 2 & 4)

    Ms. Rafia Majid vice

    Ms. Masooda Jan, counsel (Resp.No.3)

    Heard & reserved on : 7.7.2022 Order on : 29.07.2022

    O R D E R

    Per Hon'ble Mr. D.S.Mahra, J.M.

    In the present OA the applicants have prayed for the following reliefs :

    "(a) That the impugned Government Order No. 05-JK(Agri) of 2021 dated 7.1.2021 may be quashed/set aside;

    (b) Respondents be restrained from effecting any recovery of the two advance increments granted to petitioners for completing Master's Degree in terms of law laid down by the Hon'ble High Court of J&K in SWP No. 1791/2006 titled Jawahar Lal Raina & Ors. -vs-State & Ors. As has been done in case of other similarly situated employees;

    (c) Respondents be directed to give and continue all consequential benefits to the petitioners of the advance increments as granted to them in terms of Government Order 129-Agri of 2018 dated 16.5.2018 as same shall be in the interest of justice;

    (d) Any other order or direction which this Hon'ble Tribunal may deem fit in the circumstances of the case may also be passed in favour of the petitioner and against the respondents in the interest of justice and equity."

    2. The facts of the case in brief are that the applicants were appointed against various posts in the respondent Agriculture Production & Farmer's Welfare Department. Vide order dated 27.05.1972 two advance

    14

    increments were granted to the officers of the Agriculture Department who acquired M.Sc. and M.V.Sc. Degrees. Respondents, thereafter, framed the Civil Services (Revised Pay) Rules, 1982 and the grant of advance increment for higher qualification was maintained in terms of Rule 12. The Rules were again revised in 1987 vide SRO dated 17.07.1987 and in terms of Rule 12 of the said SRO, the above position was again maintained. Thereafter the Rules were further revised in 1992 and the position was again maintained except for the post of Police Constables and Junior Engineers. Since the applicants were appointed before issuance of the SRO 75 dated 30.03.1992, their services continued to be governed by the Rules of 1987 and they continued to receive the benefit of two additional increments in favour of the applicants. However, in 2005 Government issued a communication to the Directors concerned stating that the said benefit for acquiring higher qualification by in-service employees and fresh recruits made from 01.04.1992 is inoperative and accordingly sought withdrawal of benefits to the employees who had been appointed prior to 31.03.1992 but had obtained the Master's Degree subsequently. The officers of the department after making several representations approached Hon'ble High Court in SWP No. 1791/2006 which was allowed vide order dated 31.08.2017. In compliance to that judgment, the respondent issued order dated 16.05.2018 by which benefit of advance increments were continued to all officers appointed prior to 31.03.1992 including the applicants. But Government issued the impugned order dated 07.01.2021 withdrawing the benefits to the applicants and the sole reason shown is that the present applicants were not petitioners in SWP No. 1791/2006 before the Hon'ble High Court. Hence the present OA.

    15

    3. Learned counsel for the applicants submitted that the benefit of two increments extended to them long back cannot be stopped/withdrawn at this belated stage, especially after the retirement of the applicants, and as such the impugned order dated 07.01.2021 is contrary to law. The learned counsel further submitted that the said benefit was extended to the applicants as per order passed by the Hon'ble High Court of J&K in SWP No.1791/2006 in the matter of Jawahar Lal Raina v State of J&K, decided on 31.08.2017. He further stated that the respondents cannot be permitted to withdraw the said benefit by applying the rule of estoppels.

    4. Respondents have filed their counter stating that Jawahar Lal Raina and others filed SWP No. 1791/2006 before Hon'ble High Court at Jammu and sought benefit of advance increments who possessed the higher qualification at the time of initial appointment as well as the officers who acquired such qualification while in service in terms of Rule 12 of 1982 vide SRO No. 91/1982 followed by SRO 370/1987. Rule 12 reads as under :

    "Advance increment(s) on acquisition of higher qualification either while in service or at the time of initial appointment, as admissible under the relevant rules and orders in various departments like Education, Agriculture, Animal Husbandry, Health Medical Education etc. will continue to be allowed in the revised scales on the existing terms and conditions."

    5. It is further submitted that the Rules of 1987 were followed by the J&K Civil Services (Revised Pay) Rules, 1992 which were notified vide SRO-75 dated 30.3.1992. There was a change in grant of benefit for higher qualification under the Rules of 1992, inasmuch as the benefit of advance increment(s) to the fresh recruits in the aforementioned departments was temporarily withdrawn. It is also submitted that the Finance Department vide order dated 15.9.1992 clarified that the terms

    16

    'fresh recruits', 'fresh appointments', 'new appointments', 'future appointments' appearing in the Rules of 1992 shall mean appointments as have been made or shall be made on or before 31.3.1992.

    6. The aggrieved officers filed representation before the Finance Department for redressal of their grievances. Finance Department rejected the representations of the Agriculture Officer for withdrawal of the benefit of the advance increments given to in-service officers, who were appointed prior to the Rules of 1992 but obtained higher qualification after that. The benefit of advance increments (excess pay and allowances) given to all such officers upto 12.9.2001 was waived of and it was ordered that the fixation of their pay shall be reviewed and regulated correctly and the excess payment made w.e.f. 12.9.2001 shall be recovered.

    7. In the meantime the writ petition SWP No. 1791/2006 (Jawahar Lal Raina & Ors. -vs- State of J&K & Ors.) was disposed of by Hon'ble High Court on 31.8.2017. The relevant portion of the order reads as under :

    "...the Finance Department by withdrawing the benefit of advance increment(s) even to the officers, who have joined service prior to coming into force of these rules has in effect re-written Rule 8. Administrative departments have the power to issue orders and circulars to clarify the meaning and the purport of a legislative provision but no such administrative device can be used to re-write a statutory provision and to render it ineffective. Legal position in this regard is well settled and is required to be followed by all. To state the legal position in this regard, para 10 of the Supreme Court judgment in State of M.P. and Ors. -vs- Yogendra Shrivastava [(2010) 10 SCC 539] is reproduced:

    "The contention that the executive orders issued from time to time or the appointment letters issued in accordance with such executive orders will prevail over the Rules cannot be accepted. When there is conflict between the Statutory Rules and executive orders, the statutory Rules will prevail(See: K. Dayandal Lal V. State of Kerala - 1996(9) SCC 728, T.N. Housing Board Vs. N.Balasubramanium 2004 (6) SCC 85, State of Karnataka vs. KGSD Canteen Employees Welfare Association 2006(1) SCC 370)., Executive orders cannot be

    17

    made or give effect in violation of what is mandated by the Rules. If appointment letters provides for payment of NPA which is not in consonance with Rules, they can be corrected or set right by Tribunals/courts."

    In the result of the above analysis, it is that the Finance Department has fallen in error by depriving benefit of Rule 8 of the Rules of 1992 even to those officers who had joined service prior to coming into force of these rules but acquired the higher qualification after that. Accordingly, this writ petition succeeds as it has strong merit.

    This writ petition is, therefore, allowed and by issue of a writ of certiorari the communication Nos. Agri-e-104/04-Gnl dated 30.3.2005 and OM No. A/9(81)1-888 dated 28.7.2006 are quashed and by issue of a writ of prohibition respondents are restrained from withdrawing the benefit of advance increment(s) given to them in terms of Rule 8 of the Rules of 1992."

    8. Hon'ble High Court quashed the communication dated 30.3.2005 and 28.7.2006 and directed the respondents to restrain from withdrawing the benefits of advance increments given to the applicants in terms of Rule 8 of the Rules of 1992. The matter was also taken up with Director Agriculture, Jammu and was finally referred to Finance Department for consideration who conveyed its approval vide order dated 5.4.2018 for implementation of the order dated 31.8.2017. As per approval of the competent authority vide order dated 16.5.2018, sanction was accorded to the grant of two advance increments on acquisition of higher qualification i.e. M.Sc. Agriculture in favour of the applicants herein/Agriculture Officers who have been appointed in the department prior to 31.3.1992.

    9. In compliance of the Hon'ble High Court's order dated 31.8.2017 in SWP No. 1791/2006, the claim of the applicants has been examined and considered in the department under rules and keeping in view the opinion of finance Department as well as the advice of Department of Law, Justice and Parliamentary Affairs, the Govt. order dated 16.5.2018

    18

    has been rescinded ab initio and further necessary modifications have been carried out vide order dated 07.01.2021.

    10. Heard learned counsels for both sides and perused the materials on record.

    11. The applicants are appointees of dates prior to issuance of SRO 75/1992 and were entitled to the benefits at the time of entry into service. Hon'ble High Court while allowing the earlier writ petition vide order dated 31.8.2017 held that the rules require that the employees appointed prior to 1992 are entitled to the benefits of advance increments even though the Masters Degree has been obtained after 1992. The said interpretation has been accepted by the Government and the judgment has been implemented. Therefore the Government cannot now withdraw such benefits extended to the applicants. Moreover the excuse taken by the Government that the judgment was not in rem is also not correct. Hon'ble High Court proceeded to interpret the Rule itself and held that the decision of the Government in denying benefits to the employees prior to 31.3.1992 is contrary to Rule and therefore the judgment being based on interpretation of Rule, is judgment in rem. Hon'ble Supreme Court in the case of State of Punjab vs Rafiq Masih & Ors [(2015) 4 SCC 334] held that recovery cannot be made when the payment of excess amount is due to a bona fide mistake and does not involve fraud or misrepresentation. The Hon'ble Supreme Court has held in para 18 of the said judgment as follows:

    w"1o8u.l dI t giosv neornt peomspsilble to postulate all situations of hardship which henatvietl emmiesntat.k eBnely t hbae oeyne et m

    s aodne thbey isthsuee eomf prleocyoevre, ryin, wehxecrees sp aoyfm tehnetisr

    hfeewre insiatbuoavtieo,n ws,e wmhaey

    ,a as si ta mreaady,y breafseerd on the decisions referred to

    impermissible in law:r ein recoveries b

    eyn ceth, es umemmpalroiysee rtsh, e wfooluloldw inbge

    (i) CRleacsosv IeVry s efrrovmice t h(oer eGmropulopy Cee as nbde Glornoguipn gD t ose Crvliacses) .I II and

    19

    (ii) wRehcoo vaerery dfureo mto threet irreetired erecovery. within m polnoey eyeesa, ro, ro fth eth ee moprdloeyr eoesf

    (iii) hRaecovery from the employees, when the excess payment thes obredeenr mofa rdeec ofovre ray pise riisosdu eidn. excess of five years, before

    (iv) bReeecno vreery in cabeen pqauidir eadc tcoo sdes where an employee has wrongfully rightfully been rerqd

    ischarge du

    uinirgeldy ,t o ewvoe

    tnie st hoof uag hhi ghhee r pshoostu,l dan dh ahvaes rk against an inferior post.

    (v) cIn awoonucll nuyd s

    i other casebeo nin, iqthuaitto ures c ,o vwerhye rief the court arrives at the as would far outwoeri ghha rsthh eo r m aarbdiet rafrryo mto the employee, employer's right to recover." equitable b saulacnhc aen oexf tetnhte,

    Based on the legal position, the respondents issued an OM dated 2.3.2016 extending the benefits to the similarly situated employees. The applicants are retirees or who are due to retire within one year, where payments have been made in excess of five years before the order of recovery is issued.

    12. The Hon'ble Supreme Court in a recent judgment dated 22.05.2022 passed in Civil Appeal No.7115/2010 in the matter of Thomas Daniel v State of Kerala & others, also dealt with the issue, and held that the excess payment, if not paid on account of any misrepresentation or fraud of the employee, or if such excess payment was made by the employer by applying a wrong principle for calculating the pay/allowance or on the basis of a particular interpretation of rule/order, which is subsequently found to be erroneous, such excess payment of emoluments or allowances are not recoverable. The Apex Court further held that if in a given case, it is proved that an employee had knowledge that the payment received was in excess of what was due or wrongly paid, or in cases where error is detected or corrected within a short time of the wrong payment, the matter being in the realm of judicial discretion, the courts may, on facts and circumstances of any particular case, order for recovery of amount paid in excess. The Hon'ble

    20

    Supreme Court, while deciding the issue, relied upon various earlier judicial precedents, including that of Rafiq Masih (supra). Relevant paragraph of the judgment is extracted hereunder:

    t"mh

    9e. This Cisrepexrecses

    osu rt aimn oau cnattentatio

    enwa aosf dencoits ionpsa ihda s coonn siastcecnotulyn th elodf thaatn iyf fpoary mcaelnctu lwataisn gm a

    nd eor fraud of the employee or if such excess

    interpretation otfh er

    bpya the employer by ule/yo/allowance or on

    applying a wrong principle

    erroneous, such excess rpdaeyrm wenhti cohf eims oslu tbhsee qbuaesnitsl yo ff oau npdar ttiocu lbaer

    bneoct aruesceo voefr aabnlye . riTghhits orfe ltiheef aegainst the urmeceonvtse royr allowances are

    jud mployees but in eq

    uiisty ,g reaxnetercdi sinnogt

    hhaard

    icsihailp dtihsacretion to provide res further th welidll tbhea tc aiufs eidn ifa thge li eref cotov etrhye employees from the

    employee had knowledge that thei vpeany mceanset ,

    isit oirsd eprerodv. eTdh itsh Cato uarnt

    odef tewchteat was due or wrongly paid, or in

    reccaesievse dw whearse i ne rerxocre siss

    mthea ttefar

    db eoinr gc ionr rtehcet erde awlmit hoinf ja shortcts and circumstances udoifc iaaln dtiimscere ot f wrong payment, the

    recovery of amount paid in excess." y part

    iiocunl,a trh ec acsoeu rtosr dmeary foonr

    It is not the case of the respondents that the payment of the excess amount to the applicants was on account of any misrepresentation or fraud on their part, or that such excess payment was made by applying a wrong principle for calculating the pay and allowances, or on the basis of a particular interpretation of the rule or order which might have been found to be erroneous subsequently. In fact, the benefit was extended by the respondents, and after a long time the said benefit was withdrawn by the impugned order. We are, therefore, of the considered view that the respondents are not justified in ordering recovery from the applicants.

    13. In view of the above the impugned order dated 07.01.2021 is set aside. Respondents are directed to give all consequential benefits of the advance increments as granted to the applicants in terms of Government Order 129-Agri of 2018 dated 16.05.2018. In case of the applicants who have already retired from service, respondents are restrained from

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    recovering the said amount and extend all retiral benefits in their favour within two months from today.

    14. The OA is accordingly allowed. There will be no order as to costs.

    (D.S.MAHRA) (SUNIL KUMAR SINHA)

    MEMBER (J) MEMBER (A)

    /as/

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