Labh Singh vs State Of Haryana And Others
2022 Latest Caselaw 12130 P&H

CWP-22019-2022                                                               -1-

               IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


117                                    CWP-22019-2022
                                       Date of Decision :23.09.2022


Labh Singh                                                         ...Petitioner


                                 Versus


State of Haryana and others                                      ...Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Parminder Singh, Advocate for the petitioner.

                             ***
Harsimran Singh Sethi, J. (Oral)

Learned counsel for the petitioner submits that at the time when

the petitioner retired from service, there were disciplinary proceedings

pending against him but thereafter, the said disciplinary proceedings were

dropped hence, as the respondents failed to prove the charges alleged

against the petitioner in the said charge sheet issued in regard to the pending

disciplinary proceedings, the petitioner became entitled for the grant of

interest on the delayed release of his pensionary benefits by the

respondents.

Learned counsel for the petitioner further submits that the claim

of the petitioner as raised in the present writ petition is covered by the

judgment passed by this Court in CWP-10958-2016 titled as H.C. Arora

vs. UHBVN and others decided on 25.11.2019.

Learned counsel for the petitioner submits that the petitioner

has already raised the said grievance before the respondents by way of

1 of 2

submitting a representation dated 16.05.2020 (Annexure P-12), which is

still pending consideration with the respondents and the petitioner will be

satisfied in case a time bound direction be issued to the respondent No.2 to

decide the said representation.

Notice of motion.

Mr. Harish Nain, AAG, Haryana, who is present in Court,

accepts notice on behalf of respondent-State and raises no objection in

deciding the representation dated 16.05.2020 (Annexure P-12) in a time

bound manner by passing an appropriate speaking order.

In view of the request made, without expressing any opinion on

the merits of the case or the claim being made by the petitioner in his

representation, respondent No.2 is directed to decide the representation

dated 16.05.2020 (Annexure P-12) by passing a speaking order within a

period of 08 weeks from the date of receipt of copy of this order.

Present writ petition stands disposed off.

September 23, 2022                  (HARSIMRAN SINGH SETHI)
aarti                                        JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :        Yes/No




                                     2 of 2