Tej Singh vs State Of Haryana And Others
2024 Latest Caselaw 7061 P&H

Punjab-Haryana High Court

Tej Singh vs State Of Haryana And Others on 3 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:044537



CWP-6892-2024             2024:PHHC:044537                        1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(120)                            CWP-6892-2024
                                 Date of Decision : April 03rd 2024


Tej Singh                                                   .. Petitioner



                                 Versus

State of Haryana and others                                 .. Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Sandeep Thakan, Advocate, for the petitioner.

             Mr. Harish Nain, Assistant Advocate General, Haryana.

HARSIMRAN SINGH SETHI J. (ORAL)

1. Learned counsel for the petitioner submits that in the present

writ petition, the petitioner is also challenging the recovery of Rs.52,498/-

which relief, the petitioner does not intend to press any further hence, the

same be disposed of having been not pressed.

2. Ordered accordingly.

3. Learned counsel for the petitioner submits that the respondents

are not releasing the further benefits for which the petitioner is entitled for

despite the fact that an order has been passed on 06.02.2024 (Annexure P-6)

hence, the respondents be directed to release the pensionary benefits in

terms of the order dated 06.02.2024 in a time bound manner.

4. Notice of motion.

5. Mr. Harish Nain, learned Assistant Advocate General, Haryana,

who is present in the Court, accepts notice on behalf of the respondents.

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Neutral Citation No:=2024:PHHC:044537

6. Learned counsel for the respondents submits that in case the

order dated 06.02.2024 (Annexure P-6) has not been complied with so far

and all the benefits for which the petitioner is entitled for to be released

after his retirement, have not been released, the same will be released to the

petitioner within a period of six weeks of the receipt of copy of this order.

7. Learned counsel for the petitioner further submits that the

respondents be directed to decide the claim of the petitioner for the grant of

interest also as there was no impediment in the release of the pensionary

benefits and as per the judgment of the Full Bench of this Court in A.S.

Randhawa Vs. State of Punjab and others, 1997(3) SCT 468, the petitioner

is entitled for the grant of interest.

8. Learned counsel for the respondents submits that the claim of

the petitioner for the grant of interest will also be considered while releasing

the pensionary benefits and if the petitioner is found entitled for, the same

will also be released to him otherwise due reasons will be given in the

speaking order for not accepting the claim of the petitioner for his

information.

9. Learned counsel for the petitioner submits that keeping in view

the statement of learned counsel for the respondents, the present writ

petition may kindly be disposed of having been not pressed any further.

10. Ordered accordingly.

April 03rd 2024                   (HARSIMRAN SINGH SETHI)
harsha                                   JUDGE


               Whether speaking/reasoned : Yes/No
               Whether reportable       : Yes/No




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