Punjab-Haryana High Court
Surendra Kumar Nain vs State Of Haryana And Others on 16 April, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:051211
CWP-5694-2024 2024:PHHC:051211 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(272) CWP-5694-2024
Date of Decision : April 16, 2024
Surendra Kumar Nain .. Petitioner
Versus
State of Haryana and others .. Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Rajat Mor, Advocate, for the petitioner.
Mr. Tapan Kumar Yadav, Deputy Advocate General, Haryana.
HARSIMRAN SINGH SETHI J. (ORAL)
1. Learned counsel for the petitioner submits that keeping in view
the order dated 20.03.2024, only the benefit of GIS has been released to the
petitioner but commutation of pension and gratuity has not yet been
released to the petitioner.
2. Learned counsel for the respondents submits that as per his
information, pension payment order has already been released on
15.04.2024 and the same has already been sent to the Treasury for the
release of the remaining pensionary benefits to the petitioner.
3. Learned counsel for the petitioner does not dispute the said
fact.
4. Learned counsel for the petitioner submits that as the petitioner
has retired from service on 31.05.2021 and the benefits are now being
released in the year 2024, the petitioner is entitled for the grant of interest
on the delayed release of the pensionary benefits.
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Neutral Citation No:=2024:PHHC:051211
5. Learned counsel for the respondents submits that though, at the
time of the retirement of the petitioner on 31.05.2021, there was no
proceeding pending against him but the Department was of the opinion that
certain proceedings needs to be initiated against him due to which, the
pensionary benefits were not released to the petitioner.
6. It may be noticed that it is only in case the disciplinary
proceedings are pending, the Department has jurisdiction to withhold
certain pensionary benefits. In the absence of any disciplinary proceedings
pending on the date when the petitioner retired, the respondents did not had
the jurisdiction to withhold the pensionary benefits.
7. 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 retiral
benefits are to be computed and released within a period of two months
from the date of the retirement, in case there is no impediment. The relevant
paragraph of said judgment is as under:-
"Since a government employee on his retirement
becomes immediately entitled to pension and other benefits in
terms of the Pension Rules, a duty is simultaneously cast on the
State to ensure the disbursement of pension and other benefits
to the retirer in proper time. As to what is proper time will
depend on the facts and circumstances of each case but
normally it would not exceed two months front the date of
retirement which time limit has been laid down by the Apex
Court in M. Padmanabhan Nair's case (supra). If the State
commits any default in the performance of its duty thereby
denying to the retiree the benefit of the immediate use of his
money, there is no gainsaying the fact that he gets a right to be
compensated and, in our opinion, the only way to compensate
him is to pay him interest for the period of delay on the amount
as was due to him on the date of his retirement."
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Neutral Citation No:=2024:PHHC:051211
8. Further, a Coordinate Bench of this Court in of J.S. Cheema
Vs. State of Haryana, 2014(13) RCR (Civil) 355, has held that where an
amount belonging to an employee, has been retained and used by the
respondents, upon the release of the said amount, on a later date, the
interest has to be given. The relevant paragraph of J.S. Cheema's case
(supra) is as under: -
"The jurisprudential basis for grant of interest is the fact
that one person's money has been used by somebody else. It is
in that sense rent for the usage of money. If the user is
compounded by any negligence on the part of the person with
whom the money is lying it may result in higher rate because
then it can also include the component of damages (in the form
of interest). In the circumstances, even if there is no negligence
on the part of the State it cannot be denied that money which
rightly belonged to the petitioner was in the custody of the
State and was being used by it."
9. Keeping in view the above, as the delay in releasing the
pensionary benefits is attributable to the Department only, the petitioner is
also entitled for the grant of interest on the said delayed payment @ 6% per
annum from the date the amount became due till the actual payment of the
same.
10. Further, the Treasury is directed to release all the pensionary
benefits within a period of three weeks of the receipt of the request from the
Department concerned failing which, serious view will be taken.
11. The present writ petition is disposed of in above terms.
April 16, 2024 (HARSIMRAN SINGH SETHI)
harsha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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