Surinder Pal vs State Of Punjab & Ors
2024 Latest Caselaw 8567 P&H

Punjab-Haryana High Court

Surinder Pal vs State Of Punjab & Ors on 23 April, 2024

                                        Neutral Citation No:=2024:PHHC:054875



                                              2024:PHHC:054875
               IN THE HIGH COURT OF PUNJAB & HARYANA
                            AT CHANDIGARH
215
                                                        CWP-15771-2016 (O&M)
                                                        Date of decision: 23.04.2024

Surinder Pal
                                                                         ....Petitioner
                                  Versus

State of Punjab and Others
                                                                       ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                  *****
Present : Mr. Vikas Chatrath and Mr. Akshat Kalia, Advocates
          for the petitioner

       Mr. Manipal Singh Atwal, DAG Punjab
                              *****
AMAN CHAUDHARY. J. (ORAL)

1. The present petition has been filed for quashing the action of

respondents, vide which benefit of one increment granted on 01.01.1996 has been

withdrawn in violation of principles of natural justice.

2. Learned counsel submits that the grievance of the petitioner was of

payment of non-release of 100% pension and withdrawal of benefit of one

increment granted on 01.01.1996, which were in violation of principles of natural

justice as well as no interest having been paid for delayed release of retiral

benefits and ACP etc. Now, during pendency of the present petition, the pension

has been stopped vide order dated 02.08.2023, Annexure P-1/1. In this regard, he

will submit a comprehensive representation by relying on the judgments

supporting his claim, which may be directed to be decided in a time bound

manner.

3. Learned State counsel has no objection to the limited prayer made.

4. In view of the above and without commenting on the merits of the

case, this petition is hereby disposed of with a direction to the respondents that in

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Neutral Citation No:=2024:PHHC:054875

CWP-15771-2016 (O&M) -2-

case petitioner submit a representation within a period of 4 weeks, the same shall

be considered and decided, within a further period of 4 months, which this Court

has no reason to believe the authorities would not address in a just, fair and

reasonable manner. Upon doing so, after notice and hearing offered to him and if

found entitled, grant the benefit forthwith. Needless to say, if the orders are

adverse to his interest, the same shall contain reasons and the petitioner shall be

free to seek legal redress thereupon.

                                                     (AMAN CHAUDHARY)
                                                           JUDGE
23.04.2024
M.Kamra

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




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