Inderjit Singh vs State Of Punjab And Others
2024 Latest Caselaw 8573 P&H

Punjab-Haryana High Court

Inderjit Singh vs State Of Punjab And Others on 23 April, 2024

                                     Neutral Citation No:=2024:PHHC:054637


                                   2024:PHHC:054637
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH
128                                      CWP-9047-2024 (O&M)
                                         Date of decision: 23.04.2024
Inderjit Singh                                        ..Petitioner

                                       Versus
State of Punjab and others                            ..Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present:
       Mr. Joginder Pal Sharma, Advocate for the petitioner.
       ***
AMAN CHAUDHARY, J (Oral)

1. The present petition has been filed for quashing of impugned order

dated 30/31.08.2012 (Annexure P2) passed by respondent No.2.

2. Learned counsel would contend that the order of conviction has not

yet attained finality as the appeal against the petitioner is still pending

adjudication and his sentence has been suspended vide order dated 30.08.2012,

the 100% pensionary benefits and gratuity have been withheld, could not have

been, being impermissible as per Rule 2.2(a)(i) of Punjab Civil Services Rules,

Vol.-II, Part-2 and as interpreted by this Court in Triloki Nath Sharma vs. State

of Punjab and others, CWP-22435-2018, decided on 25.05.2022, Prem Chand

Dhand vs. State of Punjab and another, CWP-24736-2017, decided on

01.12.2018, Darshan Singh vs. State of Punjab and others, CWP-20529-2006,

decided on 25.05.2011. In this regard, a legal notice dated 18.03.2024 (Annexure

P5) postal receipts thereof are annexed as Annexure P6, has been served upon the

respondents, which has yet not evoked any response. He thus, at this stage, on

instructions, submits that the petitioner is sanguine of it being considered in a

positive manner, in case, a direction is given to the respondents to decide the

same in a time bound manner by granting him an opportunity of hearing.

3. Notice of motion.

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                                      Neutral Citation No:=2024:PHHC:054637


CWP-9047-2024 (O&M)                                            -2-

4. At the asking of the Court, Mr. Arun Gupta, DAG, Punjab, accepts

notice on behalf of the respondent-State and has no objection to the limited

prayer made.

5. 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 to

decide the legal notice dated 18.03.2024 (Annexure P5) in light of the rule

referred to by the petitioner and afore-referred judgments, within a period of 3

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.

23.04.2024                                          ( AMAN CHAUDHARY )
ashok                                                    JUDGE
             Whether speaking/reasoned :       Yes/No
             Whether reportable :              Yes/No




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