Major Singh vs State Of Punjab And Others
2024 Latest Caselaw 4800 P&H

Punjab-Haryana High Court

Major Singh vs State Of Punjab And Others on 4 March, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                                           Neutral Citation No:=2024:PHHC:030331




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH
131                                                         2024:PHHC:030331

                                                  CR-1329-2024
                                                  Date of decision: 04.03.2024

MAJOR SINGH                                                 ..Petitioner

                                    Versus

STATE OF PUNJAB AND OTHERS                                  ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present:     Mr. Navjot Singh Wahniwal, Advocate
             for the petitioner.

             Mr. Kanav Singla, AAG, Punjab.

ANIL KSHETARPAL, J(Oral)

1. The petitioner herein is an employee, whose services were

dispensed with. The High Court ordered his reinstatement. Some other

benefits were also granted by the Hon'ble Supreme Court. Now, the dispute

is with regard to the payment of consequential benefits.

2. On one hand, the petitioner claims that he has not been paid the

consequential benefits, whereas, it is the case of the State that the petitioner

has already been paid as per his entitlement. In the Executing Court, the

petitioner filed an application for directing the respondent to furnish the

details of benefits released to him, which has been dismissed by the

Executing Court.

3. The learned counsel representing the petitioner submits that

some arrears are still due.

4. Be that as it may.

5. It is for the petitioner to prove that he is entitled to some other

benefits. The petitioner after having received huge amount of more than

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Neutral Citation No:=2024:PHHC:030331

2024:PHHC:030331

Rs.9,00,000/- after the judgment of the Hon'ble Supreme Court cannot shift

burden on the respondent.

6. Keeping in view the aforesaid facts, no ground to interfere is

made out.

7. Dismissed accordingly.

8. All the pending miscellaneous applications, if any, are also

disposed of.

March 04th, 2024                                      (ANIL KSHETARPAL)
Ay                                                         JUDGE

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

Neutral Citation No:=2024:PHHC:030331

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