Pritam Singh vs State Of Punjab And Others
2024 Latest Caselaw 5549 P&H

Punjab-Haryana High Court

Pritam Singh vs State Of Punjab And Others on 12 March, 2024

             CWP-3909-1998                           2024:PHHC:035505                              1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
             210
                                                                  CWP-3909-1998
                                                                  Date of decision: 12.03.2024

             Pritam Singh
                                                                                       ....Petitioner
                                                     Versus

             State of Punjab and others
                                                                                      ...Respondents

             CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                *****

Present : None for the petitioner.

Mr. Satnam Preet Singh, DAG, Punjab.

***** AMAN CHAUDHARY. J.

1. The prayer in the present Civil Writ Petition filed under Articles

226/227 of the Constitution of India, is to issue a writ in the nature of

mandamus, for directing the respondents to release the payment of revised

gratuity, residual payment in respect of missing credits for the months of 2/83,

3/83 and 4/87, leave salary for 9/90, arrears of lecturer grade with effect from

01.11.1966 to 31.12.1968, arrears of pay for the period with effect from

01.05.1971 to 31.07.1971 on account of Efficiency Bar duty period etc., arrears

of pay on account of Efficiency Bar for the period from 01.08.1973 to

30.06.1974, arrears on account of grade revision for the period from

08.02.1978 to 29.02.1980, arrears on account of compulsory deposit

scheme/new account not accounted for in General Provident Fund alongwith

interest @ 18 % per annum.

2. Learned State counsel makes reference to para 1 of the preliminary

submissions, which reads thus:-

"1) That the main demand of the petitioner is to pay him all the outstanding dues. The following dues are demanded by the

petitioner:-

integrity of this order/judgment

a) Arrear of pay on getting between grade from 19.11.1967 to 31.12.1968 (31.12.1968) related to Govt. High School, Panjwar (District Amritsar) amounting to Rs.713/-.

b) Arrear relating to joining time from 1.5.1971 to 31.7.1971 of Govt. Hr. Sec. School, Jalandhar amounting Rs.966-50.

c) Arrear on account of Grade revision relates to Govt. Sr. Sec. School, Dera Baba Nanak (District Gurdaspur), from 8.2.1978 to 29.2.1978, amounting Rs.128-55 and Rs.154-00.

d) Arrears on account of Efficiency Bar relating to Govt.Sr.Sec. School, Dera Baba Nanak (Distt. Gurdaspur) from the month of 8/73 to 6/74, amounting Rs.1546-70.

The total amount as demanded by petitioner is equal to Rs.3508-

80.It is submitted that the total amount has been paid to the petitioner vide this office cheque no. 0699438 dt.2.7.99.This cheque was presented in this Hon'ble Court on 7.7.99. It is submitted that an amount the of Rs.8829/-is still pending against the petitioner which was drawn by petitioner from treasury on account of BHRA by misusing his DDO Powers and by acting against the established rules and instrucions of Govt.of Ph.It is therefore, submitted that Hon'ble court may pass suitable order directing petitioner to deposit the excess amount over drawn by him while misusing his DDO powers."

3. In view of the aforesaid, the present petition is disposed of,

reserving the petitioner a liberty to revive the same, in case need arises.

                                                                      (AMAN CHAUDHARY)
                                                                           JUDGE
             12.03.2024
             Hemant

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







integrity of this order/judgment