Punjab-Haryana High Court
Commissioner And Secretary To Govt. Of ... vs Sat Parkash Arora And Ors on 21 March, 2024
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
Neutral Citation No:=2024:PHHC:040744-DB
Neutral Citation No. 2024:PHHC:040744-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(112) LPA-797-2024 (O&M)
Decided on : 21.03.2024
Commissioner & Secretary to Government of Haryana Education Department
others
......Appellant(s)
Versus
Sat Parkash Arora & others ......Respondent(s)
CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA,
ACTING CHIEF JUSTICE
HON'BLE MS.JUSTICE LAPITA BANERJI
Present: Mr.Deepak Balyan, Addl.A.G., Haryana for the appellant (s).
*****
G.S. Sandhawalia, Acting Chief Justice (Oral)
CM-1955-LPA-2024
1. Allowed as prayed for.
2. CM stands disposed of.
CM-1956-LPA-2024
3. Application has been filed for condoning the delay of 330 days in
filing the appeal which is supported by affidavit of the official.
4. Keeping in view the averments made in the application and the
fact that opinion had also been taken from the office of Advocate General,
Haryana, sufficient cause has been demonstrated for allowing the present
application and condoning the delay of 330 days in filing the appeal which is
hereby condoned.
5. CM stands disposed of.
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Neutral Citation No:=2024:PHHC:040744-DB
LPA-797-2024 (O&M) -2-
6. Consideration in the present appeal is to the judgment passed by
the Learned Single Judge in CWP-2958-2017 on 15.03.2023 whereby the
Learned Single Judge directed the State to take all corrective measures to
provide the corresponding revised pay-scale to the writ petitioners w.e.f.
01.01.2006 for the purpose of re-fixation of pension within a period of 3
months from the date of receipt of certified copy of the order. The entitlement
of interest @ 6% per annum on the arrears of revised pension from the date of
its accrual till final realization of the same.
7. Mr.Balyan submits that the financial effect has already been
given but the State is aggrieved against the costs of Rs.5 lakhs which had also
been imposed on account of harassment meted out to the writ petitioners for
16 years.
8. The reasoning given in the appeal is regarding the fact that
Learned Single Judge has granted the financial benefits which was apparently
within the domain of the State Government and the recommendations made by
the employer or any pay anomaly committee are not ipso facto binding. It has
further been averred that only a decision can be given to the Government for
consideration to the authorities to implement such recommendations. The said
plea which has been hard pressed was not the stand taken before the Learned
Single Judge, is only a justification to wriggle out of the costs of Rs.5 lakhs,
which in the peculiar facts and circumstances, is very much justified.
9. The relief which was claimed before the Learned Single Judge
was for revision of pension as per the office memorandum dated 06.02.2015
(Annexure P-6) which had been issued by the Government of Haryana,
Finance Department and pension had been revised w.e.f. 01.01.2006.
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LPA-797-2024 (O&M) -3-
10. The grouse of the writ petitioners was that there was no
corresponding revision of the pay-scales of Rs.12000-18300/- whereas for all
other scales, revision had been done. Learned Single Judge noticed that the
pay-scale at Sr.No.24 which was of Rs.12000-375-16500/- as on 01.01.1996
had been revised to Rs.15600-39100/- along with other configurations whereas
there was no mention of the pay-scales of the writ petitioners in the said scale
of Rs.14000-18300/- and therefore, the hardship had occurred.
11. The stand of the University in their written statement was very
clear that the discrepancy was of the State which would be clear from the
pleadings made in para Nos.10 & 11 of the written statement that the said
revised pay-scales was not mentioned in the letter dated 06.02.2015 issued by
the State Government of the pre 2006 retirees. The writ petitioner is stated to
have retired on 31.08.2005 from the post of Deputy Registrar and in the
absence of any clarification received from the State Government it had been
mentioned that reply had also been given to the legal notice and the University
had sought clarification from the State Government.
12. The stand of the State, on the other hand, did not clarify this
aspect. Rather it has been averred that the University had not fixed the pay-
scales by not revising the pay-scales of the writ petitioners in the UGC pay-
scales during their service tenure. The Learned Single Judge on 14.07.2022
had also noticed that the earlier Coordinate Bench had passed a specific order
giving one last opportunity as to why no decision had been taken despite
various communications made. The said order has also been reproduced by
the Learned Single Judge in para no.5 of the judgment. Despite last
opportunity having been given, the matter had been adjourned to 24.08.2022
but thereafter also, no action had been taken for over a period of 9 months
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LPA-797-2024 (O&M) -4-
which lead to passing of the order dated 15.03.2023 issuing directions to the
State. In such circumstances, the Learned Single Judge came to the conclusion
that the retiree was being harassed for a period of 16 years and thus, levied
exemplary costs.
13. Resultantly, we are of the considered opinion that it was the
bounden duty of the State to provide the benefit of revised pay-scales the
employee was drawing and no tangible reason has been given to deny him the
same. Now, in appeal, to say that there was an anomaly and the matter should
have been referred to the Pay Committee cannot be held to be a very fair stand.
The Learned Single Judge had given an opportunity to the State to rectify the
error which had apparently occurred while preparing the revised pay-scale
table but it chose not to take any action, forcing the hands of the Learned
Single Judge to grant exemplary costs. In such circumstances, we do not find
any ground to interfere in the judgment passed by the Learned Single Judge as
the pensionary benefits have been deprived to the pensioner for a unreasonably
long period.
14. Resultantly, in view of the above, discussion, finding no merit in
the present appeal, the same is hereby dismissed in limine. All pending
application(s) also stand disposed of.
(G.S. SANDHAWALIA)
ACTING CHIEF JUSTICE
(LAPITA BANERJI)
21.03.2024 JUDGE
Sailesh
Whether speaking/reasoned : Yes
Whether Reportable : No
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