Punjab-Haryana High Court

Gulab Singh vs The Haryana State Agricultural ... on 1 May, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                  Neutral Citation No:=2024:PHHC:059638




                226        2024:PHHC:059638
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                               CWP-11459-2020 (O&M)
                                              Date of Decision: 01.05.2024

GULAB SINGH

                                                              ....Petitioner(s)
                                    Versus

THE HARYANA STATE AGRICULTURAL MARKETING
BOARD PANCHKULA AND OTHERS

                                                            .....Respondent(s)


CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:    Mr.Ved Priya Malik, Advocate, for the petitioner.

            Mr. Padamkant Dwivedi, Advocate, for the respondents.

                ****
JASGURPREET SINGH PURI, J. (Oral)

1. The present petition has been filed under Articles 226/227 of

the Constitution of India seeking issuance of a writ in the nature of

certiorari for quashing the impugned notice for recovery dated 22.07.2020

(Annexure P-9) vide which the benefit of 3rd ACP has already been given to

the petitioner is being withdrawn after a gap of about 13 years from the

date of retirement of the petitioner with a further prayer to direct the

respondents to revise the pension of the petitioner according to 7th Pay

Commission which has been withheld by the respondents.

2. Both the learned counsels for the parties are ad idem that

the prayer of the petitioner is covered by the judgment of this Court in

Karam Chand Gupta Versus Haryana State Agricultural Marketing

Board and another, CWP No.11489 of 2014, decided on 11.02.2016

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Neutral Citation No:=2024:PHHC:059638

CWP-11459-2020 (O&M) -2- 2024:PHHC:059638

and upheld in Haryana State Agricultural Marketing Board and another

Versus Karam Chand Gupta, LPA No.873 of 2016, decided on 28.11.2017

and the present petition can be disposed of in terms of the aforesaid

judgments.

In view of the above, the present petition is disposed of in the

same terms as that of the aforesaid judgment in Karam Chand Gupta

Versus Haryana State Agricultural Marketing Board and another (supra)

and upheld in Haryana State Agricultural Marketing Board and another

Versus Karam Chand Gupta (supra).




01.05.2024                                     (JASGURPREET SINGH PURI)
rakesh                                                JUDGE

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




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