Punjab-Haryana High Court

Badbhagsingh Andors vs State Of Punjab And Ors on 8 May, 2024

                                      Neutral Citation No:=2024:PHHC:064249




CWP-14642-2001 (O&M)                                                                  1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

352                                              CWP-14642-2001 (O&M)
                                                 Date of Decision : 08.05.2024


BADBHAG SINGH AND ORS                                        ... PETITIONERS


                                        Versus

STATE OF PUNJAB AND ORS                                    ... RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:    None for the petitioners.
            Mr. Pawan Kumar, DAG, Punjab.
            ***
JAGMOHAN BANSAL, J. (Oral)

1. The petitioners through instant petition under Articles 226/227 of

the Constitution of India are seeking directions to respondents to enhance

commutation value of their pension as per notification/instructions dated

21.07.1998 (Annexure P-3).

2. The petitioners are claiming that their pension should be commuted

applying the multiplier of 15 and 40% of basic pay instead of 33%.

3. Mr. Pawan Kumar, DAG, Punjab pointed out judgment dated

29.08.2002 passed by this Court in T.R. Singla and ors. Vs. State of Punjab and

ors. This Court has held that petitioners are not entitled to relief claimed herein

and reliance placed upon order of Lok Adalat is misconceived. The intra court

appeal i.e. LPA No. 41 of 2003 filed against said judgment stands dismissed vide

order dated 22.07.2003.

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Neutral Citation No:=2024:PHHC:064249

4. In the wake of aforesaid judgment, the present petition is hereby

dismissed.

5. There is no representation on behalf of the petitioners, thus, they are

at liberty to move an appropriate application, if cause survives.

6. Pending miscellaneous application, if any, shall stand disposed of.



                                                        (JAGMOHAN BANSAL)
                                                            JUDGE
08.05.2024
anju


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




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