Sat Pal vs Uttar Haryana Bijli Vitran Nigam And ...
2024 Latest Caselaw 9986 P&H

Punjab-Haryana High Court

Sat Pal vs Uttar Haryana Bijli Vitran Nigam And ... on 8 May, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                    Neutral Citation No:=2024:PHHC:065169




CWP-21155-2023               1


      IN THE HIGH COURT OF PUNJAB & HARYANA
                 AT CHANDIGARH

                                            CWP-21155-2023 (O&M)
                                            Date of Decision:08.05.2024

Sat Pal
                                                       ......Petitioner
                      versus

Uttar Haryana Bijli Vitran Nigam and others
                                                       ......Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:-    Mr. R.L. Sharma, Advocate for the petitioner.

             Mr. Amit Kumar, Advocate for
             Dr. Neha Awasthi, Advocate for 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 order dated 28.09.2018 (Annexure P-2)

thereby an amount of Rs.1,22,656/- has been deducted from the gratuity

of the petitioner.

2. Learned counsel for the petitioner submitted the petitioner

was working as AFM in the office of respondents-Uttar Haryana Bijli

Vitran Nigam (hereinafter to be referred to as 'Nigam') and retired after

attaining the age of superannuation on 30.09.2018. Learned counsel

further submitted that at the time of retirement of the petitioner, an

amount of Rs.1,22,652/- was deducted from the gratuity of the petitioner

without issuance of any charge-sheet, show cause notice or any kind of

proceedings against the petitioner.

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                                    Neutral Citation No:=2024:PHHC:065169




CWP-21155-2023         2

3. He further submitted that when the writ petition was filed,

notice of motion issued to respondents on 21.09.2023 and now on

29.04.2024 the respondents have paid the aforesaid amount of

Rs.1,22,652/- but the aforesaid is only the principal amount and the

petitioner is entitled for the grant of interest on the aforesaid amount from

the date of retirement till the date of its disbursement in view of the Full

Bench judgment of this Court in A.S. Randhawa vs. State of Punjab

1997 (3) SCT 468.

4. On the other hand, learned counsel appearing for respondents

submitted that since all the amount has been paid to the petitioner, the

present petition would be rendered as infructuous.

5. After hearing learned counsel for the parties, this Court is of

the view that an amount of Rs.1,22,652/- was deducted from the gratuity

of the petitioner without issuance of any charge-sheet, show cause notice

or any kind of proceedings against the petitioner. After issuance of notice

of motion by this Court, the respondents appears to have rectified their

mistake and now the respondents have paid the aforesaid amount to the

petitioner vide cheque dated 29.04.2024. Learned counsel for the

petitioner has produced a photocopy of the cheque today amounting to

Rs.1,22,652/- dated 29.04.2024 which is hereby taken on record as 'Mark

X'..

6. The petitioner had retired in the year 2018 and the amount

has been paid on 29.04.2024 and, therefore, the petitioner is entitled for

the grant of interest @6% per annum on the aforesaid amount.

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                                    Neutral Citation No:=2024:PHHC:065169




CWP-21155-2023         3

7. In view of the above, the present petition is partly allowed.

The respondents are directed to release the interest on the aforesaid

amount i.e. Rs.1,22,652/- @6% per annum to the petitioner starting from

the date of his retirement plus two months till the date of actual

disbursement in accordance with law within a period of four months from

today.

                                           (JASGURPREET SINGH PURI)
                                                   JUDGE
08.05.2024
shweta

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




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