Sher Singh vs Bhakra Beas Management Board And Ors
2024 Latest Caselaw 19469 P&H

Punjab-Haryana High Court

Sher Singh vs Bhakra Beas Management Board And Ors on 5 November, 2024

                                   Neutral Citation No:=2024:PHHC:144020




       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                      CHANDIGARH

258                                            CWP-29385-2022 (O & M)
                                               Date of decision: 05.11.2024


Sher
 her Singh                                                  ....Petitioner

                                    Versus

Bhakra
 hakra Beas Management Board And Ors.
                                 Ors                   ...Respondents



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

Present :    Mr. Vikas Chatrath, Advocate and
             Mr. B.P.S.Thakur, Advocate,
             for the petitioner
             Mr. Anil Kumar Sharma, Advocate,
             for the respondents.

                          *****

AMAN CHAUDHARY, J. (ORAL)

1. Prayer made in the present petition is for direction to the

respondents to count the previous work charge service of the petitioner as

qualifying service for the purpose of revised pension and pensionary

benefits, the resistance offered in the written statement to the said clai claim

was pendency of LPA No.49 of 2021, 2021, ttitled as Balak Ram (since

deceased) thr. his LRs Vs. BBMB and others, which stands allowed

in favour of the appellants therein, vide judgment dated 18.09.2024 18.09.2024,

which the learned counsel for the petitioner states that covers his case,

operative para thereof ther reads thus:-

"23. Keeping in view the facts and circumstances as above, all the appeals are allowed, impugned decisions dated 17.08.2016, 03.02.2020 and 08.08.2023 are set

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Neutral Citation No:=2024:PHHC:144020

aside. Consequently, writ petitions filed by appellants/writ petitioners are allowed to the extent that respondent Board is directed to count service of appellants rendered by them under the Government of Punjab with Bhakra Dam Project, Beas Construction Board, Beas Satluj Link Board etc. for calculating qualifying service towards pension. Arrears of pension as payable to the appellants be released to them within a period of three months from receipt of certified copy of this decision. No interest thereon is liable to be released as the matter has been adjudicated upon and decided now. However, in case, amount in question is not released within three months from receipt of certified copy of this order, appellants shall be entitled to interest at the rate of 6% per annum from the date of order till actual deposit of the amount."

2. Learned counsel for the respondents despite his best efforts

has not been able to controvert the factual position and draw out any

distinctive aspects in the aforementioned judgment or cite any contrary

law.

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

terms of the judgment passed in Balak Ram (supra).

05.11.2024                                          (AMAN CHAUDHARY)
parveen kumar                                             JUDGE
        Whether speaking/reasoned   : Yes
        Whether reportable           : No




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