Punjab-Haryana High Court
Daljit Singh And Anr vs Bhakra Beas Management Board And Ors on 12 November, 2024
Neutral Citation No:=2024:PHHC:146931
CWP-18715-2021 (O&M) - 1-
CWP-28482-2022 (O&M)
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
105
CM-17020-CWP-2024 in
CWP-18715-2021 (O&M)
Date of decision: 12.11.2024
Daljit Singh and Anr
....Petitioners
Versus
Bhakra Beas Management Board and Ors
...Respondents
CM-16996-CWP-2024 in
CWP-28482-2022 (O&M)
Satpal Singh
....Petitioner
Versus
Bhakra Beas Management Board and Ors
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
*****
Present : Mr. H.S. Saini, Advocate for the petitioners
Mr. Pranav Chadha, Advocate for the respondents
in CWP-18715-2021
Mr. Anil Kumar Sharma, Advocate for the respondents
in CWP-28482-2022
*****
AMAN CHAUDHARY, J. (ORAL)
CM-17020-CWP-2024 & CM-16996-CWP-2024
Prayer made in the present applications is for disposing of the same
in terms of LPA No.1996 of 2016.
For the reasons mentioned in the applications the same stand allowed.
The main cases are taken on board today itself.
Main cases
1. These cases involve similar issues and therefore, are being disposed
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CWP-18715-2021 (O&M) - 2-
CWP-28482-2022 (O&M)
of together by this common judgment.
2. Prayer made in the present petitions is for direction to respondents to
count previous work charge service of the petitioner rendered by them with
respondent No.5 later taken over by BBMB as qualifying service for the purpose
of pensionary benefits in terms of Instructions dated 04.07.1991.
3. These cases were adjourned sine die with a liberty to parties to file an
application after decision of LPA No.49 of 2021 titled as Balak Ram (since
deceased) thr. his LRs vs. BBMB and others and LPA No.1996 of 2016 titled as
Balbir Singh (since deceased) thr. his LRs vs. BBMB and others, which has
since been allowed in favour of appellants therein, to whom petitioners are
similarly situated, vide judgment dated 18.09.2024 and covers the cases on all
fours, operative para thereof 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 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."
4. Learned counsel for the respondents despite their best efforts have
not been able to controvert the factual position and draw out any distinctive
aspects in the aforementioned judgment or cite any contrary law.
5. In view of the aforesaid, the present petitions are disposed of in terms
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CWP-18715-2021 (O&M) - 3-
CWP-28482-2022 (O&M)
of the judgment passed in Balbir Singh (supra).
6. A photocopy of this order be placed on the file of connected case.
(AMAN CHAUDHARY)
JUDGE
12.11.2024
M.Kamra
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
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