Sarjivan Singh vs State Of Punjab And Others
2024 Latest Caselaw 20509 P&H

Punjab-Haryana High Court

Sarjivan Singh vs State Of Punjab And Others on 19 November, 2024

                                  Neutral Citation No:=2024:PHHC:150530



CWP-31126-2024                     1




      IN THE HIGH COURT OF PUNJAB & HARYANA
                           AT CHANDIGARH

122                                       CWP-31126-2024
                                          Date of Decision : 19.11.2024


SARJIVAN SINGH                                        .... PETITIONER

                           V/S


STATE OF PUNJAB AND OTHERS                            .... RESPONDENTS


CORAM : HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :-   Mr. Deepak Goyal, Advocate
             for the petitioner.

             Mr. Aman Dhir, DAG, Punjab.

                    ****

JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles

226/227 of the Constitution of India is seeking direction to the

respondents to pay interest on delayed payment of pensionary/retiral

benefits.

2. Mr. Deepak Goyal, Advocate submits that the petitioner

retired on 31.03.2019 as Inspector. During his service, FIR No.134 at

Police Station Sector 3, Chandigarh was registered against him. He was

discharged by trial Court vide order dated 12.02.2014, thus, on the date of

retirement, no criminal proceedings were pending against him. He was

subjected to departmental punishment of forfeiture of 05 years' service

on permanent basis. The order passed by disciplinary authority was

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Neutral Citation No:=2024:PHHC:150530

ultimately set aside by learned Additional District Judge, Chandigarh

vide judgment dated 06.07.2019. The respondent was duty bound to

release petitioner's retiral dues within two months from the date of

retirement, however, he was paid Rs.7,23,872/- towards retiral dues on

21.12.2022. The said payment was made without interest. He has filed

representation dated 23.09.2024 but to no avail.

Mr. Goyal submits that grievance of the petitioner, at this

stage, would be redressed if respondents are directed to consider his

claim qua interest on delayed payment of retiral dues.

3. Notice of motion.

4. Mr. Aman Dhir, DAG, Punjab, accepts notice on behalf of

respondent-State and waives service and submits that the competent

authority would consider petitioner's claim for interest and pass an

appropriate order within three months from today.

5. Learned counsel for the petitioner agrees to aforesaid

arrangement.

6. In the wake of statement of Mr. Dhir, the present petition

stands disposed of.

                                            (JAGMOHAN BANSAL)
                                                 JUDGE
19.11.2024
anju


             Whether speaking/reasoned         : Yes/No
             Whether Reportable                : Yes/No




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