Duli Chand vs State Of Haryana And Others
2024 Latest Caselaw 20643 P&H

Punjab-Haryana High Court

Duli Chand vs State Of Haryana And Others on 20 November, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                 Neutral Citation No:=2024:PHHC:151949-DB



LPA-1081-2024                            1

117

             IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH
                                   LPA-1081-2024
                                   Date of decision: 20.11.2024

Duli Chand
                                                               ......Appellant
                                V/s
State of Haryana and others
                                                               ...Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
             HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present:     Mr. Ajit Kumar, Advocate for
             Mr. Ram Darshan Yadav, Advocate
             for the appellant.

                                ****

DEEPAK SIBAL J. (ORAL)

1. On 14.01.1983, the appellant was appointed as a Junior Engineer

in the Haryana State Agriculture, Marketing Board (for short - the Board) and

on attaining the age of superannuation he retired from service on 31.03.2017.

During the course of his service, he was served with five charge-sheets and

after his retirement two charge-sheets were served upon him. His provisional

pensionary benefits were released soon after his retirement in the year 2017.

These were provisional because disciplinary proceedings were pending against

him.

2. After proceedings in all the seven charge-sheets served upon the

appellant culminated, regular pension, gratuity and other retiral benefits were

released to him through order dated 05.01.2021. After referring to Rule 79(6)

(ii) of Haryana Civil Services (Pension) Rules, 2016, on the delayed release of

pension, the competent authority granted to the appellant, interest @ 6% per

1 of 2

Neutral Citation No:=2024:PHHC:151949-DB

annum from the date when the Board of Directors of the respondent-Board

had passed the final order of punishment at the time of culmination of the

disciplinary proceedings against the appellant and the date when regular

pension etc., was actually released to him.

3. The appellant petitioned this Court seeking a higher rate of

interest which petition of his has been dismissed by a learned Single Judge of

this Court through the impugned judgment.

4. After hearing learned counsel for the appellant and going through

the record of the case, we find that in the facts of the instant case, grant of

interest to the appellant @ 6% per annum is just and reasonable.

5. Dismissed.

(DEEPAK SIBAL) JUDGE

(DEEPAK MANCHANDA) 20.11.2024 JUDGE Sapna Adhikari

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

2 of 2