Punjab-Haryana High Court
Kanwalsher Singh vs State Of Punjab And Another on 19 October, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:136780
210 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-15164
15164-2022 (O&M)
Date of Decision : 19
19-10-2024
KANWALSHER SINGH ........Petitioner
VERSUS
STATE OF PUNJAB AND ANOTHER ........Respondent(s)
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Jatin Bansal, Advocate for the petitioner.
Mr. Arun Gupta, DAG Punjab.
***
HARSIMRAN SINGH SETHI, J. (Oral)
In the present petition, the grievance of th
thee petitioner is that
though there existed
d no impediment in the release of pensionary benefits, the
same have not been released within a time
time-frame contrary to as held by the
Full Bench of this Court in A.S. Randhawa Vs. State of Punjab and
others, 1997(3) SCT 468 hence, the petitioner is entitle
entitled
d for the grant of
interest on the delayed release of the pensionary benefits.
The learned State counsel submits that all the pensionary
benefits of the petitioner have now been released hence, no interest may
kindly be paid to the petitioner.
I have heard learned counsel for the parties and have gone
through the records of the present case with their able assistance.
Once, the respondents themselves have released all the
pensionarry benefits admissible to the petitioner, it can be safely presumed
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CWP-15164-2022 (O&M) -2-
that their did not exist any impediment on the date when the petitioner
retired. It has come on record that there was no disciplinary or criminal
proceedings pending against the petitioner so as to give jurisdiction to
withhold the pensionary benefits of the petitioner.
That being so, the pensionary benefits have been delayed by
more than two months from the date of the retirement which entitles the
petitioner the grant of interest keeping in view the judgment of the Full
Bench of this Court in A.S. Randhawa Vs. State of Punjab and others,
1997(3) SCT 468, wherein it has been held that where there is an inordinate
delay and the delay is not justifiable, employee will be entitled for interest.
The relevant paragraph of said judgment is as under:-
"Since a government employee on his retirement becomes
immediately entitled to pension and other benefits in terms of
the Pension Rules, a duty is simultaneously cast on the State to
ensure the disbursement of pension and other benefits to the
retirer in proper time. As to what is proper time will depend on
the facts and circumstances of each case but normally it would
not exceed two months front the date of retirement which time
limit has been laid down by the Apex Court in M. Padmanabhan
Nair's case (supra). If the State commits any default in the
performance of its duty thereby denying to the retiree the
benefit of the immediate use of his money, there is no
gainsaying the fact that he gets a right to be compensated and,
in our opinion, the only way to compensate him is to pay him
interest for the period of delay on the amount as was due to him
on the date of his retirement."
Apart from this, a Coordinate Bench of this Court in J.S.
Cheema Vs. State of Haryana, 2014(13) RCR (Civil) 355, had held that an
employee will be entitled for the interest on an amount which has been
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CWP-15164-2022 (O&M) -3-
retained by the respondents without any valid justification. The relevant
paragraph of J.S. Cheema's case (supra) is as under: -
"The jurisprudential basis for grant of interest is the fact that
one person's money has been used by somebody else. It is in
that sense rent for the usage of money. If the user is
compounded by any negligence on the part of the person with
whom the money is lying it may result in higher rate because
then it can also include the component of damages (in the form
of interest). In the circumstances, even if there is no negligence
on the part of the State it cannot be denied that money which
rightly belonged to the petitioner was in the custody of the State
and was being used by it."
Keeping in view of above, as the amount belonging to the
petitioner was retained by the respondent-State, the petitioner becomes
entitled for the grant of interest @ 6% per annum from the date the retiral
benefits becomes due till the actual payment of the same.
Let the interest admissible to the petitioner be calculated and
released to the petitioner within a period of 8 weeks from the receipt of copy
of this order.
Present petition is disposed of in above terms.
Pending application, if any, also stands disposed of.
19-10-2024 (HARSIMRAN SINGH SETHI)
Sapna Goyal
JUDGE
NOTE: Whether speaking: YES/NO
Whether reportable: YES/NO
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