Amrik Singh vs State Of Punjab And Others

Harpreet Singh Brar, J

Present civil writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to release the retiral benefits of the petitioner and regular pension along with interest @18% per annum from the date of superannuation till actual payment and further to issue a writ in the nature of certiorari seeking quashing of the order dated 12.07.2022 (Annexure P-4), vide which only provisional pension to the tune of 80% is being paid to him instead of regular pension and the chargesheet dated 03.03.2023 (Annexure P-6), which was issued against him after his retirement. It is also prayed to direct the respondents to release the unpaid benefits of Assured Career Progression Scheme (for short ‘ACP scheme’) to the petitioner along with all the consequential benefits including arrears and further to decide the representations dated 08.01.2026 (Annexures P-7 & P-8).

In compliance of the order dated 26.02.2026 passed by this Court, reply by way of affidavit of Manjit Singh Brar, Secretary, Department of Local Government, Punjab, on behalf of respondents No.1 & 2, has been filed in the Court today, which is taken on record. Registry is directed to tag the same at the appropriate place of the case file. Copy thereof has been supplied to learned counsel for the petitioner.

At the outset, learned State counsel, on instructions from N.K. Sodhi, Law Officer, Department of Local Government, Punjab, submits that the chargesheet (Annexure P-6) has been withdrawn and all the retiral dues of the petitioner including the benefits of ACP Scheme would be paid within a period of two months from today.

In view of the aforesaid statement made by learned State counsel, present petition is disposed of.

As undertaken, the respondents will release all the retiral dues of the petitioner including full pension and the benefits of ACP scheme along with interest @6% per annum, to be computed after two months of his date of retirement i.e. 31.03.2022, in terms of judgment rendered by the Full Bench of this Court in A.S. Randhawa Supg. Engineer (Retd.) Vs. State of Punjab, 1998 (1) SCT 34 till the date of actual payment. The needful be done within a period of two months from the date of receipt of certified copy of this order.

The pending miscellaneous application(s), if any, shall stand disposed of.