Harbans Lal Bansal vs State Of Punjab And Ors

Through instant petition preferred under Article 226/227 of the Constitution of India, petitioner has sought issuance of a writ particularly in the

nature of certiorari for quashing order dated 29.05.2014 (P-9), vide which, his pension has been stopped as well as for issuance of a writ in the nature

of mandamus to restore his pension and to release the gratuity, leave encashment, commutation of pension and other dues along with arrears and

interest in view of judgments (P-12) and (P-19).

At the very outset of the arguments, it has been fairly conceded by learned State Counsel that though controversy involved in the instant petition

stands covered by the judgment rendered by this Court in case CWP No.20182 of othersâ€​, decided on 03.08.2017 but the respondents have preferred

an appeal by way of Letter Patents Appeal challenging the aforesaid judgment, which is now pending before the Division Bench. The benefits

accrued to the petitioner in the aforesaid judgment though have been released/disbursed to the petitioner but upon an undertaking given by the

petitioner in the said case to repay the amounts so received in the event of acceptance of LPA or in accordance with the orders passed therein.

Undoubtedly, there is no stay with regard to the operation of the judgment rendered in Om Parkash Verma's case (supra). The said judgment is

based upon the judgment of the Division Bench passed in CWP No.16998 of 2003, “Ranjit Singh Punia v. Punjab State Electricity Board and

others, 2005(2) SCT 557. Since, the controversy already stands settled by this Court, mere pendency of appeal is not suffice to decline the similar

relief to the present petitioner. However, in case, either of the parties is aggrieved against the order passed in the instant petition, it can avail the

remedies provided under the law. Thus, the case of the petitioner stands fully covered within the parameters laid down in Om Parkash Verma's case

(supra).

Accordingly, instant petition is allowed and impugned order dated 29.05.2014 (P-9) is set aside. The respondents are directed to make the payment

of all the retiral benefits i.e. gratuity, leave encashment, commutation of pension and arrears along with interest @ 9% per annum till the date it is

actually paid, within a period of two months from the date of receipt of certified copy of this judgment. However, respondents shall be at liberty to

conduct fresh enquiry if they so desire but any such action taken, shall operate prospectively from the date of passing of the order.

As far as other benefit(s) i.e. ACP etc. is/are concerned, petitioner shall be at liberty to move a separate representation to the department for

redressal of the grievances, if any left and also can have recourse to the other remedies available under law including to approach this Court.