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Maninder Singh And Others vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 27 November 2025 · Citation: (2025) 11 P&H CK 2016

HON’BLE JUDGES
Jagmohan Bansal, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 226 · Indian Penal Code, 1860 — Section 120(B), 409, 420, 465, 468, 471 · Prevention Of Corruption Act, 1988 — Section 13(2)
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 30733, 32316 Of 2025
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Judgment

8 paragraphs · 274 words

Jagmohan Bansal, J

1.

By this common order, CWP No. 30733 of 2025 and CWP No. 32316 of 2025 are hereby adjudicated as common questions of law and facts are involved. With the consent of both sides, facts are borrowed from CWP No. 30733 of 2025.

2.

The petitioner through instant petition under Article 226 of the Constitution of India is seeking setting aside of order dated 30.07.2025 (Annexure P-8) whereby he has been denied gratuity, regular pension and commutation of pension.

3.

The petitioner retired from service on 30.04.2019. He was implicated in FIR No. 287 dated 28.12.2016, under Sections 409/420 IPC (Sections 465/467/468/471/120-B of IPC added later on) and Section 13(2) of Prevention of Corruption Act registered at Police Station City Kapurthala. Police completed investigation and filed its report on 18.09.2024 means after five years from the date of his retirement. The departmental proceedings were pending against him which stand concluded on 26.11.2025.

4.

Learned State counsel submits that petitioner has been awarded punishment of forfeiture of three increments by order dated 26.11.2025. The impugned order was passed in the light of pending departmental proceedings.

5.

On being confronted with judgment dated 18.11.2025 passed by this Court in CWP No. 26887 of 2025, titled as “Pahara Singh vs. State of Punjab and others”, learned State counsel submits that Competent Authority would reconsider claim of the petitioners in the light of changed circumstances as well as aforesaid judgment.

6.

Counsel for the petitioner(s) agrees to the aforesaid arrangement.

7.

In the wake of statement of learned Stated counsel, the petitions stand disposed of. Let the needful be done within three months from today.