Rattan Lal vs Deputy Secretary to Government, Haryana

D.V. Sehgal, J.

On a reference under Section 55/56 of the Punjab Cooperative Societies Act, 1961 (for short the `Act'') all award dated 30th September, 1977 (Annexure P.1) was made by the Assistant Registrar, Cooperative Societies, Palwal (respondent No. 7 in favour of the Cooperative Societyrespondent No. 3 and against the petitioner. An appeal was preferred by the petitioner against this award before the Deputy Secretary to Government of Haryanarespondent No.1 by invoking the provisions of Section 68 of the Act, which, however, failed and was dismissed by him vide order dated 14.9.1978 (Annexure P.2). The petitioner has filed the present writ petition seeking issuance of a writ of certiorari quashing the impugned award and the order aforementioned.

The sole point that has been raised by the learned counsel for the petitioner is that respondent No. 2 in his capacity as Arbitrator was not vested with the power to grant future interest on the principal amount from the date of the award till the date of realization of the amount awarded. This plea is, however, no longer open to the petitioner in view of the Full Bench judgment of this Court reported as The State of Punjab v. Ajit Singh and others, 1986 Punjab Legal Reports and Statutes 64 wherein it has been held that an Arbitrator while adjudicating upon a dispute and making an award under Sections 55 and 56 of the Act is entitled to award future interest. The contention raised is, therefore, without force.

As a consequent, there is not merit in this writ petition. The same is dismissed but without any order as to costs.