Punjab-Haryana High Court
Harbans Lal vs State Of Punjab And Ors on 15 January, 2026
1
CWP-37678
37678 of 2025
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
37678 of 2025
CWP-37678
Date of decision: 15.01.2026
Harbans Lal
......Petitioner
Versus
The State of Punjab and others
......Respondents
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present: - Mr. Arvind Kashyap, Advocate, for the petitioner.
Mr. Satnampreet Singh, DAG, Punjab.
NAMIT KUMAR, J.
1. Instant writ petition has been filed by the petitioner under Article 226 of the Constitution of India for issuance of a writ of certiorari for quashing the order order dated 09.07.2025 (Annexure P P-7), passed by respondent No.3, No.3 whereby two increments stopped stopped, vide order dated 21.11.2008, 21.11.2008 in charge-sheet sheet No.4035/TA dated 24.12.2007 (Annexure P-1) P 1) have not been restored on 01.12.2010 on the ground that the petitioner had had retired from service on 31.05.2010 and the effect of punishment was to remain in effect till 01.12.2010. Further prayer has been made for directing the respondents to restore the two increments with effect from 01.12.2010 and release all the service benefits nefits due on account of restoration of increments increments, along with interest from the date they fell due till the date actual payment is made and fix the pension of the petitioner accordingly.
2. Brief facts of the case, as pleaded in the petition, are that the petitioner was employed as a Conductor with the respondent respondent-
1 of 19 ::: Downloaded on - 20-01-2026 23:05:02 ::: 2 CWP-37678 37678 of 2025 department and retired on 31.05.2010. While in service, petitioner was issued charge-sheets charge sheets dated 22.08.2001 and 24.12.2007. Inquiry proceedings were held in both the cases and the petitioner was held guilty. In charge-sheet charge sheet dated 22.08.2001, petitioner was awarded punishment of stoppage of two annual grade increments for one year vide order dated 14.12.2006, 14.12.2006 and in charge charge-sheet dated 24.12.2007, petitioner was awarded punishment of stoppage of two annual grade increments for two years vide order dated 21.11.2008. The currency of punishment in charge-sheet charge sheet dated 22.08.2001 came to end on 29.12.2007 i.e. after one year of order of punishment and the currency of punishment in charge-sheet charge dated 24.12.2007 came to end on 01.12.2010 i.e. after two years of order of punishment. After the currency of punishment came to an end, the petitioner became entitled to the restoration of the annual grade increments withheld during the period of punishment. The petitioner retired from service on 31.05.2010, however, the said increments were not restored, as a result of which the petitioner continued to suffer financial loss on account of non-restoration restoration of four annual grade increments. Consequently, the petitioner submitted a representation dated 05.12.2023 (Annexure P-2) to respondent no.2- no.2 Director, Department of Transport, Punjab, seeking restoration of the withheld increments. Since no action was taken thereon, the petitioner submitted another representati representation dated 05.07.2024 (Annexure P-3) P 3) to respondent No.1, which also did not yield any result. Left with no alternative remedy, the petitioner approached this Court by filing CWP-549 CWP 549 of 2025 - Harbans Lal v. The 2 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 3 CWP-37678 37678 of 2025 State of Punjab and another, which was disposed of, vide order dated 14.01.2025 (Annexure P-5), P with a direction to the respondents to decide the representation of the petitioner petitioner, within a period of four months. In compliance thereof, respondent no.3 no.3, passed the impugned order dated 09.07.2025 (Annexure (Annexur P-7),
7), holding that two annual grade increments which had been stopped for a period of one year vide order dated 14.12.2006 in charge-sheet charge sheet dated 22.08.2001, stood restored during the petitioner's service. However, the claim of the petitioner with respect to restoration of the remaining two annual grade increments withheld in charge-sheet charge sheet dated 24.12.2007, was rejected on the ground that the petitioner had already retired from service on 31.05.2010. Hence, the present writ petition.
3. Learned counsel for the petitioner contended that the respondents have acted in arbitrary and discriminatory manner in rejecting the claim of the petitioner for restoration of two annual grade increments stopped in charge-sheet charge sheet dated 24.12.2007. He further contended that currency currency of punishment came to end on 01.12.2010, therefore, petitioner is entitled for restoration of his two annual grade increments w.e.f. 01.12.2010. He further submits that action of the respondents in denying restoration of two remaining annual increm increments of the petitioner after retirement is illegal, arbitrary and against the principles of natural justice. Once the period of punishment had come to an end, the petitioner acquired a vested right to restoration of all withheld increments, irrespective of of the fact that the petitioner subsequently retired from service. The effect of a punishment order 3 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 4 CWP-37678 37678 of 2025 cannot be extended beyond its prescribed currency, nor can its consequences be allowed to operate perpetually, unless the rules expressly so provide, therefore, therefore, present writ petition is liable to be allowed.
4. Per contra,, learned State counsel, who has appeared on receipt of advance copy of the paperbook, submitted that the claim raised by the petitioner for restoration of two annual grade increments has rightly been rejected as he has retired from service. He further submitted that there is considerable delay in approaching the Court and, therefore, the petition is liable to be dismissed on account of delay and laches.
5. I have heard rd learned counsel for the parties and perused the record.
6. Pursuant to charge-sheets sheets dated 22.08.2001 and 24.12.2007, inquiry proceedings were held against the petitioner and he was held guilty in both the cases. Consequently Consequently, in charge-sheet dated 22.08.2001, .08.2001, he was awarded punishment of stoppage of two annual grade increments for one year, year vide order dated 14.12.2006 14.12.2006, and stoppage of two annual grade increments for two years years, vide order dated 21.11.2008, 21.11.2008 in charge-sheet sheet dated 24.12.2007. Two annual grade increments stopped for one year, year vide order dated 14.12.2006 14.12.2006, in charge-sheet sheet dated 22.08.2001, 22.08.2001 were restored during the petitioner's service tenure. However, the claim of the petitioner for restoration of two annual grade increments stopped in char charge-sheet dated 24.12.2007, vide order dated 21.11.2008, 21.11.2008 has rightly been rejected by the 4 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 5 CWP-37678 37678 of 2025 respondents as the petitioner retired from service during the currency period of the punishment on 31.05.2010, whereas effect of the punishment was to end on 01.12.2010.
01.12.201 The petitioner would have been entitled to restoration of the said annual grade increments only in the event he had continued in service till 01.12.2010. Admittedly, the petitioner had already retired from service on 31.05.2010 and and, therefore, was not in service on the date when the question of restoration of the said increment arose. In these circumstances, this court does not find any illegality or infirmity in the impugned order dated 09.07.2025 (Annexure P-7) P 7) , whereby the claim of the petitioner for restoration of the said increments has been declined.
7. Even otherwise, there is a considerable delay in raking up the matter on the part of the petitioner for restoration of his two annual grade increments stopped vide order dated 21.11.2008, the currency period of which was to come to an end on 01.12.2010, as he represented the authorities on 05.12.2023 i.e. after a period of 13 years and approached this Court after 15 years of end of currency period of the said punishment.
8. A Division ivision Bench of this Court in H.S. Gill vs Union of India and others, 2016(2) SCT 477,, has held that an employee cannot claim the revised pay scale after retirement once he has been receiving the pay scale granted by the employer for the last 09 years. Th The relevant portion from the said judgment, reads as under:
under:-
"14. The petitioner is also not entitled to any relief on account of principle of delay and laches. He has been receiving the pay in the pay scale of 6500-10500 right 5 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 6 CWP-37678 37678 of 2025 from his transfer to CSIO, Chandigarh i.e. 2.7.2002. For the first time, he moved the representation on 29.8.2011, so, he kept mum for about 9 years. Thus, the claim of the petitioner is highly belated and stale."
9. In Ram Kumar vs State of Haryana and others, 2022 (3) SCT 346,, a Division Bench of this Court while rejecting the claim of the petitioner for counting of his ad hoc service, for the purpose of seniority/pension and regularization in service on completion of 02 years as per policy, held that the petition filed by him suf suffered from gross, inordinate and unexplained delay in approaching the High Court. In the said judgment, it has been held as under:
under:-
"10. What we wish to emphasize, in particular, is that services of the appellant were regularized w.e.f. 01.04.1997. And, hee was assigned a specific seniority position in the cadre. Whereafter, he continued to serve the department for nearly twenty five years, before attaining the age of superannuation in January, 2022. Needless to assert that during all these years, he availe availed all admissible benefits, promotions, and retired as Inspector. Thus, it rather appears that institution of the petition by the appellant was speculative and an attempt to resurrect a stale and dead claim. The Supreme Court, in New Delhi Municipal Council v. Pan Singh & Ors., 2007(9) SCC 278, observed:
"15. There is another aspect of the matter which cannot be lost sight of. Respondents herein filed a Writ Petition after 17 years. They did not agitate their grievances for a long time. They, as noticed herein, ein, did not claim parity with the 17 workmen at the earliest possible opportunity. They did not implead themselves as parties even in the 6 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 7 CWP-37678 37678 of 2025 reference made by the State before the Industrial Tribunal. It is not their case that after 1982, those employees who were employed or who were recruited after the cut-off off date have been granted the said scale of pay. After such a long time, therefore, the Writ Petitions could not have been entertained even if they are similarly situated. It is trite that the discretiona discretionary jurisdiction may not be exercised in favour of those who approach the Court after a long time. Delay and laches are relevant factors for exercise of equitable jurisdiction. See Govt. of W.B. v. Tarun K. Roy And Others [(2004) 1 SCC 347], Chairman, U.P. Jal Nigam & Anr. v. Jaswant Singh And Anr. [2006 (12) SCALE 347] and Karnataka Power Corpn. Ltd. through its Chairman & Managing Director and Another v. K. Thangappan and Another [(2006) 4 SCC 322] 322]"
11. Similarly, in Jagdish Lal & Ors. v. State of Haryana & Ors., (1997) 6 SCC 538 538, it was held by the Supreme Court:
"That apart, as this Court has repeatedly held, the delay disentitles the party to the discretionary relief under Article 226 or 32 of the Constitution. It is not necessary to reiterate all catena na of precedents in this behalf. Suffice it to state that the appellant kept sleeping over their rights for long and elected to wake up when they had the impetus from Vir Pal Chauhan and Ajit Singh's ratios..................... Therefore, desperate attempts of the appellants to re-do do the seniority had by them in various cadres/grades though in the same services according to 1974 Rules or 1980 Rule, are not amenable to judicial review at this belated stage...."
12. In the wake of the position as sketched out 7 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 8 CWP-37678 37678 of 2025 above,, we are dissuaded to interfere with the impugned order and judgment rendered by the learned single Judge. The appeal being bereft of merit is, accordingly, dismissed."
10. The Co-ordinate ordinate Bench of this Court in Prem Nath v. State of Punjab, 2018(2) SCT 687,, while rejecting the claim of additional increments on acquisition of higher qualifications has held as under:-
"3. It is the case set up on behalf of the petitioners that they had all been appointed before 19.02.1979 and had even improved/acquired hig higher qualifications before 19.02.1979 and as such there would be no difference between the employees working with the Punjab Government, holding corresponding post and the employees like the petitioners who have worked for Punjab Privately Managed Recognise Recognised Aided Schools. It is also the assertion made by counsel representing the petitioners that their claim would be covered in terms of decision dated 02.07.2013 rendered by this Court in a bunch of writ petitions including CWP No.8083 of 1989 titled as Radha Krishan Narang and others vs. State of Punjab and others.
4. Having heard counsel for the petitioners at length, this Court is of the considered view that the claim of the petitioners would not require any consideration on merits and the writ petition de deserves to be dismissed on the sole ground of delay and laches.
5. Placed on record and appended at Annexure P P-1 are the particulars of the petitioners. The tabulation at Annexure P-11 would show that all the petitioners stand retired on various dates betwe between the years 1995 to 2012.
Out of 32 petitioners in all, 22 petitioners superannuated 8 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 9 CWP-37678 37678 of 2025 more than 10 years back.
6. There is no justification coming forth as regards the inordinate delay in having approached the Writ Court. There is also no explanation put fforth by the petitioners as to why the claim raised in the instant petition was not agitated by the petitioners while they were in service. The entire thrust of the submissions advanced by counsel is that similarly situated employees had approached this Court rt and have been granted releif.
7. The issue regarding delay in invoking the extraordinary writ jurisdiction under Article 226 of the Constitution of India was considered by the Hon'ble Supreme Court in Chairman, U.P. Jal Nigam and another v. Jaswant Singh gh and another (2006)11 SCC 464 :
2007(1) SCT 224.. In such case, certain employees raised the issue that they were not liable to be retired at the age of 58 years but should be permitted to continue in service till they attain the age of 60 years. Such emp employees were still in service when the writ petitions were filed. The writ petitions were ultimately allowed. Placing reliance upon such judgment, some of the employees, who had already superannuated, filed writ petitions seeking the same benefit. Even such petitions were allowed by the High Court in terms of following the earlier judgment. The judgment of the High Court was challenged before the Apex Court and wherein while referring to earlier judgments in Rup Diamonds v. Union of India, (1989)2 SCC 356; Jagdish Lal v. State of Haryana, 1998(1) SCT 26 : (1997)6 SCC 538 and Government of West Bengal v.
Tarun K. Roy, 2004(1) SCT 78 : (2004)1 SCC 347 347, it was opined that persons who approached the Court at a belated ated stage placing reliance upon the order passed in some other case earlier, can be denied the discretionary relief on the ground of delay and laches. The relevant 9 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 10 CWP-37678 37678 of 2025 observations made by the Supreme Court are contained in Paras 5, 6 and 16 of the judgment aand are extracted here under:-
"5. So far as the principal issue is concerned, that has been settled by this court. Therefore, there is no quarrel over the legal proposition. But the only question is grant of relief to such other persons who were not vigilant ant and did not wake up to challenge their reitrement and accepted the same but filed writ petitions after the judgment of this court in Harwindra Kumar v. Chief Engineer, Karmik, 2006(1) SCT 541 : (2005) 13 SCC 300
300. Whether they are entitled to same relie relief or not? Therefore, a serious question that arises for consideration is whether the employees who did not wake up to challenge their retirement and accepted the same, collected their post-retirement retirement benefits, can such persons be given the relief in the li light of the subsequent decision delivered by this court?
6. The question of delay and laches has been examined by this court in a series of decisions and laches and delay has been considered to be an important factor in exercise of the discretionary relief under Article 226 of the Constitution. When a person who is not vigilant of his rights and acquiesces with the situation, can his writ petition be heard after a couple of years on the ground that same relief should be granted to him as was granted to person on similarly situated who was vigilant about his rights and challenged his retirement which was said to be made on attaining the age of 58 years. A chart has been supplied to us in which it has been pointed out that about 9 writ petitions were filed by the employees of the Nigam before their reitrement
10 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 11 CWP-37678 37678 of 2025 wherein their retirement was somewhere between 30.6.2005 and 31.7.2005. Two writ petitions were filed wherein no relief of interim order was passed. They were granted interim order. Thereafter a spate of writ petitions followed in which employees who retired in the years 2001, 2002, 2003, 2004 and 2005, woke up to file writ petitions in 2005 and 2006 much after their retirement. Whether such persons should be granted the same relief or not? xx xx xx
16. Therefore, in case at this belated stage if similar relief is to be given to the persons who have not approached the court that will unnecessarily overburden the Nigam and the Nigam will completely collapse with the liability of payment to these persons in terms of two years' salary and increased benefit of pension and other consequential benefits. Therefore, we are not inclined to grant any relief to the persons who have approached the court after their retirement. Only those persons who have filed the wri writ petitions when they were in service or who have obtained interim order for their retirement, those persons should be allowed to stand to benefit and not others."
[Emphasis supplied]
8. The issue of delay was also dealt with by this Court in Tarsem Pal v. Punjab State Power Corporation Limited and others, 2013 (3)SLR 314
314. In the case of Tarsem Pal (supra), the petitioner was serving as a Clerk with the respondent-Corporation Corporation and had retired on 31.03.2005. Claim in the writ petition was to grant to him thee benefit of proficiency set up in the pay scale on completion of 23 years of service from the due date as per policy of the Corporation. During the service career, he 11 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 12 CWP-37678 37678 of 2025 had not agitated the claim for increments. For the first time, such claim had been made on 28.02.2005 i.e. just one month prior to superannuation. While non non-suiting the petitioner on account of delay and laches it was held as follows:-
"11. In the aforesaid judgments, it has been clearly laid down that discretionary relief in a writ jurisdiction tion is available to a party who is alive of his rights and enforces the same in court within reasonable time. The judgment in another case does not give a cause of action to file a writ petition at a belated stage seeking the same relief. Such petitions can an be dismissed on account of delay and laches. As has already been noticed above in the present case as well, the petitioner joined service in the year 1965 and retired in the year 2005, but raised the issue regarding benefit of proficiency step up in the pay scale on completion of 23 years of service from the due date more than five years after his retirement referring to a judgment of this court and filed the petition claiming the same relief.
12. The petitioner retired from service on 31.3.2005 and the claim pertaining to the benefit of proficiency step up, which may be admissible to the petitioner during his service career, was sought to be raised more than five years after his retirement, the claim made at such a late stage deserves to be dismissed on account of delay and laches only. The petitioner could raise a grievance about the pay scales admissible to him or the last pay drawn by him within a reasonable time after his retirement. He cannot be permitted to raise the same at any time on the plea that at the same is recurring cause of action.
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13. Considering the enunciation of law, as referred to above, in my opinion, the petitioner herein is not entitled to the relief prayed for and the petition deserves to be dismissed merely on account of delay and laches."
9. At this stage, counsel appearing for the petitioners would make an attempt to overcome the obstacle of delay by placing reliance upon a Full Bench Judgment of this Court in Saroj Kumar vs. State of Punjab, 1998(3) SCT
664. Counsel would argue that as per dictum laid down in Saroj Kumar's case(supra), matters of pay fixation involve a recurring cause of action and as such, writ petitions for such claim cannot be dismissed on the ground of delay and laches and the Court at the most, may restrict the arrears upto 38 months from the date of filing of the petition and disallow the arrears for the period for which even a suit had become time barred.
10. The reliance placed by counsel upon the judgment in Saroj Kumar's case, is wholly misplaced. The observations bservations and aspect of delay in Saroj Kumar's case, were in the light of the judgment of the Supreme Court in M.R. Gupta vs. Union of India and others, 1996(1) SCT 8 : 1995(4) RSJ 502.. In M.R. Gupta's case(supra), it had been categorically held that so long as an employee "is in service" a fresh cause of action arises every month when he is getting his monthly salary on the basis of a wrong calculation made contrary to rules. It was further held that the claim to be awarded the correct salary on the basi basis of a proper pay fixation "is a right which subsists during the entire tenure of service".
11. In the present case, however the petitioners choose not to agitate their claim while in service. It is much subsequent to their superannuation that they have w woken up and seek to gain impetus from certain decisions that 13 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 14 CWP-37678 37678 of 2025 may have been rendered in the case of similarly situated employees.
12. Considering the dictum of law as laid down in Chariman, U.P. Jal Nigam's case (supra), the petitioners herein are not entitled tled to any relief as prayed for and the petition deserves to be dismissed on the sole ground of delay and laches.
13. Ordered accordingly."
11. Further, the Hon'ble Supreme Court in State of Uttaranchal and another v. Sri Shiv Charan Singh Bhand Bhandari and others, 2013(12) SCC 179, 179, while considering the issue regarding delay and laches and referring to the earlier judgments on the issue, opined that repeated representations made will not keep the issue alive. A stale or a dead issue/dispute cannot be revived even if such a representation has either been decided by the authority or got decided by getting a direction from the court as the issue regarding delay and laches is to be decided with reference to original cause of action and not with reference to any such order passed. Delay and laches on the part of a government servant may disentitle him from receiving the benefit that had been granted to others. Article 14 of the Constitution of India would not be attracted as it is well-established well established principle that the law favours those who are alert and vigilant. Even equality has to be claimed at the right juncture and not on expiry of reasonable time. Even if there is no period prescribed for filing the writ petition under Article 226 of the Constitution of India, yet it should be filed within a reasonable time. Though it is not a strict rule, the courts can always interfere even subsequent thereto, but relief to a person, who allows 14 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 15 CWP-37678 37678 of 2025 things to happen and then approach the court and puts forward a stale claim and try to unsettle settled matters, can certainly be refused on account of delay and laches. Anyone who sleeps over his rights is bound to suffer the consequences. An employee who remains dormant like a"Rip Van Winkle' and awakens from his slumber at his own convenience cannot claim relief, as such conduct justifies denial on the ground of delay and laches. Relevant paragraphs from the aforesaid judgment are extracted below:
"13. We have no trace of doubt that the respondents could have challenged the ad hoc promotion conferred on the junior employee at the relevant time. They chose not to do so for six years and the junior employee held the promotional post for six years till regular promotion took place. The submission of the learned counsel for the respondents ondents is that they had given representations at the relevant time but the same fell in deaf ears. It is interesting to note that when the regular selection took place, they accepted the position solely because the seniority was maintained and, thereafter,, they knocked at the doors of the tribunal only in 2003. It is clear as noon day that the cause of action had arisen for assailing the order when the junior employee was promoted on ad hoc basis on
15.11.1983. In C. Jacob v. Director of Geology and Mining and another, 2008(4) SCT 604 : (2008) 10 SCC 115, a two-Judge Judge Bench was dealing with the concept of representations and the directions issued by the court or tribunal to consider the representations and the challenge to the said rejection thereafter. In tthat context, the court has expressed thus:-
"Every representation to the Government for relief, may not be replied on merits. Representations relating to 15 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 16 CWP-37678 37678 of 2025 matters which have become stale or barred by limitation, can be rejected on that ground alone, withou without examining the merits of the claim. In regard to representations unrelated to the Department, the reply may be only to inform that the matter did not concern the Department or to inform the appropriate Department. Representations with incomplete particulars rs may be replied by seeking relevant particulars. The replies to such representations, cannot furnish a fresh cause of action or revive a stale or dead claim."
12. In Union of India and others v. M. K. Sarkar, (2010) 2 SCC 59,, the Hon'ble Supreme Court, after referring to C. Jacob (supra) has ruled that when a belated representation in regard to a "stale" or "dead" issue/dispute is considered and decided, in compliance with a direction by the court/tribunal to do so, the date of such decision cannot be considered nsidered as furnishing a fresh cause of action for reviving the "dead" issue or time-barred time barred dispute. The issue of limitation or delay and laches should be considered with reference to the original cause of action and not with reference to the date on which an order is passed in compliance with a Court's direction. Neither a court's direction to consider a representation issued without examining the merits, nor a decision given in compliance with such direction, will extend the limitation, or erase the delay and laches.
13. From the aforesaid authorities, it is crystal clear that even if the court or tribunal directs for consideration of representations relating to a stale claim or dead grievance it does not give rise to a fresh cause of action. The dead cause cause of action cannot rise like a phoenix. Similarly, a mere submission of representation to the competent 16 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 17 CWP-37678 37678 of 2025 authority does not arrest time. In Karnataka Power Corporation Ltd. through its Chairman & Managing Director and another v. K. Thangappan and another, 2006 (4) SCC 322 322, the Court took note of the factual position and held that when nearly for two decades the respondent/workmen therein had remained silent mere making of representations could not justify such a belated approach.
14. In State of Orissa v. Sri Pyarimohan Samantaray and others, (1977) 3 SCC 396, 396, it has been opined that making of repeated representations is not a satisfactory explanation of delay. To the same effect is the judgment in State of Orissa v. Shri Arun Kumar Patna Patnaik and another, another (1976) 3 SCC 579.
15. In Bharat Sanchar Nigam Limited v. Ghanshyam Dass and others,, 2011 (4) SCC 374, a three-Judge Judge Bench of the Hon'ble Supreme Court reiterated the principle stated in Jagdish Lal v. State of Haryana, 1998(1) SCT 26 : (1977) 6 SCC 538 538and proceeded to observe that as the respondents therein preferred to sleep over their rights and approached the tribunal in 1997, they would not get the benefit of the order dated 07.07.1992.
16. In State of Tamil Nadu v. Seshachalam, 2007 (10) SCC 137,, the Hon'ble Supreme Court, testing the equality clause on the bedrock of delay and laches pertaining to grant of service benefit, has ruled thus:-
"11...... filing of representations alone would not save the period of limitation. Delay or la laches is a relevant factor for a court of law to determine the question as to whether the claim made by an applicant deserves
17 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 18 CWP-37678 37678 of 2025 consideration. Delay and/or laches on the part of a government servant may deprive him of the benefit which had been given to others.
s. Article 14 of the Constitution of India would not, in a situation of that nature, be attracted as it is well known that law leans in favour of those who are alert and vigilant........."
17. In New Delhi Municipal Council v. Pan Singh and others, 2007 (9) SCC 278,, the Hon'ble Supreme Court has opined that though there is no period of limitation provided for filing a writ petition under Article 226 of the Constitution of India, yet ordinarily a writ petition should be filed within a reasonable time. In the said case the respondents had filed the writ petition after seventeen years and the court, as stated earlier, took note of the delay and laches as relevant factors and set aside the order passed by the High Court which had exercised the discretionary jurisdiction.
jurisdict
18. In Union of India & Anr vs Manpreet Singh Poonam Etc.,2022(4) 2022(4) SCT 550, 550, the Hon'ble Supreme Court, has held as under:
under:-
"16. It is trite law that once an officer retires voluntarily, there is cessation of jural relationship resorting to a "golden handshake" between the employer and employee. Such a former employee cannot seek to agitate his past, as well as future rights, if any, sans the prescription of rules. This would include the enhanced pay scale. The Respondent in Civil Appeal No.517 of 2017 was rightly not considered in the DPC in 2012 since he was no longer in service at the relevant point of time. The High Court has committed an error in relying upon a circular, which has got no application at all, particularly in the light of our finding that we are dealing with a case of promotion simpliciter as against upgradation of any 18 of 19 ::: Downloaded on - 20-01-2026 23:05:03 ::: 19 CWP-37678 37678 of 2025 nature."
19. To the same effect is the judgment of this Court in Suraj Mal vs The State of Haryana and others, 2015(1) SCT 31 31, wherein the petitioner was claiming revision revision of pay scales w.e.f. 04.01.2002, benefit of ACP scale, after completion of 10 years of regular service, revised pension and other retiral benefits, after nearly 05 years, after his retirement and the said claims were rejected on the ground of delay and latches.
20. In view of the above authoritative enunciation of law by the Hon'ble Supreme Court and this Court, the aforesaid issues as raised in the present writ petition filed by the petitioner after 15 years of his retirement, cannot be allowed to be agitated, at this stage. Consequently, the present petition is dismissed on merits as well as on the ground of delay and latches with costs of Rs.25,000/ Rs.25,000/- to be deposited by the petitioner with the High Court Lawyers' Welfare Fund within one month from the the date of receipt of certified copy of this order.
(NAMIT KUMAR)
15.01.2026 JUDGE
R.S.
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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