Punjab-Haryana High Court
Baldev Singh vs Vimal Kumar Setia And Others on 24 March, 2026
COCP-4980-2024 (O&M) -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
220 COCP-4980-2024 (O&M)
Date of decision: 24.03.2026
Baldev Singh ....Pe22oner
Versus
Vimal Kumar Se2a & ors. ....Respondents
CORAM:- HON'BLE MS. JUSTICE NIDHI GUPTA
Present:- Mr. R.S. Rangpuri, Advocate
for the pe oner.
Mr. Am az Singh Sandhu, AAG, Punjab.
Mr. Ashwani Prashar, Advocate
for respondent No.4.
NIDHI GUPTA, J.
1. The present contempt pe on has been filed alleging viola on of order dated 09.08.2024 (Annexure P-1) passed by the Writ Court in CWP- 16052-2020, tled as 'The Punjab State Agricultural Coopera ve Socie es Employees Union Punjab vs. State of Punjab and another'.
2. At the very outset, It is submi9ed by learned counsel for the pe oner that the present contempt pe on is not being pressed in view of the fact that all payments due to the pe oner stands released to him.
3. It is addi onally pointed out by learned counsel for the respondents that in any event, the pe oner has no en tlement to re rement benefits in view of the latest judgment dated 05.03.2026 passed by the Coordinate Bench of this Court in CWP-1422-2026, tled as 'Samarjit Singh Vs. State of Punjab & ors.', wherein it is held as under:-
"39. In view of the above discussions, this Court is of the considered opinion that the 1997 Service Rules, framed by the Registrar, Co-operative Societies under Rule 28 of the 1963 Rules, are ultra vires the 1961 Act. Thus, the MONIKA VERMA 2026.03.25 17:57 petitioner(s)-employees do not possess any vested or I attest to the accuracy and authenticity of this order/judgment chandigarh COCP-4980-2024 (O&M) -2- enforceable right to claim retiral benefits from their respective employer-Societies on the strength of the 1997 Service Rules. Further, once the 1997 Service Rules are held to be unenforceable and are categorically admitted to be non-statutory in nature, a writ petition seeking their enforcement would not be considered maintainable. Accordingly, CWP No.1422 of 2026, CWP No.6003 of 2026 and CWP No.1443 of 2026 are hereby disposed of as being non-maintainable."
4. Dismissed as not pressed.
5. Rule stands discharged.
6. Pending applica on(s), if any, shall also stand disposed of.
(NIDHI GUPTA)
24.03.2026 JUDGE
monika
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
MONIKA VERMA
2026.03.25 17:57
I attest to the accuracy and
authenticity of this order/judgment
chandigarh