Punjab-Haryana High Court
Jagveer Singh & Anr vs Prtc Patiala & Anr on 5 September, 2024
Neutral Citation No:=2024:PHHC:116119
CWP No.8746 of 2000 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
208
CWP No.8746 of 2000 (O&M)
Date of decision: 05.09.2024
Jagveer Singh and another
....Petitioners
Versus
PRTC, Patiala and another
....Respondents
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present: Mr. D.K. Kaushal, Advocate
for the petitioners.
Mr. Anupam Singla, Advocate
for the respondents.
NAMIT KUMAR J. (Oral)
The present petition has been filed by the petitioners under Articles 226/227 of the Constitution of India, seeking a writ of mandamus, directing the respondents to release the pensionary benefits of the petitioner in accordance with the length of service of the petitioners and arrears of pension @ 24% per annum.
On the last date of hearing i.e. 06.08.2024, the following order was passed:-
"The present petition was admitted on 06.08.2001 and now it has been listed for final disposal.
Learned counsel for the respondents submits that the present case is squarely covered by the judgment of Hon'ble Supreme Court passed in Pepsu Road Transport Corporation, Patiala Vs. Mangal Singh and others :
1 of 2 ::: Downloaded on - 08-09-2024 02:42:09 ::: Neutral Citation No:=2024:PHHC:116119 CWP No.8746 of 2000 (O&M) 2 2011(11) SCC 702 against the petitioners. He further submits that both the petitioners have already been paid all the benefits under the C.P.F. Scheme.
Since there is no representation on behalf of the petitioners, let notice be issued to the petitioners and Sh. D.K. Kaushal, Advocate, counsel for the petitioners, returnable on 05.09.2024."
Learned counsel for the respondents submits that besides the judgment passed by the Hon'ble Supreme Court in "Pepsu Road Transport Corporation, Patiala Vs. Mangal Singh and others", 2011(11) SCC 702, the case of the petitioners is also covered by another judgment of Hon'ble Supreme Court in "Pepsu Road Transport Corporation, Patiala vs Amandeep Singh and others", 2017(1) SCT
432. The said legal position has not been disputed by learned counsel for the petitioners.
In this view of the matter, the present petition is dismissed in terms of the judgment passed by the Hon'ble Supreme Court in Pepsu Road Transport Corporation, Patiala's case (supra) and Amandeep Singh's case (supra).
(NAMIT KUMAR) JUDGE 05.09.2024 yakub Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 08-09-2024 02:42:10 :::