Punjab-Haryana High Court
Dr. Gurcharan Singh Chahal vs State Of Punjab And Another on 27 January, 2025
Neutral Citation No:=2025:PHHC:012005
-1-
CWP-23402
23402-2023
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
288 CWP
CWP-23402-2023 (O & M)
Date of decision: 27.01.2025
Dr. Gurcharan Singh Chahal ....Petitioner
Versus
State of Punjab and another
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present : Mr. H.S.Dhandi, Advocate,
for the petitioner.
Mr. Amarpeet Singh Bains, AAG, Punjab.
AMAN CHAUDHARY, J. (ORAL)
1. Prayer made in the he present petition is for directing the respondents to release all retiral benefits of the petitioner, alongwith interest.
2. The petitioner, who was working as Director, Animal Husbandry, retired on 31.05.2004, had not been released the retiral benefits due to pendency of appeal against acquittal and there being no disciplinary proceedings initiated against him. Be that as it may, the NOC has now been given by the Department on 04.01.2024, for releasing his entiree benefits, as is reflected in para 4 of the short reply dated 15.05.2024 15.05.2024.
3. The congruent ground taken in the present case case, was found to be fundamentally flawed in Faquir Chand vs. State of Haryana and 1 of 6 ::: Downloaded on - 01-02-2025 08:05:57 ::: Neutral Citation No:=2025:PHHC:012005 -2- CWP-23402 23402-2023 others,, CWP-3177-2009 CWP and Banwari Lal vs. State of Haryana and others,, CWP-4032-2009, CWP 2009, disposed of vide a common judgment dated 13.11.2009, LPA against which stands dismissed observing that a finding of guilty is a prerequisite for invoking the provisions of the Rules to withhold or discontinue pension or pensionary pensionary benefits benefits, an appeal against acquittal, by no means or interpretation, equates to a conviction justifying such deprivation. Relevant paras whereof read thus:
"5. The petitioner in Civil Writ Petition No.4032 of 2009 had joined the Government service as Sahayak Patwari and has retired on superannuation on 31.7.2006. The petitioner war implicated for an offence under Section 7/13 of the Prevention of Corruption Act. He, however, was acquitted of this charge on 27.2.2007. The State has filed a cr criminal appeal against this order, which is pending before this Court. His pensionary benefits were not released, though no judicial or other proceedings are pending against him as on date. The petitioner made a representation to the Deputy Commissioner, Ka Karnal.
rnal.
Principal Secretary, Haryana Government, Revenue Department, has issued a letter on 21.10.2008 directing the Deputy Commissioner to release the retiral benefits of the petitioner but still no action was taken. The petitioner has only been paid his pr provident fund whereas other retiral benefits have not been paid. He has accordingly filed this writ petition.
6. Here also, there is not much dispute in regard to the factual position and the respondents have justified their action of withholding the pepensionary nsionary benefits on the ground of pendency of criminal case and it is stated that the decision for payment of pension and gratuity shall be taken after the final decision in the criminal case. It is, however, stated that the petitioner has also been servedd a charge sheet under Section 7 of the Haryana Punishment and Appeal Rules but the competent authority has taken a decision to pend the matter till final decision of the Court in criminal case. Accordingly, it is stated that the petitioner is not entitled to the release of his pensionary benefits.
2 of 6 ::: Downloaded on - 01-02-2025 08:05:58 ::: Neutral Citation No:=2025:PHHC:012005 -3- CWP-23402 23402-2023
7. Mr. Anil Kshetarpal, learned counsel for the petitioner has based his arguments primarily on the bare provisions of the Rule. Rule 2.2 of the Rules provides that future good conduct is the implied condition foror grant of pension and the competent authority has a right to withhold or withdraw pension if the person is convicted of a serious crime or being guilty of great misconduct. The provisions of Rule 2.2 are as under :-
xxx xxx xxx
8. The learned counsel sel would term the action of the respondents in withholding his pension to be wholly illegal as pension or pensionary benefits can only be withheld or discontinued upon conviction of a serious crime as is given in Rule 2.2 of the Rules reproduced above. In support of his submission, the counsel has referred to Manohar Singh v. Punjab State others, 2006(2) SCT 103. The Electricity Board and others Division Bench of this Court while interpreting somewhat similar provision made by Electricity Board, has viewed that action ction to withhold gratuity etc. can only be invoked where departmental or judicial proceedings are initiated under clause (b) of Rule 2.2 or are continued under clause (1) of proviso thereto. Rule 2.2 of the Rules applicable to Electricity Board makes the right to withhold pension dependent on finding of guilt of a grave misconduct or negligence during the service. While interpreting this Rule, the Court observed that the bare perusal of the Rule would show that it can be invoked if in a departmental or judicial icial proceedings, the pensioner is found guilty of great misconduct or negligence during the service. The Court further opined that the respondents could not invoke Rule 2.2 (b) on the ground that criminal case is still pending against the petitioner. The Court held that sine-qua-non non for invoking Rule 2.2 (b) is that the petitioner has been found guilty in a departmental or judicial proceedings which had continued after the superannuation of the employee. While so holding, the Court relied upon another dec decision of this Court in High Court of Punjab and Haryana v. Amrit Singh Singh, 1995 (2) SCT 613 wherein it was observed as under:
under:-
xxx xxx xxx
9. Reference is also made to the ratio of law laid down in this regard in the case of Atam Bodh Sharma v.
State of Haryana and others others,, 2006(4) SCT 760, 3 of 6 ::: Downloaded on - 01-02-2025 08:05:58 ::: Neutral Citation No:=2025:PHHC:012005 -4- CWP-23402 23402-2023 where a similar view was taken and judgment in the case of Manohar Singh (supra) was noticed with approval. Reference made by Mr. Rathi to a Full Bench decision in the case of Dr. Ishar Singh, Ex. Principal, Punjab Gov Govt. Dental College & Hospital, Amritsar v. State of Punjab, through the Secretary to Government, Department of Health & Family Affairs, Chandigarh and others others, 1994(1) SCT 563:
1999(3) (1993?) Punjab Law Reporter 499, does not directly deal with the issue in involved in the present writ petition and as such, would not be applicable to the facts of the present case.
10. In Civil Writ Petition No. 3177 of 2009, no departmental proceedings are being held against the petitioner. He is only facing criminal prosecuti prosecution.
on. It is possible to view that the proceedings under Rule 2.2
(b) of the Rules can only be initiated on conclusion of criminal trial and if the petitioner is found guilty of the charge preferred against him under Section 306 Indian Penal Code. The provisi provisions ons contained in other clauses can not be read in isolation and as already held by this Court, the continuation of the criminal case can not deprive the petitioner of the benefit of death death-cum- retirement gratuity. In Civil Writ Petition No. 4032 of 2009, apparently parently there is no justification to either withhold pension or pensionary benefits, once the petitioner therein has been acquitted of the charge preferred against him under the Prevention of Corruption Act. The finding of guilty is a sine sine-qua-non for invoking oking the provisions of the Rules to withhold or discontinue pension or pensionary benefits. Merely because the State has filed an appeal against the order of acquittal would not mean that this acquittal can be taken as a conviction to withhold or withdraw the pensionary benefits. Concededly, the departmental proceedings initiated against the petitioners have been held in abeyance to await the decision in the criminal case. That would also, therefore, not give any justification to the respondents not to rel release the pensionary benefits to the petitioners.
11. The writ petitions are, therefore, allowed. Directions are issued to the respondents to release the entire retiral benefits of the petitioners. Let the needful be done within a period of three months fr from the date of receipt of certified copy of this order. There shall be no order as to costs."
4 of 6 ::: Downloaded on - 01-02-2025 08:05:58 ::: Neutral Citation No:=2025:PHHC:012005 -5- CWP-23402 23402-2023
4. Stressing on the importance of granting pension, Hon'ble the Supreme Court in State of Kerala vs. M. Padmanabhan Nair1, held that, "Pension and gratuity are no longer any bounty to be distributed by the Government to its employees on their retirement but have become, under the decisions of this Court, valuable rights and property in their hands and any culpable delay in settlement and disbursement thereof must be visited with the penalty of payment of interest at the current market rate till actual payment."
5. Given the authoritative rulings in A.S. Randhawa vs. State of Punjab and others2, and Vijay L. Mehrotra vs. State of UP3, it is irrefutable that a retiree is rightfully entitled to compensation for delayed disbursement, best remedied by awarding interest on the outstanding sum from the date of superannuation, especially in the absence of any legitimate justification for the deferment. Full Bench of this Court in A.S. Randhawa (supra) underscored that upon retirement, a government employee acquires an immediate right to pension and allied benefits, imposing a duty on the State to facilitate their disbursement within a reasonable ble period, ideally not exceeding two months. Failure to do so entitles the retiree to compensation via interest. Similarly in J.S. Cheema vs. State of Haryana4, the Court likened such interest to "rent for the 1 (1985) 1 SCC 429 2 1997(3) SCT 468 3 2001 (9) SCC 687 4 2014(13) RCR (Civil) 355 5 of 6 ::: Downloaded on - 01-02-2025 08:05:58 ::: Neutral Citation No:=2025:PHHC:012005 -6- CWP-23402 23402-2023 usage of money" that rightfully belonged to tthe he petitioner but was unjustly retained and utilized by the State.
6. Any unwarranted delay in disbursing pension and other retiral benefits, a vested right, necessitates recompense through interest, not merely as compensation for the deprivation suffered but as redress for the undue advantage wrongfully accrued to the respondents, serving as reparation rather than a penalty.
7. In wake of the aforesaid, the he present petition is disposed of with a direction to the respondents to pay all the pensionary ben benefits to the petitioner; with interest @ 6% per annum from the date they fell due till the date of its realization, which at this stage, the learned State counsel, on instructions from Mr. Sanjay Jhajhoria, Sr. Assistant, Animal Husbandry,, states would be released within 2 months.
27.01.2025 (AMAN CHAUDHARY) parveen kumar JUDGE
Whether speaking/reasoned : Yes / No Whether reportable : Yes / No 6 of 6 ::: Downloaded on - 01-02-2025 08:05:58 :::