Punjab-Haryana High Court
Darshan Singh vs Pswc on 10 May, 2017
Author: Kuldip Singh
Bench: Kuldip Singh
1WP No. 26615 of 2016
243
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 26085 of 2016 (O&M)
Date of Decision: 10.05.2017
DARSHAN SINGH ... Petitioner
V/s.
PUNJAB STATE WAREHOUSING CORPORATION ...Respondents
CORAM: HON'BLE MR. JUSTICE KULDIP SINGH
Present: Mr. J.P. Rana, Advocate,
for the petitioner.
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KULDIP SINGH, J. (Oral)
Learned counsel for the petitioner has stated that entire retiral dues of the petitioner have been released to him during the pendency of the present writ petition. Now, only question that survives for consideration is the interest on the delayed payment of the retiral dues of the petitioner.
On the other hand, Sh. Sandeep Singh, Law Officer from the respondent-department has stated that there is some amount which is to be recovered from the petitioner alongwith interest.
In these circumstances, present petition stands disposed of with directions to the respondents as well as to the petitioner to the effect that the petitioner shall pay the interest on the amount payable by him to the respondents and the respondents shall pay interest on the retiral benefits of the petitioner payable to him starting three months from the date of retirement of the petitioner at the same rate of interest which is charged by the respondent- department.
May 10, 2017 (KULDIP SINGH)
Suresh Kumar JUDGE
Whether speaking / reasoned : Yes / No
Whether Reportable : Yes / No
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