Punjab-Haryana High Court
Ranbir Singh vs Ashok Garg And Others on 19 November, 2025
COCP-3228--2025 -1-
211 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP-3228--2025
Date of Decision: 19.11.2025
RANBIR SINGH ...Petitioner
Versus
ASHOK GARG AND OTHERS ...Respondents
CORAM: HON'BLE MR. JUSTICE VIKRAM AGGARWAL
Present:- Mr. P.K. Ganga, Advocate
for the petitioner.
Ms. Vasundhra Asija Bhandari, Advocate (through V.C.)
Mr. Mrinal, Advocate
for the respondents.
VIKRAM AGGARWAL,
AGGARWAL J.(Oral)
1. On 04.11.2025, the following order was passed:
passed:-
" Vide order dated 02.03.2016, CWP CWP-4465-2015 was allowed with the following directions:
"In view of the settled law and in terms of Rule 7.5 of Punjab Civil Service Rules, order dated 28.07.2014 (P-7)
7) is hereby set aside to the extent of denial of pay andd allowances for the suspension period w.e.f 11.12.1992 to 10.10.1994 and dismissal period w.e.f 30.03.1997 to 28.07.2014 (P (P-2).
Petitioner would be entitled to full salary and allowances for the period of suspension and dismissal. The petitioner can there thereafter be considered for any further promotion that may be due in accordance with the Rules. The respondents are directed to calculate the amount @ 9%, in view of the judgment of Hon'ble the Supreme Court in cases of D.D. Tewari (D) through LRs vs. Uttar Haryana ryana Bijli Vitran Nigam Ltd. and others, 2014 AIR (SC) 2861 and Megh Varan Sharma vs. State HIMANSHU 2025.11.21 16:43 I attest to the accuracy and integrity of this document COCP-3228-2025 -2- of U.P and others, 2015 (1) S.C.T (12). This exercise shall be completed within a period of three months from the date of receipt of certified copy of this order. Compliance report be also sent to this Court."
2. With the compliance report submitted by way of affidavit of Executive Engineer, (OP) Division, DHBVN, Jind, a calculation sheet (Annexure R-3) has been annexed, as per which a total amount of Rs.90,55,610/- was payable to the petitioner. After deducting a sum of Rs.26,01,665/- as TDS, the net amount payable was Rs.64,53,945/-, which is stated to have been paid. However, while calculating the aforesaid amount interest @ 9% per annum was computed w.e.f. 30.04.2016 to 21.07.2025. In the compliance affidavit, it has been averred that a speaking order dated 18.07.2025 (Annexure R-2) was passed, vide which the date of retirement of the petitioner, i.e. 30.04.2016, was taken as the benchmark for calculation of interest @ 9% per annum till the date of actual payment.
3. When confronted as to under what circumstances the benchmark was fixed as 30.04.2016, whereas the direction of the coordinate Bench while allowing the writ petition was very clear, so is the dictum in D.D. Tewari (D) through LRs vs. Uttar Haryana Bijli Vitran Nigam Ltd. and others, 2014 AIR (SC) 2861; and Megh Varan Sharma vs. State of U.P and others, 2015 (1) S.C.T (12), learned counsel for the respondents prays for some time to seek instructions and submit an additional affidavit. Adjourned to 19.11.2025."
2. Today, compliance report by way of additional affidavit of Er. Vikas Malik, Executive Engineer, Dakshin Haryana Bijli Vitran Nigam, Jind has been filed in Court, which is taken on record. A copy thereof has been supplied to learned counsel for the petitioner.
HIMANSHU 2025.11.21 16:43 I attest to the accuracy and integrity of this document COCP-3228-2025 -3-3. Learned counsel for the respondents submits that the directions issued in CWP-4465-2015, as were noticed in the last order dated 04.11.2025, have been complied with and the payment as depicted in Annexure R-3 (Cheque No.762019 dated 17.11.2025 for a sum of Rs.23,75,539,00/-) has been released to the petitioner. She further submits that the detailed calculations are available at Annexure R-1.
4. That being so, learned counsel for the petitioner submits that he does not press the contempt petition as no grievance subsists at this stage.
5. In view of the statement given by learned counsel for the petitioner, the present contempt petition is disposed of in terms of the aforesaid statements.
(VIKRAM AGGARWAL) JUDGE 19.11.2025 himanshu Whether reasoned/speaking: Yes/No Whether reportable: Yes/No HIMANSHU 2025.11.21 16:43 I attest to the accuracy and integrity of this document