Punjab-Haryana High Court
Surender Kumar vs The Secretary Government Of India And ... on 16 March, 2026
Author: Sudeepti Sharma
Bench: Sudeepti Sharma
RSA-3922-2025 (O&M) -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
RSA-3922-2025 (O&M)
Date of Decision : 16.03.2026
Surender Kumar ......Appellant
Vs.
The Secretary, Government of India and others ......Respondents
CORAM: HON'BLE MRS. JUSTICE SUDEEPTI SHARMA
Present : Mr. Nitin Kaushal,Advocate,
for the appellant.
Ms. Anita Balyan, Advocate,
for the respondents.
****
SUDEEPTI SHARMA J.
1. The present Regular Second Appeal is preferred against the judgment and decree dated 19.07.2022 passed by learned Civil Judge (Junior Division), Narnaul, whereby civil suit filed by the appellant seeking decree for declaration to the effect that the impugned orders of non-granting the invalid pension/disability pension to the appellant are wrong, illegal, against facts, against law, against the provisions of CCS Pensions Regulation, against service rules and that he is entitled to get the disability pension/invalid pension w.e.f. date of discharge i.e. 30.09.2003 for life along with all arrears with interest at the rate of 24% per annum, was dismissed. He preferred appeal against the judgment and decree dated 19.07.2022, which was also dismissed by learned District Judge, Narnaul, vide its judgment and decree dated 24.12.2024.
VIRENDRA SINGH ADHIKARI 2026.03.17 19:26 I attest to the accuracy and integrity of this document
RSA-3922-2025 (O&M) -2-
2. At the outset, learned counsel for the respondents contends that appellant had already preferred Writ Petition (C) No.311 (SH) of 2006 before the Gauhati High Court for granting the same benefits, which was dismissed vide judgment dated 25.03.2010.
3. Learned counsel for the appellant is unable to rebut the same.
4. I have heard learned counsel for the parties and perused the whole record of this Court with their able assistance.
5. A perusal of the file as well as judgment dated 25.03.2010 passed by the Gauhati High Court shows that the same relief was asked for by the appellant before the Gauhati High Court by filing writ petition, which was denied and writ petition was dismissed in the year 2010. Still the appellant filed Civil Suit in the year 2018 concealing the filing of the writ petition before the Gauhati High Court and its dismissal. Before the Civil Judge (Junior Division), Narnaul, also, respondents apprised the Court regarding the dismissal of writ petition by the Gauhati High Court for the same relief because of which, the Civil Suit filed by the appellant was dismissed. Appellant did not stop. He still filed appeal against the judgment and decree dated 19.07.2022, wherein the appeal filed by the appellant was also dismissed with costs. Still further he filed the present regular second appeal on the same ground. Learned District Judge, Narnaul, has rightly imposed the costs while dismissing the appeal filed by him. This Court was also going to impose costs upon the appellant but learned counsel for the appellant admitted that the writ petition filed by the appellant was dismissed VIRENDRA SINGH ADHIKARI 2026.03.17 19:26 I attest to the accuracy and integrity of this document RSA-3922-2025 (O&M) -3- by the Gauhati High Court and wanted to withdraw the present regular second appeal.
6. In view of the above, I do not find any infirmity or illegality in the judgment and decree dated 19.07.2022 passed by learned Civil Judge (Junior Division), Narnaul, and the judgment and decree dated 19.07.2022, passed by learned District Judge, Narnaul, and the same are upheld.
7. Consequently, the present regular second appeal is dismissed.
8. Parties are left to bear their own costs. Decree sheet be drawn.
9. Pending application(s), if any, also stand disposed of.
(SUDEEPTI SHARMA) JUDGE 16.03.2026 Virender Whether speaking/non-speaking : Yes Whether reportable : Yes/No VIRENDRA SINGH ADHIKARI 2026.03.17 19:26 I attest to the accuracy and integrity of this document