Punjab-Haryana High Court
Vijay Kumar And Ors vs R.S. Ballian And Anr on 16 October, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
COCP No.3059 of 2012 (O&M) and other connected cases 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Date of Decision : October 16, 2014
COCP No.3059 of 2012 (O&M)
VIJAY KUMAR AND OTHERS
...Petitioner(s)
Versus
R.S. BALLIAN AND ANOTHER
...Respondent(s)
COCP No.281 of 2013 (O&M)
KULDEEP SINGH LAMBA AND OTHERS
...Petitioner(s)
Versus
MANDEEP SINGH AND ANOTHER
...Respondent(s)
COCP No.1514 of 2013
GURDEEP SINGH AND OTHERS
...Petitioner(s)
Versus
MANDEEP SINGH & ANOTHER
...Respondent(s)
COCP No.1515 of 2013
JANG SINGH AND OTHERS
...Petitioner(s)
Versus
DPS KHARBANDA AND ANOTHER
...Respondent(s)
COCP No.1520 of 2013
PREM PETER
...Petitioner(s)
Versus
D.P.S. KHARBANDA
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 2
COCP No.110 of 2014
KHUSHI RAM
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.193 of 2014
BABU SINGH AND OTHERS
...Petitioner(s)
Versus
MANDEEP SINGH AND ANOTHER
...Respondent(s)
COCP No.2314 of 2012 (O&M)
NARINDER KUMAR
...Petitioner(s)
Versus
DPS KHARWANDA, PCS AND ANOTHER
...Respondent(s)
COCP No.3113 of 2012 (O&M)
CHARANJIT SINGH AND OTHERS
...Petitioner(s)
Versus
MANDEEP SINGH AND ANOTHER
...Respondent(s)
COCP No.3114 of 2012 (O&M)
GURDIAL SINGH AND OTHERS
...Petitioner(s)
Versus
MANDEEP SINGH AND ANOTHER
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 3
COCP No.3130 of 2012 (O&M)
MUKAND SINGH AND OTHERS
...Petitioner(s)
Versus
DPS KHARBANDA
...Respondent(s)
COCP No.3205 of 2012
SHIV KUMAR AND OTHERS
...Petitioner(s)
Versus
R.S. BALLIAN AND OTHERS
...Respondent(s)
COCP No.3206 of 2012
BALDEV SINGH AND OTHERS
...Petitioner(s)
Versus
MANDEEP SINGH AND OTHERS
...Respondent(s)
COCP No.3207 of 2012
SOM PARKASH AND OTHERS
...Petitioner(s)
Versus
R.S. BALLIAN AND OTHERS
...Respondent(s)
COCP No.566 of 2013 (O&M)
BALDEV SINGH
...Petitioner(s)
Versus
DPS KHARBANDA AND OTHERS
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 4
COCP No.895 of 2013 (O&M)
SANTOKH SINGH AND OTHERS
...Petitioner(s)
Versus
DPS KHARBANDA ...Respondent(s)
COCP No.896 of 2013 (O&M)
SATISH KUMAR AND OTHERS
...Petitioner(s)
Versus
DPS KHARBANDA
...Respondent(s)
COCP No.1170 of 2013
KULDIP SINGH AND OTHERS
...Petitioner(s)
Versus
DPS KHARBANDA
...Respondent(s)
COCP No.611 of 2013 (O&M)
RADHEY SHAM
...Petitioner(s)
Versus
DPS KHARBANDA AND OTHERS
...Respondent(s)
COCP No.904 of 2013
NIDHAN SINGH AND OTHERS
...Petitioner(s)
Versus
DPS KHARBANDA
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 5
COCP No.893 of 2013 (O&M)
BALDEV SINGH AND OTHERS
...Petitioner(s)
Versus
DPS KHARBANDA
...Respondent(s)
COCP No.912 of 2013
RAM PARSHAD
...Petitioner(s)
Versus
DPS KHARBANDA AND OTHERS
...Respondent(s)
COCP No.913 of 2013
RAMESH CHANDER CHUGH
...Petitioner(s)
Versus
DPS KHARBANDA AND OTHERS
...Respondent(s)
COCP No.982 of 2013 (O&M)
SUCHA SINGH AND OTHERS
...Petitioner(s)
Versus
DPS KHARBANDA
...Respondent(s)
COCP No.989 of 2013 (O&M)
GURDEV SINGH
...Petitioner(s)
Versus
MANDEEP SINGH AND ANOTHER
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 6
COCP No.1306 of 2013
NARANJAN SINGH
...Petitioner(s)
Versus
MANDEEP SINGH AND ANR
...Respondent(s)
COCP No.1602 of 2013
SATISH KUMAR
...Petitioner(s)
Versus
DPS KHARBANDA AND ANR
...Respondent(s)
COCP No.1881 of 2013
TARLOCHAN SINGH
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.1882 of 2013
MOHAN LAL AND OTHERS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.1945 of 2013
DHOOP SINGH
...Petitioner(s)
Versus
JAGPAL SINGH AND ANOTHER
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 7
COCP No.1996 of 2013
KHEM CHAND AND OTHERS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.2333 of 2013
SUKHDEV SINGH AND OTHERS
...Petitioner(s)
Versus
JAGPAL SINGH AND ANOTHER
...Respondent(s)
COCP No.2626 of 2013
ROOP SINGH AND OTHERS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.2312 of 2013
LAKHBIR SINGH AND OTHERS
...Petitioner(s)
Versus
MANDEEP SINGH AND ANOTHER
...Respondent(s)
COCP No.2973 of 2013
KEWAL SINGH AND OTHERS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 8
COCP No.1997 of 2013
GURPAL SINGH AND OTHERS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.1557 of 2013
MANJIT SINGH AND OTHERS
...Petitioner(s)
Versus
DPS KHARBANDA
...Respondent(s)
COCP No.1944 of 2013
KEWAL SINGH AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH RAI
...Respondent(s)
COCP No.1548 of 2013
JARNAIL SINGH & ORS
...Petitioner(s)
Versus
D.P.S KHARBANDA
...Respondent(s)
COCP No.112 of 2014
BALDEV SINGH
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 9
COCP No.113 of 2014
RAJ SINGH SIDHU AND ANR
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.114 of 2014
DARSHAN SINGH AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.163 of 2014
KARNAIL SINGH & ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.200 of 2014
MEGH SINGH AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.2751 of 2013
ZORA SINGH ETC
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 10
COCP No.3096 of 2013
SATISH KUMAR
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.2439 of 2013
SHAM LAL AND ORS.
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.2503 of 2013 (O&M)
MOHINDER SINGH & ORS
...Petitioner(s)
Versus
JAGPAL SINGH SANDHU & ORS
...Respondent(s)
COCP No.2509 of 2013 (O&M)
BALDEV SINGH & ORS
...Petitioner(s)
Versus
JAGPAL SINGH SANDHU
...Respondent(s)
COCP No.2512 of 2013 (O&M)
KRISHAN CHAND AND ORS
...Petitioner(s)
Versus
JAGPAL SINGH SANDHU
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 11
COCP No.2327 of 2013
MANJIT SINGH AND ORS.
...Petitioner(s)
Versus
JAGPAL SINGH AND ANR.
...Respondent(s)
COCP No.2332 of 2013
KARNAIL SINGH AND ORS.
...Petitioner(s)
Versus
JAGPAL SINGH AND ANR.
...Respondent(s)
COCP No.2869 of 2013
ASHWANI KUMAR AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH AND ORS
...Respondent(s)
COCP No.3068 of 2013
MAM CHAND AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.3343 of 2013
RAVINDER BATISH & ORS
...Petitioner(s)
Versus
S.S. CHANNEY & ANR
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 12
COCP No.3024 of 2013
RAGHBIR SINGH AND ORS.
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.3058 of 2013
KEWAL KRISHAN & ORS
...Petitioner(s)
Versus
BHUPINDER SINGH RAI & ORS
...Respondent(s)
COCP No.3432 of 2013
CHARANJIT SINGH AND ANR
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.3306 of 2013
JANAK RAJ AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.3307 of 2013
SUBHASH CHAND AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 13
COCP No.3407 of 2013
SURINDER SINGH
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.3408 of 2013
SURINDER SINGH
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.3409 of 2013
SURJIT SINGH AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP NO.3410 of 2013
SURESH KUMAR AND ANR
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.1667 of 2013
KARNAIL SINGH AND ORS
...Petitioner(s)
Versus
D.P.S. KHARBANDA
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 14
COCP No.2652 of 2013
HANSRAJ AND ORS
...Petitioner(s)
Versus
S.S. CHANNI & ORS
...Respondent(s)
COCP No.2653 of 2013
GOBIND RAM & ORS
...Petitioner(s)
Versus
S.S. CHANNI & ORS
...Respondent(s)
COCP No.2043 of 2013
GURDEEP SINGH
...Petitioner(s)
Versus
BHUPINDER SINGH AND ORS
...Respondent(s)
COCP No.2739 of 2013
JARNAIL SINGH AND ORS
...Petitioner(s)
Versus
SWARAN SINGH CHANNI AND ANR
...Respondent(s)
COCP No.2014 of 2013
BALDEV SINGH
...Petitioner(s)
Versus
BHUPINDER SINGH AND ORS
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 15
COCP No.3433 of 2013
BACHITTAR SINGH AND ORS.
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.3351 of 2013
SWARAN SINGH AND OTHERS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.824 of 2014
JARNAIL SINGH AND OTHERS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.825 of 2014
NAZAR SINGH AND OTHERS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.826 of 2014
JARNAIL SINGH
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 16
COCP No. 827 of 2014
VIJAY KUMAR AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.1188 of 2014
GURJANT SINGH
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.1189 of 2014
HARNEK SINGH
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.1263 of 2014
SURINDER SINGH
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.1264 of 2014
RAJINDER SINGH
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 17
COCP No.1265 of 2014
BALRAJ SINGH
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.191 of 2014
SHIV LAL AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.192 of 2014
SURINDER KUMAR AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.718 of 2014
BALDEV SINGH
...Petitioner(s)
Versus
AVTAR SINGH BRAR AND ORS.
...Respondent(s)
COCP No.830 of 2014
MAHINDER SINGH AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 18
COCP No.831 of 2014
CHARANJIT SINGH AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.1335 of 2014
HARNEK SINGH & ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.1270 of 2014
IQBAL SINGH
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.2047 of 2014
BALDEV KRISHAN
...Petitioner(s)
Versus
RAJIV PRASHAR
...Respondent(s)
COCP No.2091 of 2014
AVINASH KUMAR AND ORS
...Petitioner(s)
Versus
RAJIV PRASHAR
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 19
COCP No.2092 of 2014
GURDEEP SINGH AND ORS
...Petitioner(s)
Versus
RAJIV PARASHAR
...Respondent(s)
COCP No.2093 of 2014
RAVINDER SINGH
...Petitioner(s)
Versus
RAJIV PRASHAR
...Respondent(s)
COCP No.2094 of 2014
TARSEM LAL AND ORS
...Petitioner(s)
Versus
RAJIV PRASHAR
...Respondent(s)
COCP No.2095 of 2014
KAKU SINGH AND ANR
...Petitioner(s)
Versus
RAJIV PRASHAR
...Respondent(s)
COCP No.2096 of 2014
HARBHAGWAN DASS & ANR
...Petitioner(s)
Versus
RAJIV PRASHAR
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 20
COCP No.2178 of 2014
JASWANT SINGH & ORS
...Petitioner(s)
Versus
RAJIV PRASHAR
...Respondent(s)
COCP No.2179 of 2014
PYARA SINGH & ORS
...Petitioner(s)
Versus
RAJIV PRASHAR
...Respondent(s)
COCP No.2180 of 2014
JASPAL SINGH & ANR
...Petitioner(s)
Versus
RAJIV PRASHAR
...Respondent(s)
COCP No.2946 of 2013
DALJIT SINGH AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.2958 of 2013
SANTOKH SINGH AND OTRS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 21
COCP No.282 of 2014
NARINDER PAL AND ORS.
...Petitioner(s)
Versus
BHUPINDER SINGH RAI
...Respondent(s)
COCP No.358 of 2014
HARBLAS & ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.357 of 2014
DARSHAN SINGH & ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.373 of 2014
HARBANS LAL & ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.374 of 2014
ASHOK KUMAR & ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 22
COCP No.445 of 2014
KULWANT SINGH
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.446 of 2014
HARI SINGH & ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.447 of 2014
VAISAKHI RAM & ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.448 of 2014
BHOLA RAM & ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.1415 of 2014
SUDHIR KUMAR & ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 23
COCP No.220 of 2014
JAGJIT SINGH AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.221 of 2014
KULWANT SINGH AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.222 of 2014
RAMESHWAR SINGH AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.239 of 2014
NIRANJAN SINGH AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.240 of 2014
KULWANT SINGH AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 24
COCP No.241 of 2014
JAGDISH CHAND AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.926 of 2014
OM PARKASH AND ANR
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.927 of 2014
SHANTI LAL AND ANR
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.954 of 2014
SATNAM SINGH & ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.962 of 2014
AVTAR SINGH & ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 25
COCP No.1085 of 2014
MADAN MOHAN AND ORS
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.1016 of 2014
MOHINDER SINGH & ORS.
...Petitioner(s)
Versus
BHUPINDER SINGH
...Respondent(s)
COCP No.620 of 2014
BUTA SINGH AND ORS
...Petitioner(s)
Versus
SARWAN SINGH CHANNY SECY & ORS
...Respondent(s)
COCP No.2574 of 2014
MANJIT SINGH AND ANR.
...Petitioner(s)
Versus
RAJEEV PRASHAR
...Respondent(s)
COCP No.2326 of 2014
SHAM LAL
...Petitioner(s)
Versus
RAJEEV PRASHAR
...Respondent(s)
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 26
COCP No.2327 of 2014
MOHINDER SINGH
...Petitioner(s)
Versus
RAJEEV PRASHAR
...Respondent(s)
COCP No.2328 of 2014
SHAMSHER SINGH AND ORS
...Petitioner(s)
Versus
RAJEEV PRASHAR
...Respondent(s)
COCP No.2338 of 2014
HARCHAND SINGH
...Petitioner(s)
Versus
RAJEEV PRASHAR
...Respondent(s)
COCP No.356 of 2014
AMRIK SINGH AND OTHERS
...Petitioner(s)
Versus
BHUPINDER SINGH AND ANR.
...Respondent(s)
CORAM: HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Vikas Chatrath, Advocate
Mr. R.K. Arora, Advocate
Mr. Vikas Singh, Advocate
Mr. R.S. Chauhan, Advocate
Mr. Rajan Bansal, Advocate
Mr. S.K. Rattan, Advocate
Mr. Pankaj Katia, Advocate
Mr. Raman Sharma, Advocate
Mr. Anutej Singh Barnala, Advocate
Mr. Padam Jain, Advocate
Mr. Simranjeet Singh, Advocate
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh
COCP No.3059 of 2012 (O&M) and other connected cases 27
Mr. Shakti Kaushik, Advocate for
Mr. Vinod S. Bhardwaj, Advocate
Ms. Charu Sharma, Advocate
for the petitioner(s).
Mr. Rupinder Khosla, Senior Advocate
with Mr. Kamaljeet S. Mamrat, Advocate
for P.R.T.C.
Mr. M.C. Berry, Additional Advocate General, Punjab.
*****
AUGUSTINE GEORGE MASIH, J.(ORAL)
By this order I propose to dispose of COCP-3059-2012, COCP-281-2013, CM-2859-CII-2013 WITH COCP-1514-2013, COCP-1515-2013, COCP-1520-2013, COCP-110-2014, COCP-193- 2014, COCP-2314-2012, COCP-3113-2012, COCP-3114-2012, COCP-3130-2012, COCP-3205-2012, COCP-3206-2012, COCP- 3207-2012, COCP-566-2013, CM-5363-CII-2013 WITH COCP-895- 2013, CM-8721-CII-2013 WITH COCP-896-2013, CM-8722-CII-2013 WITH COCP-1170-2013, COCP-611-2013, CM-6056-CII-2013 WITH COCP-904-2013, COCP-893-2013, CM-8717-CII-2013 WITH COCP- 912-2013, COCP-913-2013, COCP-982-2013, CM-9519-CII-2013 WITH COCP-989-2013, CM-9642-CII-2013 WITH COCP-1306-2013, COCP-1602-2013, COCP-1881-2013, COCP-1882-2013, COCP- 1945-2013, COCP-1996-2013, COCP-2333-2013, COCP-2626-2013, COCP-2312-2013, COCP-2973-2013, COCP-1997-2013, COCP- 1557-2013, COCP-1944-2013, COCP-1548-2013, COCP-112-2014, COCP-113-2014, COCP-114-2014, COCP-163-2014, COCP-200- 2014, COCP-2751-2013, COCP-3096-2013, COCP-2439-2013, COCP-2503-2013, CM-19377-CII-2013 WITH COCP-2509-2013, PRERNA DATTA 2014.10.18 12:04 I attest to the accuracy and authenticity of this document High Court, Chandigarh COCP No.3059 of 2012 (O&M) and other connected cases 28 CM-19383-CII-2013 WITH COCP-2512-2013, CM-19477-CII-2013 WITH COCP-2327-2013, COCP-2332-2013, COCP-2869-2013, COCP-3068-2013, COCP-3343-2013, COCP-3024-2013, COCP- 3058-2013, COCP-3432-2013, COCP-3306-2013, COCP-3307-2013, COCP-3407-2013, COCP-3408-2013, COCP-3409-2013, COCP- 3410-2013, COCP-1667-2013, COCP-2652-2013, COCP-2653-2013, COCP-2043-2013, COCP-2739-2013, COCP-2014-2013, COCP- 3433-2013, COCP-3351-2013, COCP-824-2014, COCP-825-2014, COCP-826-2014, COCP-827-2014, COCP-1188-2014, COCP-1189- 2014, COCP-1263-2014, COCP-1264-2014, COCP-1265-2014, COCP-191-2014, COCP-192-2014, COCP-718-2014, COCP-830- 2014, COCP-831-2014, COCP-1335-2014, COCP-1270-2014, COCP-2047-2014, COCP-2091-2014, COCP-2092-2014, COCP- 2093-2014, COCP-2094-2014, COCP-2095-2014, COCP-2096-2014, COCP-2178-2014, COCP-2179-2014, COCP-2180-2014, COCP- 2946-2013, COCP-2958-2013, COCP-3510-2013, COCP-220-2014, COCP-221-2014, COCP-222-2014, COCP-239-2014, COCP-240- 2014, COCP-241-2014, COCP-282-2014, COCP-357-2014, COCP- 358-2014, COCP-373-2014, COCP-374-2014, COCP-445-2014 , COCP-446-2014, COCP-447-2014, COCP-448-2014, COCP-926- 2014, COCP-927-2014, COCP-954-2014, COCP-962-2014, COCP- 1016-2014, COCP-1085-2014, COCP-1415-2014 , COCP No.620 of 2014, COCP 2326 of 2014, COCP 2327 of 2014, COCP 2328 of 2014, COCP 2338 of 2014, COCP 2574 of 2014, and COCP 356- 2014, wherein these petitions have been preferred for non- PRERNA DATTA compliance of the orders passed by this Court in CWP No.19084 of 2014.10.18 12:04 I attest to the accuracy and authenticity of this document High Court, Chandigarh COCP No.3059 of 2012 (O&M) and other connected cases 29 2009 titled as Malkiat Singh and another Vs. PRTC and others, decided on 03.03.2011, COCP No.739 of 2012 titled as Jagdish Singh and others Vs. Shri Manvesh Singh Sidhu, decided on 30.05.2012 and other similar contempt petitions, which were disposed of along with Jagdish Singh's case (supra).
While these contempt petitions were being taken up for hearing on various dates, orders have been passed by this Court on 07.05.2014, 26.08.2014 and 01.09.2014, which indicate the progress of these contempt petitions, wherein efforts have been made to comply with the directions issued by this Court from time to time. The last order dated 01.09.2014 clearly indicates that the Managing Director, PRTC was directed to submit a representation highlighting its grievances and difficulties, which were being found in implementing the directions, because of which, they were unable to meet the demand of payment of retiral benefits of the retiree employees of the PRTC, to the Government of Punjab within a period of one week from the passing of the order. The State Government was directed to react to the representation, so submitted, and to file an affidavit on or before the next date of hearing as to what action is being sought to be taken upon the said representation. The Managing Director of the PRTC was also directed to file affidavit in regard to payment of Contributory Provident Fund to the petitioner(s).
In compliance with the said order passed by this Court, affidavit dated 07.10.2014 of Shri Anurag Aggarwal, Secretary to Government of Punjab, Department of Transport was filed in this PRERNA DATTA Court on the last date of hearing. In the said affidavit, in para 4 it is 2014.10.18 12:04 I attest to the accuracy and authenticity of this document High Court, Chandigarh COCP No.3059 of 2012 (O&M) and other connected cases 30 stated as follows:-
"4. That as per the above orders of this Hon'ble Court PRTC submitted a detailed representation on 8.9.2014 which was considered by the Government and to sort out the matter a meeting was held under the chairmanship of the Finance Minister on 22.9.2014 and the Finance Department has approved the following:-
(i) Finance Department will release an amount of Rs.
42 Cr. (Approx.) due towards PRTC in lieu of free/concessional travel in next two months in two equal installments.
(ii) PRTC is allowed to dispose off its assets of Rs. 250 Cr., which would be used to pay off liabilities of pensions, and other retiral benefits.
(iii) Finance Department will provide an assistance of Rs. 4.5 Cr. Per month for the next 18 months in order to meet the committed expenditure of PRTC.
(iv) The amount Rs. 148.60 Cr. recoverable from PRTC on account of old outstanding token tax (Rs. 52.23 Cr.), special road tax (Rs. 7.76 Cr.), motor vehicle taxes (Rs. 62.69 Cr.), repayment of outstanding State Govt. loan with interest (25.92 Cr.) and payment of future motor vehicle tax is deferred for a period of one year."
Additional affidavit dated 09.10.2014 of Shri Rajiv Prashar, Managing Director, PRTC, Patiala, has also been filed, in which it has been stated that entire payment towards the Contributory Provident Fund has already been released to the petitioners, which fact is disputed by some of the counsel for the petitioners.
Counsel for the petitioners submit that despite various directions issued by this Court in the earlier writ petition and the contempt petitions preferred by them and also in the present bunch of contempt petitions, no effective relief has been granted to the petitioners and they have been unnecessarily harassed by the respondent. They further state that they would be satisfied if the claim of the retiree employees, who had retired prior in time, is taken PRERNA DATTA 2014.10.18 12:04 I attest to the accuracy and authenticity of this document High Court, Chandigarh COCP No.3059 of 2012 (O&M) and other connected cases 31 care of first and the retiral dues released to them according to the date of their retirement giving the precedent to them over and above the persons who had retired subsequently. It has further been stated that after passing of the order dated 07.05.2014 when the pay of the Managing Director, Chairman and General Manager of the Corporation was stopped by this Court, pension has also been stopped of the retirees and they have not been paid any amount from May, 2014 onwards.
They submit that if the proposal, as given by the State of Punjab, is adhered to and the retiral dues released to them, they would have no grievance left out against the respondents except that they be given liberty to approach the respondent-PRTC for release of any other retiral dues, which remains unpaid to them at the individual level and some time bound direction may be issued to decide the said representation.
Learned senior counsel for the PRTC, on the other hand, contends that the Corporation will not be utilizing any amount, which has been specified in affidavit dated 07.10.2014 in para 4(i), except for paying of the retiral dues. Similarly, as per the amount, which would be received by the PRTC on disposal of the assets as mentioned in para 4 (ii) of the above referred to affidavit, the same would be first utilized for paying of the liability of pension and other retiral benefits only. If some surplus is left out, thereafter, the same would be utilized for the purposes other than what has been specifically directed to be paid to the petitioners or similarly placed PRERNA DATTA retiree employees. He submits that the disposal of the assets will be 2014.10.18 12:04 I attest to the accuracy and authenticity of this document High Court, Chandigarh COCP No.3059 of 2012 (O&M) and other connected cases 32 facilitated if some time bound directions are issued for disposal of the same so that the necessary dues can be released to the petitioners at the earliest and similarly placed retiree employees of the Corporation. He states that the Corporation has never backed out of its liability or not to comply with the directions as have been issued by this Court from time to time and are still bound by the direction, as issued by this Court in the writ petition(s) and the contempt petitions.
In view of the above, these petitions are disposed of in the light of the statements, which have been made by the counsel for the petitioners and also by the learned senior counsel for the Corporation.
The State of Punjab shall be bound by the affidavit dated 07.10.2014 especially para 4 thereof and adhere to the schedule of release of funds as mentioned therein. As per the said schedule, the first instalment is to be released to the Corporation amounting to ` 21 crores on or before 07.11.2014, which will be released to the retirees within a period of one week from the date of receipt of the said amount from the Government and the second instalment on or before 07.12.2014 which will be similarly released within one week by the PRTC. It is directed the due payment shall be released to the retirees keeping in view the date of retirement i.e. person who retired first will get the due payment first.
As far as the schedule with regard to the monthly assistance to be given, as specified in para 4(iii), is concerned, the same would be released by the Government on or before 7th of each PRERNA DATTA month to the Corporation.
2014.10.18 12:04I attest to the accuracy and authenticity of this document High Court, Chandigarh COCP No.3059 of 2012 (O&M) and other connected cases 33 It has been stated by the learned senior counsel for the Corporation that the reimbursable amount for the free/concessional travel availed of by the various Government employees of State of Punjab and students etc. comes to `6 crores per month approximately. It is pointed out that generally the concessions issued to the commuters eligible as per the policy of the Government of Punjab for free or concessional travel benefits is for a period of three months and the bills for reimbursement are raised after every three months for the reimbursement thereof. But the same are neither sanctioned nor received from the concerned department within a reasonable time and, therefore, the Corporation is facing a financial crises, which has accumulated over a period of time and pushed it to a stage as is prevalent now. He states that the bills will be raised with the concerned department every three months, which may be directed to be reimbursed within some specified time.
Counsel for the State submits that this amount would be reimbursed to the Corporation, if they are entitled to the same, by the concerned departments within a period of one month from the date of raising of the such bill(s). This takes care of the re-occurring accumulated dues which the Corporation had not been receiving and was one of the major defaults on the part of the departments of the Government, which will be received regularly. On receipt of the same it be released to the employees within a period of one week from the date of receipt of the said amount from the Government.
As requested by the learned senior counsel for the PRERNA DATTA Corporation, four months' time from today is granted to the 2014.10.18 12:04 I attest to the accuracy and authenticity of this document High Court, Chandigarh COCP No.3059 of 2012 (O&M) and other connected cases 34 Corporation to pay of the arrears of monthly pension, which had accumulated because of non-payment with effect from May, 2014. Thereafter, monthly pension should be regularly paid to the retirees, who have opted for the same, on or before 10th of each month.
If still the petitioners have any grievance with regard to non-payment of any of the retiral benefits, which they are entitled to, they will make a representation to that effect to the Managing Director of the PRTC, who shall, on consideration of the same, pass a speaking order within a period of three weeks from the date of submission of such representation. In case the claim of any of the applicant-representationist is found to be genuine, the consequential relief shall be released as per the schedule already fixed above.
As far as the order dated 07.05.2014 passed by this Court vide which pay of the Managing Director, Chairman and General Managers of the Corporation was stopped, the same shall operate till the disbursement of `42 crores to the retirees, to be released by the Government of Punjab to the Corporation as per undertaking given in para 4(i) of the affidavit dated 07.10.2014.
With these observations, the petitions are disposed of. Rule discharged.
Copy of the order be given dasti to the counsel for the respondents under signatures of the Bench Secretary of this Court.
October 16, 2014 (AUGUSTINE GEORGE MASIH)
pj JUDGE
PRERNA DATTA
2014.10.18 12:04
I attest to the accuracy and
authenticity of this document
High Court, Chandigarh