Punjab-Haryana High Court
Dharam Pal Garg vs State Of Punjab Etc on 4 October, 2016
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.15230 of 1995
Date of decision: 04.10.2016
Dharam Pal Garg ..Petitioner
Versus
State of Punjab and others ..Respondents
CORAM: HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present: Mr. Ramesh Goyal, Advocate
for the petitioner.
Mr. Pankaj Mulwani, DAG, Punjab
for respondents No.1 and 2-State.
Mr. Manish Dadwal, Advocate
for respondent No.3.
***
Daya Chaudhary, J. (Oral)
Dr. Gurmeet Kaur, Principal, Guru Gobind Singh Medical College, Faridkot-respondent No.3, who is present in person, has submitted her affidavit mentioning therein total calculations along with amount of delay in the Court in pursuance of order passed by this Court on 10.03.2016 and the same is taken on record.
Learned counsel for the petitioner submits that the petitioner is also entitled for interest because of the delay as has been claimed in the present writ petition.
On perusal of affidavit of respondent No.3, it is apparent that delay is there and the petitioner is entitled for interest as well.
Accordingly, respondent No.3 is directed to give benefits to the 1 of 2 ::: Downloaded on - 08-10-2016 06:02:16 ::: CWP No.15230 of 1995 2 petitioner as mentioned in the affidavit along with interest @ 9% per annum within a period of two months from the date of receipt of certified copy of this order.
Respondent-State is also directed to consider the case of the petitioner for grant of ACP from the date of his regularization within a period of three months from the date of receipt of certified copy of this order and in case, the petitioner is found to be entitled for the relief claimed, the same be granted to him within a period of two months thereafter.
In case, the petitioner is still aggrieved, he is at liberty to avail the appropriate remedy.
Disposed of accordingly.
04.10.2016 (DAYA CHAUDHARY)
neetu JUDGE
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Whether speaking/reasoned Yes/No
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Whether Reportable Yes/No
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