Punjab-Haryana High Court
Talok Singh vs State Of Punjab on 8 May, 2015
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 9094 of 2015 (O&M)
Date of decision: 08.05.2015
Tarlok Singh
...Petitioner
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: None.
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Jitendra Chauhan, J. (Oral)
By way of the instant writ petition, under Article 226 of the Constitution of India, the petitioner seeks quashing of the order dated 22.08.2014 ((Annexure P-4) to the extent that repsondent No.2 directed the respondent No.3 to calculate the interest as per saving bank account rate on the delayed payment instead of interest @ 12%.
It is averred in the petition that the case of the petitioner is squarely covered by the ratio of law laid down by Full Bench of this Court in R.S. Randhawa's case, 1997(3) RSJ 318.
Keeping in view the prayer made in the petition, without adverting to the merits of the case, the present petition is disposed of with a direction to the competent authority, to reconsider the case of the petitioner in terms of R.S. Randhawa's case (supra) and The Financial Commissioner and Principal Secretary to Govt. of Haryana, Irrigation Department, Civil Secretariat, Chandigarh Vs. Hasan Singh Kanwar, 2010(1) SLR 788, by passing a speaking order, within a period of four months from the date of receipt of a certified copy of this order.
08.05.2015 (JITENDRA CHAUHAN)
sumit.k JUDGE
KUMAR SUMIT
2015.05.08 17:15
I attest to the accuracy and
authenticity of this document