(1.) Appellant calls in question legality of the judgment rendered by a Division Bench of the Punjab and Haryana High Court dismissing the writ petition filed by him under Article 226 of the Constitution of India, 1950 (in short the Constitution) praying for grant of arrears of pay and pension.
(2.) The factual background is as follows : The appellant was enrolled in the Indian Army on September 13, 1978. On March 30, 1987 he was arrested in a criminal case for offence punishable under Sections 302/34 and 452 of the Indian Penal Code, 1860 (in short IPC). The appellant was convicted by the trial Court. However, his appeal was accepted by the High Court and he was acquitted vide order dated March 26, 1992. The appellant alleges that he was released from the Jail on April 4, 1992 and that he had reported to his Unit along with a copy of the judgment on the next day. He further stated that he was reinstated on the strength of such acquittal and continued in service, but his pay and allowances were not fixed or released. On September 30, 1993 he was discharged from the service. He claimed to have completed the requisite period of service from the date of enrolment to the date of discharge and claimed entitlement to the release of arrears of salary for the period from March 30, 1987 to September 30, 1993 as also pension for the subsequent periods.
(3.) The respondents contested the appellants claim. It was averred that after his conviction in the criminal case the appellant was dismissed from service with effect from July 18, 1990. The averment that the appellant had reported for duty in the unit on April 5, 1992 has also been denied. It was specifically averred that he did not report on duty despite several reminders to him for the purpose. It was also pointed out that after the appellants acquittal by the Court, the Army Headquarters had directed vide letter dated August 18, 1993 that he be reinstated in service. Orders for the appellants reinstatement with effect from July 18, 1998 were passed. On receipt of this order the appellant was repeatedly advised by his parent Unit to rejoin forthwith. The respondents placed on record letters dated September 6, 1993 and September 9, 1993 to substantiate this stand. When the appellant did not respond to these letters a courier was sent to his place to pursue him to rejoin the duty. Despite all this the appellant never rejoined the duty. He was accordingly, discharged from service with effect from September 30, 1993 (afternoon). Still further, it was pointed out that due to the appellants failure to resume duty despite repeated requests, the auditors raised objections regarding the admissibility of the pay etc. for the period from March 30, 1987 to September 30, 1993. The matter was referred to the Government of India. The audit authorities returned the documents with various observations and asked the reasons for non-joining duty by the appellant. It was further observed that when the appellant has not reported for duty despite issue of as many as nine letters and also after sending a person to his home, it is felt that case does not warrant consideration for regularization by obtaining Government sanction. On this basis, the respondents prayed that the appellants claim for the release of pay etc. be dismissed.