RATTAN LAL Vs. DEPUTY SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) On a reference under Sections 55/56 of the Punjab Co-operative Societies Act, 1961 (for short 'the Act') an award dated 30th September, 1977 (Annexure P-1) was made by the Assistant Registrar, Co-operative Societies, Palwal (respondent No. 2) in favour of the Co-operative Society- respondent No. 3 and against the petitioner. An appeal was preferred by the petitioner against this award before the Deputy Secretary to Government of Haryana-respondent No. 1 by invoking the provisions of Section 68 of the Act, which, however, failed and was dismissed by him vide order dated 14-9-1978 (Annexure P-2). The petitioner has filed the present writ petition seeking issuance of a writ of certiorari quashing the impugned award and the order afore-mentioned.

(2.) The sole point that has been raised by the learned counsel for the petitioner is that respondent No. 2 in his capacity as Arbitrator was not vested with the power to grant future interest on the principal amount from the date of the award till the date of realisation of the amount awarded. This plea is, however, no longer open to the petitioner in view of the Full Bench judgment of this Court reported as The State of Punjab v. Ajit Singh and others [1979 PLJ 334], wherein it has been held that an Arbitrator while adjudicating upon a dispute and making an award under Sections 55 and 56 of the Act is entitled to award future interest. The contention raised is, therefore, without force.

(3.) As a consequence, there is no merit in this writ petition. The same is dismissed but without any order as to costs. Petition dismissed.