JAGGA SINGH, EX. CONSTABLE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in the present writ petition filed under Article 226/227 of the Constitution of India, seeks interest on the arrears of disability pension from the period from 12/8/1990 to 31/3/2016, which has been calculated Rs.14,89,930.00.

(2.) In the considered opinion of this Court, the said relief cannot be granted, in view of the facts, which have led to the grant of such disability pension at the first instance.

(3.) Admittedly, a civil suit was instituted on 12/8/1993 for the benefit of disability pension alongwith interest @ 18%, which was dismissed on 23/1/1996 (Annexure P-1). However, the appeal was allowed on 26/4/2001 (Annexure R-1) by the Additional District Judge, Bathinda, who decreed the suit and also granted the benefits of the arrears for the period of 3 years preceding the filing of the suit. However, benefit of interest as such was not granted. The relevant portion of the judgment reads as under:-