JOGINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present writ petition, the grievance which is being raised by the petitioner is that he has not been granted interest on the payment which has been released to him in pursuance to the order passed by this Court in CWP No. 3982 of 1987, decided on 28/4/2004.

(2.) The facts as narrated in the writ petition are that the petitioner was working as an Assistant Executive Engineer with the respondentCorporation and while working as such, he was compulsarily retired from service w.e.f. 24/7/1987. The said order was challenged by the petitioner by filing CWP No. 3982 of 1987, which was allowed on 28/4/2004 and the order of compulsarily retirement was set-aside by this Court. The relevant portion of the said order is as under:-

(3.) Against the said order, the respondent-Corporation preferred an appeal bearing LPA No. 187 of 2005. Initially there was an interim order granted by the Division Bench but ultimately, the said appeal was dismissed by this Court vide order dtd. 8/12/2010. The relevant portion of the order is as under:-