Punjab-Haryana High Court
District Manager Punjab State ... vs Rakesh Kumar on 19 April, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:052767
Neutral Citation No.2024:PHHC:052767
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
209 RSA-4037-2016 O&M)
Decided on :19.04.2024
DISTRICT MANAGER PUNJAB STATE WAREHOUSING
CORPORATION AND ORS .APPELLANT
Versus
RAKESH KUMAR . . . RESPONDENT
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
PRESENT: Mr. Anil Kumar Sharma, Advocate for the appellant.
Mr. Ashish Grover, Advocate for the respondent.
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HARSIMRAN SINGH SETHI , J. (Oral)
1. The present regular second appeal has been filed by the
appellant against the judgment and decree of the Courts below by which
the claim for the grant of gratuity/CPF and leave encashment alongwith
interest has been allowed in favour of the respondent-plaintiff.
2. Learned counsel for the appellant submits that for the grant of
gratuity, the respondent-plaintiff should have approached the appropriate
authority as envisaged under the payment of The Gratuity Act, 1972 and
the Civil Court should not have interfered in the same.
3. I have heard learned counsel for the parties and have gone
through the record with their able assistance.
4. Once, the liability to pay the gratuity has not been disputed and
the argument is that merely that the civil Court should not have granted the
same, will not render the judgment/decree without jurisdiction. It is not a
case that the appellants are denying entitlement of the respondent-plaintiff
to seek the gratuity. The only ground raised by the appellant is that the
respondent-plaintiff was absent from service but nothing has come on
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Neutral Citation No:=2024:PHHC:052767
RSA-4037-2016 (O&M) -2- 2024:PHHC:051716
record to show that qua the said absence of the respondent-plaintiff from
service or any action has been taken by the appellants against the
respondent-plaintiff during his service career qua any unauthorized absence,
hence, in the absence of any such fact/evidence brought into the notice of
this Court, the period of service for which the respondent-plaintiff has been
held entitled for the payment of gratuity by the Courts below needs no
reconsideration at the hands of this Court and that too in the regular second
appeal.
5 No other argument has been raised by learned counsel for the
parties.
6 As no perversity in the findings recorded by the lower Courts
below has been brought to the notice of this Court, no ground is made out
for interference in the present regular second appeal, hence the same stands
dismissed.
7. It may be noticed that the entitlement of the respondent-
plaintiff for the grant of pensionary benefits has been adjudicated and the
actual amount for which, the respondent/plaintiff will be entitled for under
the heading of Leave Encashment and other benefits will be depending
upon the service career of the respondent-plaintiff and in case, any dispute
arises, the same will be within the jurisdiction of the executing Court to pass
an appropriate order.
8. Pending civil miscellaneous application, if any, stands disposed
of.
(HARSIMRAN SINGH SETHI)
JUDGE
19.04.2024
Riya
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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