Krishan Lal And Others vs Punjabi University Patiala And Others
2024 Latest Caselaw 8323 P&H

Punjab-Haryana High Court

Krishan Lal And Others vs Punjabi University Patiala And Others on 20 April, 2024

             CWP-8723-2024                          2024:PHHC:053212                     1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
             115
                                                                CWP-8723-2024
                                                                Date of decision: 20.04.2024

             Krishan Lal and others
                                                                                ....Petitioners
                                                    Versus

             Punjabi University Patiala and others
                                                                                ...Respondents

             CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                              *****

Present : Mr. Hardeep Singh, Advocate for the petitioners.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer made in the present petition is for directing the

respondents to pay the revised Gratuity, Leave Encashment, Furlough leave

and arrears of pension/arrears of salary and all consequential benefits and to

pay the arrears of six months dearness allowance @ 119% w.e.f. 01.07.2015 to

31.12.2015.

2. Learned counsel would submit that the revised Gratuity, Leave

Encashment, Furlough leave, arrears of salary etc. have not been released to the

petitioners as per Notification dated 20.09.2021, Annexure P-2, Notification

dated 29.10.2021, Annexure P-3 and Notification dated 29.10.2021, Annexure

P-4 as adopted by the Punjabi University Patiala on 03.11.2022 as also arrears

of six months of dearness allowance @ 119% w.e.f. 01.07.2015 to 31.12.2015

in terms of notification dated 24.05.2023. In this regard, a legal notice dated

08.01.2024, Annexure P-10, has been served upon respondent No.1, which has

yet not evoked any response. He thus, at this stage, on instructions, submits that

the petitioners are sanguine of it being considered in a positive manner, in case,

a direction is given to respondent No.1 to decide the same in a time bound

manner by granting them an opportunity of hearing.

integrity of this order/judgment

3. Notice of motion.

4. At the asking of the Court, Mr. Divyansh Vats, Advocate for Mr.

Mr. H.S. Batth, Advocate accepts notice on behalf of the respondents and has

no objection to the limited prayer made.

5. In view of the above and without commenting upon the merits of

the case, this petition is hereby disposed of with a direction to respondent No.1

to decide the legal notice dated 08.01.2024, Annexure P-10, within a period of

six months, which this Court has no reason to believe the authorities would not

address in a just, fair and reasonable manner. Upon doing so, after notice and

hearing offered to them and if found entitled, grant the benefit forthwith.

Needless to say, if the orders are adverse to their interest, the same shall contain

reasons and the petitioners shall be free to seek legal redress thereupon.

                                                                     (AMAN CHAUDHARY)
                                                                          JUDGE
             20.04.2024
             Hemant

                         Whether speaking/reasoned               :      Yes / No
                         Whether reportable                      :      Yes / No







integrity of this order/judgment