General Manager Haryana Roadways Hisar ... vs Yogender Singh Mechanic
2024 Latest Caselaw 8956 P&H

Punjab-Haryana High Court

General Manager Haryana Roadways Hisar ... vs Yogender Singh Mechanic on 26 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                   Neutral Citation No:=2024:PHHC:057304



                                                       2024:PHHC:057304

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

207                                             RSA-1779-2017 (O&M)
                                                Decided on : 26.04.2024

GENERAL MANAGER HARYANA ROADWAYS HISAR DEPOT
HISAR, DISTRICT HISAR
                                        . . .appellant
                      Versus

YOGENDER SINGH MECHANIC
                                                                   . . . Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

PRESENT: Ms. Vibha Tewari, AAG, Haryana.
              Mr. Shailender Mohan, Advocate for the respondent.
       ****
HARSIMRAN SINGH SETHI, J. (Oral)

1. In the present regular second appeal, the prayer of the appellant

is that while awarding the arrears, the total arrears have been awarded to

the respondents whereas, the said arrears should have only been restricted for

a period of 38 months prior to the filing of the civil suit.

2. Learned counsel for the respondent submits that he has

instructions that the order passed by the Courts below be amended that the

arrears will be restricted to the period of 38 months prior to the filing of the

civil suit.

3. Once, the relief claimed in the present regular second appeal is

not being opposed by the learned counsel for the plaintiff-respondent, and is

agreeable for the modification in the judgment and decrees of the Courts

below, the judgments of the Courts below are modified to the extent of that

the arrears admissible to the respondent-plaintiff will be only for a period of

38 months prior to the filing of the civil suit.

4. No other argument has been raised by learned counsel for the

parties.

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Neutral Citation No:=2024:PHHC:057304

RSA-1779-2017 (O&M) 2 2024:PHHC:057304

5. Keeping in view the above, the present regular second appeal is

disposed of with above terms by modifying the judgments and decrees of

the Courts below in the manner stated herein above.

6. Pending civil miscellaneous application, if any, stands disposed

of.

                                              (HARSIMRAN SINGH SETHI)
                                                      JUDGE
26.04.2024
Riya


Whether speaking/reasoned:    Yes/No
Whether Reportable:          Yes/No




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