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The Managing Director, Punjab State ... vs The Appellate Authority Under The ...
2024 Latest Caselaw 19856 P&H

Citation : 2024 Latest Caselaw 19856 P&H
Judgement Date : 8 November, 2024

Punjab-Haryana High Court

The Managing Director, Punjab State ... vs The Appellate Authority Under The ... on 8 November, 2024

                                          Neutral Citation No:=2024:PHHC:145994




        IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH

114                                               CWP-29720-2024
                                                  Date of decision: 08.11.2024


THE MANAGING DIRECTOR, PUNJAB STATE COOPERATIVE SUPPLY
AND MARKETING FEDERATION LTD                                  ....PETITIONER
                                   Vs.
THE APPELLATE AUTHORITY UNDER THE PAYMENT OF GRATUITY
ACT 1972 AND DEPUTY CHIEF LABOUR COMMISSIONER (CENTRAL),
KENDRIYA SADAN, SECTOR 9-A, CHANDIGARH AND OTHERS
                                        ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:        Ms. Bisman Mann, Advocate
                for the petitioner.

                Mr. Surinder Garg, Advocate
                for respondent No. 3.

                      ****

JAGMOHAN BANSAL, J (ORAL)

1. The petitioner through instant petition under Articles 226/227 of the

Constitution of India is seeking setting aside of orders dated 12.02.2022

(Annexure P-1) and 30.04.2024 (Annexure P-2) whereby Authorities under the

Payment of Gratuity Act, 1972 have directed it to pay gratuity to respondent

No.3.

2. On being confronted with order dated 20.08.2024 passed by this

Court in CWP-19979-2024 titled as 'The Punjab State Cooperative Supply and

Marketing Federation Ltd. Vs. Sham Lal and others', Ms. Bisman Mann,

Advocate expressed her inability to controvert applicability of said judgment to

instant case.

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Neutral Citation No:=2024:PHHC:145994

3. The issue involved in the instant petition is no more res integra and

stands adjudicated vide order dated 20.08.2024 passed by this Court in CWP-

19979-2024.

4. Dismissed.





08.11.2024                                    [JAGMOHAN BANSAL]
manoj                                             JUDGE

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




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