The Punjab State Cooperative Supply And ... vs Jeet Singh And Ors
2024 Latest Caselaw 17635 P&H

Punjab-Haryana High Court

The Punjab State Cooperative Supply And ... vs Jeet Singh And Ors on 23 September, 2024

                                       Neutral Citation No:=2024:PHHC:125926




      IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

205                                            CWP-23990-2022
                                               Date of decision: 23.09.2024

THE PUNJAB STATE COOPERATIVE SUPPLY AND MARKETING
FEDERATION LIMITED AND ANR.
                                                           ....PETITIONER
                                Vs.
JEET SINGH AND ORS                                         ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:    Mr. K.S. Chhibber, Advocate for
            Mr. T.V.S. Lehal, Advocate
            for the petitioners.

            Mr. Himanshu Chhabra, Advocate
            for respondent No. 1.

                   ****

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 02.03.2020

(Annexure P-5) passed by respondent No. 2 and 30.08.2018 (Annexure P-3)

passed by respondent No. 3.

2. The petitioners claim that respondent was entitled to gratuity to the

tune of Rs. 3,81,105/- whereas Authorities have awarded Rs. 4,54,394/-. The

difference in the amount accepted by petitioner and ordered by Authorities

comes to Rs. 73,289/-.

3. Counsel for respondent No. 1 submits that gratuity ordered by

Controlling Authority as well as Appellate Authority constituted under Payment

of Gratuity Act, 1972 stands released.

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Neutral Citation No:=2024:PHHC:125926

4. Counsel for the petitioners expressed his inability to controvert

aforesaid statement that gratuity stands released and amount of difference of

gratuity is very small i.e. Rs. 73,289/-.

5. In view of the fact that differential amount i.e. Rs. 73,289/- has

already been paid and the said amount was a meager amount, this Court in the

light of paras 50-52 of judgment of Supreme Court in Central Council for

Research in Ayurvedic Sciences and another v. Bikartan Das and others, 2023

SCC OnLine SC 996, does not find it appropriate to invoke its extra-ordinary

writ jurisdiction. Accordingly, dismissed.

23.09.2024                                      [JAGMOHAN BANSAL]
manoj                                               JUDGE

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




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