Surinder Kumar Kanth Etc vs State Of Pb. And Ors
2025 Latest Caselaw 2809 P&H

Punjab-Haryana High Court

Surinder Kumar Kanth Etc vs State Of Pb. And Ors on 1 March, 2025

                                  Neutral Citation No:=2025:PHHC:029226




       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                      CHANDIGARH

415                                            CWP-10055-2002 (O & M)
                                               Date of decision: 01.03.2025

Surinder Kumar Kanth and others                               ....Petitioners

                                   Versus
State off Punjab and Others
                                                             ...Respondents


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

Present :    None for the petitioners.

             Mr. Swapan Shorey, DAG, Punjab.

AMAN CHAUDHARY, J. (ORAL)

1. Prayer made in the present petition is for directing the

respondents to calculate the gratuity of the petitioners by adding DA @

97% in terms of the circular dated 13.12.1996 13.12.1996, as interpreted in a batch of

petitions with a lead case being bei CWP-4995 95 of 1997, Amar Nath Goyal

etc. vs. State of Punjab and others, others decided on 03.05.2002, against

which SLP was also dismissed on 05.08.2011.

2. In view of the above, learned State counsel, on instructions,

states that the respondents shall examine the matter and decide the same,

taking note of the afore judgment, within a period of 6 months, which this

Court has no reason to believe the authorities would not address in a just,

fair and reasonable manner.

3. The matter stands disposed of accordingly an and if the

petitioners are found entitled, grant the benefit forthwith. Needless to say,

if the orders are adverse to their interest, the same may be passed after

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Neutral Citation No:=2025:PHHC:029226

granting opportunity of hearing to them and shall contain reasons,

whereupon they shall be free to seek legal redress thereupon.

01.03.2025                                           (AMAN CHAUDHARY)
parveen kumar                                              JUDGE

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

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