Davinder Kumar Arora vs Punjab State Water Resources ...
2026 Latest Caselaw 2073 P&H

Punjab-Haryana High Court

Davinder Kumar Arora vs Punjab State Water Resources ... on 6 March, 2026

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CWP-31278
    31278-2025 & CWP-34335-2025




      IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH



210(2 cases)                                     Date of decision:06.03.2026



1.                                                            CWP-31278-2025
                                                                        2025


Davinder Kumar Arora and others
                                                                  .....Petitioners
                                                                  .....Petitioner
                                       VERSUS

Punjab Water Resources Management and Development Corporation
Limited
                                                                   .....Respondent

2.                                                            CWP-34335-2025
                                                                        2025


Mohinder Paul and others
                                                                  .....Petitioners
                                                                  .....Petitioner
                                       VERSUS

Punjab State Water Resources Management and Development Corporation
Limited
                                                                   .....Respondent
CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR

Present :      Mr. Arun Sood,, Advocate for the petitioner(s) in both cases.

               Mr. Aman Sharma, Advocate for the respondent in CWP-
                                                               CWP
               31278-2025.

               Ms. Monika Sharma, Advocate for the respondent in CWP-
                                                                 CWP
               34335-2025.




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CWP-31278
    31278-2025 & CWP-34335-2025




HARPREET SINGH BRAR,
               BRAR J. (Oral)

1. This order shall dispose of the above above-mentioned mentioned writ petitions

as they arise from a similar factual matrix. However, for the sake of brevity,

the facts are taken from CWP-31278-2025.

2025.

2. The present ent petition(s) have been filed under Articles 226/227

of the Constitution of India praying for issuance of a writ in the nature of

mandamus directing the respondent to make payment of balance amount of

gratuity payable in accordance with Revised Gratuity upon Amendment in

the Payment of Gratuity Act, 1972 thereby enhancing the maximum limit of

gratuity from existing Rs.10 lakh to Rs.20 lakh w w.e.f.

.e.f. 29.03.2018 along with

interest @ 9% per annum.

3. On 17.10.2025, the following order was passed:

passed:-

"The The present petition(s) has been filed under Article 226 of the Constitution of India for issuance of a writ, order or direction in the nature of mandamus ndamus directing the respondent to make payment of balance amount of Gratuity payable in accordance with Revised Gratuity upon amendment in the Payment of Gratuity Act, 1972 thereby enhancing the maximum limit of gratuity from existing Rs.10 lakhs to Rs.20 lakhs w.e.f. 29.03.2018 along with interest @ 9% p.a. Learned counsel for the petitioners inter alia submits that denying the case of the petitioner(s) in enhancing the gratuity is in violation of instructions issued by Government of Punjab and their case se is squarely covered by the judgments rendered by coordinate Bench of this Hon'ble Court in CWP-

CWP

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CWP-31278 31278-2025 & CWP-34335-2025

1691-2019, 2019, Yadbinder Pal Singh Versus Punjab Water Resource Management and Development Corporation Ltd, Ltd decided on 29.08.2023 (Annexure P P-5) and CWP-22009-2022, 2, Som Nath Versus Punjab Water Resources Management and Limited,, decided on 02.04.2025 Development Corporation Limited (Annexure P-6).

Notice of motion for 04.02.2026.

04.02.2026."

4. During the course of hearing, learned counsel appearing for the

respondents could not dispute dispute the fact that the controversy involved in the

present writ petition(s) is squarely covered by the judgments rendered by the

Coordinate Bench of this Court in Yadbinder Pal Singh (supra) and Som

Nath (supra).

5. In view of the above and without entering into any further

detailed adjudication, this Court is of the considered opinion that the issue

involved in the present writ petition(s) is no longer res integra and stands

conclusively settled by the aforesaid judgments.

6. Accordingly, the present nt writ petition(s) are disposed of in

terms of the judgments passed in Yadbinder Pal Singh (Annexure P-5) and

Som Nath (Annexure P-6).. The respondents are directed to recalculate the

gratuity payable to the petitioner(s) in accordance with the revised ceiling ling

prescribed under the amended provisions of the Payment of Gratuity Act,

1972,, and to release the balance amount of gratuity to the petitioner(s)

within a period of three months from the date of receipt of a certified copy

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CWP-31278 31278-2025 & CWP-34335-2025

of this order. The respondents respondents shall also ensure that the arrears of the

balance gratuity amount are paid along with interest @ 6% per annum, annum

calculated from the date the said amount became due till the date of its

actual realization.

7. Pending miscellaneous application(s), if any, shall also stand

disposed of.

8. Registry is directed to place a photocopy of this order on the

paper-books books of the connected matters.

matters

(HARPREET SINGH BRAR) JUDGE March 06,, 2026 P.C Whether speaking/reasoned. : Yes/No Whether Reportable. : Yes/No

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