Punjab-Haryana High Court
The Punjab State Civil Supplies Corp Ltd ... vs The Appellate Authority Under The ... on 9 October, 2018
Author: Shekher Dhawan
Bench: Shekher Dhawan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
248 CWP-7122-2016 (O&M)
Date of Decision: 09.10.2018.
Punjab State Civil Supplies Corporation Ltd. and another
....Petitioners.
Versus
The Appellate Authority under Payment of Gratuity Act-Cum-Additional
Labour Commissioner, Punjab and others
....Respondents.
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CORAM: HON'BLE MR. JUSTICE SHEKHER DHAWAN
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Present: Mr. Deepak Sabherwal, Advocate for the petitioner.
Mrs. Rittam Aggarwal, Advocate for respondent No.3
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Shekher Dhawan, J.
Present writ petition under Articles 226/227 of the Constitution of India is challenge to the order dated 19.10.2015 (Annexure-P3) whereby respondent No.1, while disposing of the appeal, modified the order dated 30.04.2014 (Annexure-P2) passed by respondent No.2 and held respondent No.3-workman entitled to simple interest at the rate of 9% from the date of passing the order dated 30.04.2014 till deposit of the amount.
Learned counsel for the parties contended that the controversy involved in the present writ petition is squarely covered as per the decision of this Court in CWP No.7280 of 2016 - Punjab State Civil Supplies Corporation Ltd. Vs. The Appellate Authority under Payment of Gratuity Act and others'.
1 of 2 ::: Downloaded on - 14-10-2018 06:01:11 ::: -2- In view of the above, the present writ petition stands disposed of in terms of judgment dated 30.08.2018 passed in CWP No.7280 of 2016- Punjab State Civil Supplies Corporation Ltd. Vs. The Appellate Authority under Payment of Gratuity Act and others'.
(SHEKHER DHAWAN)
JUDGE
09.10.2018
komal
Whether speaking/ reasoned : Yes/ No
Whether Reportable : Yes/ No
2 of 2
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