Punjab-Haryana High Court
Dav College, Malout vs State Of Punjab And Ors on 27 October, 2025
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
210 CWP-14463-2019 (O&M)
Date of decision : 27.10.2025
D.A.V COLLEGE, MALOUT
...... Petitioner
VERSUS
STATE OF PUNJAB AND ORS.
...... Respondents
CORAM : HON'BLE MR. JUSTICE DEEPINDER SINGH NALWA
***
Present :- Mr. Sachin Kalia, Advocate for
Mr. R. S. Cheema, Advocate
for the petitioner.
Mr. Amanpreet Singh Bains, AAG, Punjab.
***
Deepinder Singh Nalwa, J. (Oral)
1. In the present petition, the petitioner is praying for issuance of direction to the respondents to release the due grant-in-aid towards arrears of the Dearness Allowance (DA) payable to the teaching and non-teaching staff of the petitioner-college working on sanctioned grant-in-aid posts from due dates onwards along with interest at the rate of 18% per annum.
2. Learned counsel for the respondents-State, on instructions from Mr. Deepak Kapur, Assistant Director o/o Director Higher Education Punjab, fairly submits that the grant-in-aid towards arrears of dearness allowance has already been released by the Government to the petitioner-college; as such, the present writ petition is rendered infructuous.
3. In light of the statement given by learned State counsel, the present writ petition is dismissed as rendered infructuous.
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4. However, in case any grant-in-aid towards the arrears of dearness allowance is still due from the respondents-State, liberty is granted to the petitioner-college to file a representation before respondent No.2. In case, the petitioner submits a representation, the same shall be decided within a period of one month from the date of submission of the representation, in accordance with law.
(DEEPINDER SINGH NALWA)
JUDGE
27.10.2025
Rimpal
Whether speaking/reasoned Yes/No
Whether Reportable : Yes/No
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