Punjab-Haryana High Court
Punjab State Civil Seupplies Corp Ltd ... vs The Appellate Authority Under The ... on 10 September, 2018
Author: Shekher Dhawan
Bench: Shekher Dhawan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
267/2 CWP No.13769 of 2018.
Date of Decision: 10.09.2018.
Punjab State Civil Supplies Corporation Limited, Chandigarh and another
....Petitioners.
Versus
Appellate Authority under the Payment of Gratuity Act-cum-Additional
Labour Commissioner, Punjab, Chandigarh and others
....Respondents.
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CORAM: HON'BLE MR. JUSTICE SHEKHER DHAWAN
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Present: Ms. Deepali Puri, Advocate for the petitioners.
Mr. Rittam Aggarwal, Advocate, for
Mr. Vikram Anand, 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 04.07.2017 (Annexure-P2) passed by respondent No.2 as well as order dated 18.12.2017 (Annexure-P4) passed by respondent No.1.
Learned counsel representing both 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 - 02-10-2018 02:47:00 ::: -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 10.09.2018 jitender Whether speaking/ reasoned : Yes/ No Whether Reportable : Yes/ No 2 of 2 ::: Downloaded on - 02-10-2018 02:47:42 :::