Punjab-Haryana High Court
Dav College Trust And Management ... vs State Of Punjab & Ors on 29 May, 2012
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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CWP No.10406 of 2012 (O&M)
Date of Decision: 29.05.2012
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DAV College Trust and Management Society & Anr. . . . . Petitioners
vs.
State of Punjab & Ors. . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Present: Mr. RS Cheema, Advocate for the petitioners
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SURYA KANT, J. (ORAL)
(1). The petitioners - DAV College Trust and Management Society seek payment of 95% grant-in-aid towards the Gratuity amount, said to have been paid to the retired teachers/employees of Jagdish Chandra DAV College, Dasuya, the details whereof are given in a tabulated form (Annexure P8). In short, the petitioners are said to have paid the Gratuity to various teachers/employees who retired on different dates, by way of cheques and have thereafter raised their claim before the Education Department but no Grant-in-Aid has been reimbursed to them though the teachers/employees who have retired and to whom Gratuity has been paid, were statedly appointed against the posts duly sanctioned under Grant-in-Aid scheme. CWP No.10406 of 2012.doc -2- (2). It is averred that the petitioners have represented time and again including on 21.03.2012 (Annexure P9) but reimbursement of the due amount is still awaited. (3). Having heard learned counsel for the petitioners and considering the nature of relief sought in this writ petition, I deem it appropriate to dispose of the writ petition(s) with a direction to the respondents to verify the above-mentioned claim of the petitioner - Management and if so required, to hold a fact-finding enquiry to ascertain the actual payments to the retirees and thereafter take a final decision for the release of the Gratuity amount strictly in accordance with Grant-in-Aid scheme and if the petitioner - Management is found entitled, to reimburse the same to it within a period of four months from the date of receipt of a certified copy of this order.
(4). Ordered accordingly. Dasti.
29.05.2012 (SURYA KANT)
vishal shonkar
Judge