Punjab-Haryana High Court
Dav College Trust And Management ... vs State Of Punjab & Ors on 26 March, 2012
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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CWP No.5594 of 2012 (O&M)
Date of Decision: 26.03.2012
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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 petitioner-Management seeks a direction to the State of Punjab and its authorities in the Education Department for reimbursement/release of the Grant-in-Aid to the extent of 95% of the amount said to have been paid by it towards 'leave encashment' to its employees on their retirement from service. (2). In the light of the directions already issued vide order dated 22.02.2012 in CWP No.3276 of 2012 (DAV College Trust and Management Society & Anr. v. State of Punjab & Ors.), this writ petition seeking reimbursement of leave encashment as a component of the Grant-in-Aid is also disposed of in same terms.
(3). Ordered accordingly. Dasti.
26.03.2012 (SURYA KANT)
vishal shonkar
Judge