Punjab-Haryana High Court
Amar Nath Son Of Shri Ramji Dass vs The Municipal Committee on 16 September, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.1239 of 1989 (O&M)
Date of decision: 16.09.2011
Amar Nath son of Shri Ramji Dass, and others.
...Petitioners
versus
The Municipal Committee, Thanesar (Kurukshetra), through its Chief
Executive Officer, and another.
....Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Ms. Ranjeeta Gill, Advocate, for Mr. Sudershan Goel,
Advocate, for the petitioners.
Mr. Raman B. Garg, Advocate, for respondent No.1.
Mr. O.P. Sharma, Additional Advocate General, Haryana,
for respondent No.2.
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1. Whether reporters of local papers may be allowed to see the
judgment ? No.
2. To be referred to the reporters or not ? No.
3. Whether the judgment should be reported in the digest ? No.
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K.Kannan, J. (Oral)
1. The learned counsel for the petitioners states that the claim for gratuity for the petitioners shall be granted in the same manner as it was done through the decisions of this Court in Smt. Illaichi Devi Versus The State of Haryana and another in CWP No.12725 of 1989, decided on 06.07.2010 and in Hari Chand Kathpalia Versus State of Haryana and others in CWP No.13525 of 1989, decided on 06.07.2010. Through the said decisions, this Court has found the persons entitled to gratuity even if they had retired before 23.01.1982. The petitioners of Civil Writ Petition No.1239 of 1989 (O&M) -2- the instant writ petition will have the said reliefs and they shall be entitled to a calculation of the gratuity amount payable on the basis of the scales mentioned under the Gratuity Act with interest as applicable under the relevant rules.
2. The writ petition is allowed.
(K. KANNAN) JUDGE 16.09.2011 sanjeev