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Hisar Adarsh Shanti Niketan Coop House ... vs State Of Haryana on 30 October, 2014

Bench: J. Chelameswar, R.K. Agrawal

                                                 1

     ITEM NO.1                          COURT NO.6                SECTION IVB

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).28253-28257/2014

     (Arising out of impugned final judgment and order dated 08/07/2014
     in   RFA   No.2245/2011,  RFA   NO.4155,  RFA   NO.2930/2011,  RFA
     NO.2931/2011 AND RFA No. 2932/2012 passed by the High Court Of
     Punjab & Haryana At Chandigarh)


     HISAR ADARSH SHANTI NIKETAN COOP HOUSE BUILDING
     SOCIETY LTD HISAR, ETC ETC                                     Petitioner(s)

                                                VERSUS

     STATE OF HARYANA AND ORS                                       Respondent(s)


     (with office report)


     Date : 30/10/2014 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE R.K. AGRAWAL


     For Petitioner(s)             Mr. Rishi Malhotra,Adv.


     For Respondent(s)             Mr. Manjit Singh,AAG
                                   Mr. Ramesh Kumar,Adv.
                                   Mrs. Vivekta Singh,Adv.
                                   Mr. Kamal Mohan Gupta,Adv.


                          UPON hearing the counsel the Court made the following
                                             O R D E R

It is agreed that the issue involved in these SLPs is already covered by an earlier order of this Court dated 22.8.2014 Signature Not Verified in SLP(C)NOS.20531-20565/2014 arising out of the common judgment of Digitally signed by Om Parkash Sharma Date: 2014.11.24 16:06:24 IST Reason: Punjab & Haryana High Court.

In the circumstances, these special leave petitions are also disposed with the same direction as given in the order dated 22.8.2014 in SLP(C)NOS.20531-20565/2014-the relevant portion of which reads as follows:

“From the impugned judgment of the High Court, it transpires that the High Court has followed the judgment of this Court in Ashrafi and others Vs. State of Haryana and others 2013 (5) SCC 527 and has given increase at the rate of 12%. This was the demand of the petitioner herein which has been accepted following the ration in Ashrafi case (supra). To the extent there is no quarrel. However, it is pointed out by the learned counsel for the petitioner that in Ashrafi case (supra), yearly increase of 12% was granted cumulatively and not at flat rate. This position as contained in Ashrafi case (supra) could not be disputed by Mr. Narender Hooda, learned senior counsel for the State. Accordingly, the order of the High Court is modified to the extent that the 12% increase granted by the High Court shall be worked out on cumulative basis.

The special leave petitions stand disposed of accordingly” [O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER