2023:PHHC:161075-DB
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Letters Patent Appeal No. 292 of 2023
Date of Decision: 14.12.2023
Haryana State Legal Services Authority and others
…..Appellants
versus
Karam Pal and others …..Respondents
CORAM: HON’BLE MS. JUSTICE RITU BAHRI, ACTING CHIEF JUSTICE
HON’BLE MR. JUSTICE AMAN CHAUDHARY, JUDGE
Present : Mr. Kannan Malik, Advocate, for the appellants.
Mr. Sunil K.Nehra, Advocate with
Mr. Suryaveer Surjewala, Advocate, for the respondents.
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RITU BAHRI, ACTING CHIEF JUSTICE (oral)
Learned counsel for the respondents has placed on record a
copy of the order dated 16.08.2022 (Annexure A-2) passed by the Supreme
Court in Contempt Petition (Civil) Nos. 399-2020, 400-2020 and 401 of
2020 wherein it has been clarified by the Supreme Court that dearness
allowance is also part of the pay which is given to a contractual employee. It
has also been clarified by the Supreme Court in paras No.5 to 7 of the
aforesaid order that dearness allowance shall be paid to all the employees
who have been given the minimum of basic pay as per the judgment
rendered in State of Punjab and others vs. Jagjit Singh and others (2017) 1
SCC 148.
2. Since the issue raised in the appeal has attained finality, the
appeal filed by the appellants-Haryana State Legal Services Authority and
others is dismissed. Pending applications, if any, stand disposed of.
(RITU BAHRI)
ACTING CHIEF JUSTICE
(AMAN CHAUDHARY)
JUDGE
14.12.2023
ravinder
Whether speaking/reasoned √Yes/No
Whether reportable Yes/No√
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