HARYANA STATE LEGAL SERVICE AUTHORITY AND OTHERS v. KARAM PAL AND OTHERS

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. **** 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

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√

Neutral Citation No:=2023:PHHC:161075-DB

1 of 1 ::: Downloaded on - 02-01-2024 17:17:58 :::

Neutral Citation No:=2023:PHHC:161075-DB