CourtKutchehry.com
High CourtsSingle Bench

Dr. Dev Raj Sharma And Another vs Guru Angad Dev Veterinary & Animal Science University, Ludhiana And Others

Punjab And Haryana At Chandigarh · Decided on 30 March 2026 · Citation: (2026) 03 P&H CK 1243

HON’BLE JUDGES
Namit Kumar, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 226, 227 · Code Of Civil Procedure, 1908 — Section 151
CASE NUMBER
Civil Miscellaneous No 2317 Of 2026 In Civil Writ Petition No. 1181 Of 2008
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

10 paragraphs · 302 words

Namit Kumar, J

CM-2317-CWP-2026

The applicants/petitioners have filed the instant application under Section 151 of Code of Civil Procedure, 1908 for disposal of the main case, which was admitted vide order dated 26.03.2008, in terms of the judgment dated 23.12.2025 passed in CWP-15554-2007 titled as ‘Gian Chand and others Vs. State of Punjab and others’ and other connected cases (Annexure A-3).

Notice in the application was issued on 05.03.2026. However, no reply in the application has been filed on behalf of the respondents.

Consequently, the instant application is allowed and the main case is taken up on board today itself.

CWP-1181-2008

1.

The petitioners, who retired between 31.07.2003 to 30.09.2006, have filed the instant petition under Articles 226/227 of the Constitution of India, seeking issuance of a writ of certiorari for quashing the notification dated 29.07.2003 (Annexure P-2), adopted by the respondent-University, depriving the petitioners from the higher commutation being granted prior to 31.07.2003 and after 31.10.2006. Further, seeking issuance of a writ of mandamus directing the respondents to make the notification dated 31.10.2006 (Annexure P-3), whereby restoring the higher commutation w.e.f. 31.10.2006, applicable to the petitioners as well as who retired between 31.07.2003 to 30.09.2006 by granting them the higher commutation at par with similarly situated employees along with interest @ 18% per annum from the date of its accrual till the realization.

2.

Learned counsel for the parties are ad idem that the present case is squarely covered by the judgment dated 23.12.2025 passed by this Court in CWP-15554-2007 titled as ‘Gian Chand and others Vs. State of Punjab and others’ and other connected cases (Annexure P-3).

3.

Disposed of in the same terms as in Gian Chand’s case (supra).

4.

Let the respondents recalculate the commutation amounts of the petitioners and make payments of the due amount by 30.06.2026