Sansar Chand vs State of H.P. and Others

Kurian Joseph, C.J.—It is submitted by the Petitioners that the issue regarding entitlement for gratuity is covered by the decision of this Court in State of H.P. v. Lashkri Ram CWP No. 150 of 2004 and followed in many other cases.

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. The Petitioners submit that they would file appropriate representation(s) furnishing all factual details before the competent authority within a period of one month from today. It is always open for them to do so. In case the Petitioners are similarly situated, they shall not be discriminated and the matter will be duly considered by the first Respondent/competent authority in the light of the judgment, referred to above and appropriate action in accordance with law, by disbursing the eligible benefits by way of gratuity, will be taken within another three months from the date of receipt of the representation(s) along with a copy of this judgment, the copy of the writ petition and the copy of the judgment, referred to above, by the Petitioner concerned.

The writ petitions are disposed of, so also the pending applications, if any.