VED KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD .

(2.) THE petitioners have challenged action of the respondents withholding payment of a part of the gratuity. The said amounts are stated to have been withheld on account of alleged excess payment of Border House Rent Allowance/House Rent Allowance (B.H.R.A./ HRA).

(3.) THE question involved in the writ petition is squarely covered by the decisions of this Court in CWP No. 1141 of 1997 (Jagjit Singh v. Punjab State and others) decided on April 11,1997 and -CWP No. 16258 of 1996 (S.D. Taneja v. State of Haryana) decided on April 1,1997.