HIMACHAL PRADESH FINANCIAL CORPORATION OFFICERS ASSOCIATION Vs. HIMACHAL PRADESH FINANCIAL CORPORATION

JUDGEMENT

(1.) THE petitioner Association by medium of this writ petition has claimed the following substantive reliefs: - -

(2.) PETITIONER is an Association of the Officers of the respondent Corporation and is registered and recognized as such by the respondent Corporation.

(3.) THE respondent was paying to its employees including members of the petitioner Association apart from pay and allowances an ex gratia amount equivalent to 20% of pay and D.A. or equivalent to two months and ten days' pay whichever was less for every Financial Year from 1st April to 31st March.