KEWAL SINGH PANESAR Vs. PUNJAB AGRICULTURAL UNIVERSITY AND ORS
LAWS(SC)-2019-1-245
SUPREME COURT OF INDIA
Decided on January 02,2019

Kewal Singh Panesar Appellant
VERSUS
Punjab Agricultural University And Ors Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The only question is, whether the appellant is entitled for interest on delayed payment of pension, gratuity and provident fund.;


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