Punjab-Haryana High Court
Management Of S.D. Model Senior ... vs Ld. District Judge-Cum Service ... on 20 December, 2013
Author: K. Kannan
Bench: K. Kannan
CR No. 4315 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(1) CR No. 4315 of 2012 (O&M)
Date of decision: December 20, 2013.
Management of S.D. Model Senior Secondary School and another
...Petitioners
Versus
Ld. District Judge-cum Service Tribunal for Employees of Educational
Institutions and another ...Respondents
(2) CR No. 4316 of 2012 (O&M)
Management of S.D. Model Senior Secondary School and another
...Petitioners
Versus
Ld. District Judge-cum Service Tribunal for Employees of Educational
Institutions and another ...Respondents
(3) CR No. 4317 of 2012 (O&M)
Management of S.D. Model Senior Secondary School and another
...Petitioners
Versus
Ld. District Judge-cum Service Tribunal for Employees of Educational
Institutions and another ...Respondents
(4) CR No. 4318 of 2012 (O&M)
Management of S.D. Model Senior Secondary School and another
...Petitioners
Versus
Ld. District Judge-cum Service Tribunal for Employees of Educational
Institutions and another ...Respondents
(5) CR No. 4319 of 2012 (O&M)
Management of S.D. Model Senior Secondary School and another
...Petitioners
Versus
Ld. District Judge-cum Service Tribunal for Employees of Educational
Institutions and another ...Respondents
Singh Prem
2013.12.21 17:12
I attest to the accuracy and
integrity of this document
High Court Chandigarh
CR No. 4315 of 2012 2
(6) CR No. 2920 of 2012 (O&M)
Management of S.D. Model Senior Secondary School and another
...Petitioners
Versus
Ld. District Judge-cum Service Tribunal for Employees of Educational
Institutions and another ...Respondents
CORAM:- HON'BLE MR. JUSTICE K. KANNAN
Present: Mr. Deepak Singh; Mr. Ajay Bhardwaj and
Ms. Navdeep Advocates,
for the petitioners.
Ms. Sonia G. Singh and Ms. Seema Pasricha, Advocates
for the respondents.
K. KANNAN, J. (Oral)
This order shall dispose of the above titled revision petitions as the same arise out of the similar set of facts and involving similar question of law.
The point in challenge before this court has been answered by a Division Bench in Civil Revision No. 4315 of 2012 holding that the Educational Tribunal will not have the jurisdiction to decide the issue of payment of gratuity. In terms of the said judgment, the order passed by the Educational Tribunal is set aside and the revision petitions are allowed.
Learned counsel for the respondents state that they are taking steps to prefer applications to the competent authority and seek for a direction for expeditious disposal. If such an application is filed, the respondents will be at liberty to make all persuasion for quick and expeditious disposal and the same shall be considered appropriately.
December 20, 2013 (K.KANNAN)
prem JUDGE
Singh Prem
2013.12.21 17:12
I attest to the accuracy and
integrity of this document
High Court Chandigarh
CR No. 4315 of 2012 3
Singh Prem
2013.12.21 17:12
I attest to the accuracy and
integrity of this document
High Court Chandigarh