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Supreme Court - Daily Orders

Priyamvada Birla Sr. Secondary School vs The State Of Madhya Pradesh on 17 March, 2021

Bench: Sanjay Kishan Kaul, R. Subhash Reddy

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     ITEM NO.6               Court 9 (Video Conferencing)            SECTION IV-C
                            S U P R E M E C O U R T O F I N D I A
                                      RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)            No(s).   4126/2021
     (Arising out of impugned final judgment and order dated 18-01-2021
     in WP No. 20675/2020 passed by the High Court of M.P Principal Seat
     at Jabalpur)
     PRIYAMVADA BIRLA SR. SECONDARY SCHOOL & ANR.                 Petitioner(s)
                                             VERSUS
     THE STATE OF MADHYA PRADESH & ORS.                 Respondent(s)
     (FOR ADMISSION and IA No.34698/2021-EXEMPTION FROM FILING O.T. )

     WITH SLP(C) No. 4143/2021
     (FOR ADMISSION and I.R. and IA No.34958/2021-EXEMPTION FROM FILING
     O.T.)

     SLP(C) No. 4250/2021
     (FOR ADMISSION and I.R. and IA No.35870/2021-EXEMPTION FROM FILING
     O.T.)

     SLP(C) No. 4120/2021
     (FOR ADMISSION and I.R. and IA No.34658/2021-EXEMPTION FROM FILING
     O.T.)

     SLP(C) No. 4221/2021
     (FOR ADMISSION and I.R. and IA No.35590/2021-EXEMPTION FROM FILING
     O.T.)

     SLP(C) No. 4232/2021
     (FOR ADMISSION and I.R. and IA No.35662/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.35663/2021-EXEMPTION FROM
     FILING O.T.)


     Date : 17-03-2021 These petitions were called on for hearing today.
     CORAM :
                         HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                         HON'BLE MR. JUSTICE R. SUBHASH REDDY


     For Petitioner(s)
Signature Not Verified
                                  Mr. Praveen Kumar, AOR
Digitally signed by               Ms. Sunaina Kumar,Adv.
Charanjeet kaur
Date: 2021.03.18
18:21:35 IST
Reason:



     For Respondent(s)
                                     2




UPON hearing the counsel the Court made the following
                    O R D E R

Applications for exemption from filing O.T. and exemption from filing C/C of the impugned judgment are allowed.

There appears to be contrary views of the Madhya Pradesh High Court and the Chhattisgarh High Court on the issue as to whose liability would it be to pay gratuity in case of Government aided schools under the payment of Gratuity Act, 1972. The view of the Chhattisgarh High Court has been placed on record at page 54.

Issue notice.

Tag with SLP© No. 11926/2020.

(CHARANJEET KAUR) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER