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Priyamvada Birla Sr. Secondary School vs The State Of Madhya Pradesh on 19 February, 2021

Bench: Sanjay Kishan Kaul, Hrishikesh Roy

     ITEM NO.11                    Court 8 (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).    2789/2021

     (Arising out of impugned final judgment and order dated 05-01-2021
     in WP No. 20678/2020 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 I.R. and IA No.21871/2021-EXEMPTION FROM FILING
     O.T. )

     Date : 19-02-2021 This petition was called on for hearing today.

     CORAM :
                                  HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                                  HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)                 Mr. Ashok Grover, Adv.
                                       Mr. Praveen Kumar, AOR

     For Respondent(s)

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

Application for exemption from filing official translation is 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 51.

Issue notice returnable in four weeks.

Tag with SLP [C] No.11926/2020.

     (ASHA SUNDRIYAL)                                                (POONAM VAID)
     ASTT. REGISTRAR-cum-PS                                        COURT MASTER (NSH)