The Principal vs The State Of Madhya Pradesh
2021 Latest Caselaw 8490 MP

                                                            1                               WP-6982-2015
                                 The High Court Of Madhya Pradesh
                                            WP-06981-2015
                                           (THE PRINCIPAL Vs THE STATE OF MADHYA PRADESH)

                                                    WP No. 06982 of 2015
                            (THE PRINCIPAL VIVEKANAND HIGHER SECONDARY SCHOOL MAIHAR AND ANOTHER Vs THE
                                                      STATE OF MADHYA PRADESH)

                      Jabalpur, Dated : 08-12-2021
                                Shri Uttam Maheshwari, learned counsel for the petitioners.
                                Shri Pradeep Sahu, learned Panel Lawyer for the respondents/State.

Petitioners have filed this writ petition making a prayer to set aside the impugned orders dated 13.05.2014 and 11.03.2015 and direct the

respondents No. 1 and 2 i.e. State Government to make payment of gratuity amount to respondent No.3.

It is fairly submitted by the counsel appearing for the petitioners that matter is covered by Division Bench judgment dated 29.05.2020 passed in Writ Appeal No. 2111/2019 [Shri Gujrati Samaj vs The State of Madhya Pradesh and others], wherein it was held that institution has to pay gratuity and not the State Government.

Panel Lawyer appearing for the State also submitted that this writ petition is covered by aforesaid judgment passed by the Division Bench of

this Court.

Considering the aforesaid facts and circumstances of the case, writ petition filed by the petitioner is dismissed.

                                                                                   (VISHAL DHAGAT)
                                                                                        JUDGE

                      vkt




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Date: 2021.12.14
17:10:02 IST