Amalorpavam Higher Secondary ... vs Union Of India
2023 Latest Caselaw 6615 Mad

                                                       W.P.Nos.21220 to 21224, 26229 of 2014,
                                                  11794 of 2013, 21490 of 2015 & 29625 of 2016


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:    20.06.2023

                                                    CORAM :

                             THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                       AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU


                                      W.P.Nos.21220 to 21224, 26229 of 2014,
                                           11794 of 2013, 21490 of 2015
                                                 & 29625 of 2016

                     W.P.No.21220 of 2014

                     Amalorpavam Higher Secondary School
                     rep. by its Correspondent
                     Lourdes Campus, Vanarapet
                     Puducherry 605 011.                             ..    Petitioner

                                                       Vs.

                     1. Union of India
                        Rep. by the Secretary to Government
                        Ministry of Law & Justice
                        New Delhi.

                     2. The Ministry of Labour and Employment
                        rep. by the Secretary to Government
                        Shram Shakti Bhawan
                        Rafi Marg
                        New Delhi 110 001.




                     Page 1 of 5


https://www.mhc.tn.gov.in/judis
                                                          W.P.Nos.21220 to 21224, 26229 of 2014,
                                                     11794 of 2013, 21490 of 2015 & 29625 of 2016


                     3. The Controlling Authroity under the
                          Payment of Gratuity Act, 1972
                        Office of the Labour Court (Enforcement)
                        Govt. of Puducherry
                        Gandhi Nagar, Puducherry 605 005.

                     4. J.Sreedharan @ Raguraman                         ..       Respondents


                     Prayer: Petition filed under Article 226 of the Constitution of India
                     seeking a writ of Declaration declaring the Payment of Gratuity
                     (Amendment) Act, 2009 (Act No.47/2009) including the retrospective
                     operation given to it w.e.f. 03.04.1997 as unconstitutional, ultravires,
                     illegal, invalid and would not apply to the petitioner viz. an "Unaided
                     Private Minority School" and the P.G.Case No.5/2014 filed against it
                     based        on   such   amendment   before   the    third    respondent   as
                     unmaintainable.


                                   For the Petitioners      : Mr.T.P.Manoharan, S.C.
                                   in all W.Ps.               For Mr.K.P.Jotheeswaran

                                   For the Respondents      : Mr.B.Rabu Manohar, CGSC
                                   in all W.Ps.               for Respondents 1 & 2

                                                              Mr.S.Raveekumar
                                                              Government Pleader (Pondy)
                                                              for Respondent-3

                                                              Mr.M.A.Abdul Wahab
                                                              For M/s.K.V.Subramanian
                                                                Associates
                                                              for Respondent-4



                     Page 2 of 5


https://www.mhc.tn.gov.in/judis
                                                                 W.P.Nos.21220 to 21224, 26229 of 2014,
                                                            11794 of 2013, 21490 of 2015 & 29625 of 2016




                                                               ORDER

(Made by the Hon'ble Chief Justice)

The challenge to the Payment of Gratuity (Amendment) Act,

2009 now does not survive in view of the judgment of the Apex Court

in the case of Independent Schools' Federation of India (Regd.)

v. Union of India [2022 SCC OnLine SC 1113].

2. So far as the individual grievance is concerned, the petitioners

are at liberty to raise the same before the appropriate authority as

provided under the provisions of the Payment of Gratuity

(Amendment) Act. If the petitioners have already approached the

authority concerned, the petitioners may prosecute the said

proceedings. If the proceedings are pending, the same may be decided

in accordance with law.

3. The writ petitions are disposed of accordingly. There will be no

https://www.mhc.tn.gov.in/judis W.P.Nos.21220 to 21224, 26229 of 2014, 11794 of 2013, 21490 of 2015 & 29625 of 2016

order as to costs. Consequently, M.P.Nos.1 to 3 of 2013, 1 and 2 of

2015 and WMP Nos.25654 of 2016 are closed.

                                                        (S.V.G., CJ.)            (P.D.A., J.)
                                                                        20.06.2023
                     Index              :    Yes/No
                     Neutral Citation   :    Yes/No

                     kpl



                     To

1. The Secretary to Government Ministry of Law & Justice New Delhi.

2. The Ministry of Labour and Employment rep. by the Secretary to Government Shram Shakti Bhawan Rafi Marg, New Delhi 110 001.

3. The Controlling Authroity under the Payment of Gratuity Act, 1972 Office of the Labour Court (Enforcement) Govt. of Puducherry Gandhi Nagar, Puducherry 605 005.

https://www.mhc.tn.gov.in/judis W.P.Nos.21220 to 21224, 26229 of 2014, 11794 of 2013, 21490 of 2015 & 29625 of 2016

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(kpl)

W.P.Nos.21220 to 21224, 26229 of 2014, 11794 of 2013, 21490 of 2015 & 29625 of 2016

20.06.2023

https://www.mhc.tn.gov.in/judis