KRISHNADEVARAYA EDUCATIONAL TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) Since common questions are involved in these Writ Petitions, both the Writ Petitions are taken up together for disposal.

(2.) The Petitioner in both these Writ Petitions is Sri. Krishnadevaraya Educational Trust assailing the order of the Controlling Authority, whereby, under the Payment of Gratuity Act, 1972 (hereinafter referred to as "the PG Act, 1972" for short), Petitioner-Trust was directed to pay Gratuity from the date of appointment till the date of attaining superannuation.

(3.) The Petitioner in W.P. No.42168 of 2016 is seeking for the following prayers: