LIEUTENANT GOVERNOR OF DELHI Vs. VINAY KUMAR SIDH

JUDGEMENT

(1.) Janardan Sharma was a part time Vocational Teacher employed with the respondents. He was appointed on temporary basis. His services were continued from year to year till he superannuated. After his retirement, Janardan Sharma petitioned this Court by way of WP (C) 11154/2019, seeking a direction to the respondents, to implement, in his case, the Payment of Gratuity (Amendment) Act, 2009 with retrospective effect and extend the benefits of the said Act to vocational part time Teachers working with the appellants - GNCTD such as Janardan Sharma. Additionally, a prayer was included to release the payment of gratuity to Janardan Sharma after superannuation.

(2.) WP (C) 11154/2019 was disposed of, by a learned Single Judge of this Court by judgment dtd. 3/8/2021. Para 10 of the decision reads thus:

(3.) The respondent approached this Court along with certain other petitioners under Article 226 of the Constitution of India. The respondent and Janardan Sharma were, admittedly, similarly situated. The writ petition filed by the respondent was WP (C) 13010/2022.