KARSANDAS SHANKARLAL PATEL Vs. AHMEDABAD EDUCATION SOCIETY

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This matter is squarely covered by decision of this court in special civil application No.6745 of 1995 (Coram: Mr.Justice K.R.Vyas, J.) decided on 14.10.98.

(3.) Otherwise also, from the document, annexure-B, the society has decided to give gratuity to both, teaching and non-teaching staff. Whether under the Bombay Primary Education Act, 1947, or Rules framed thereunder, there is provision of giving gratuity to the teaching or non teaching staff or not is not material. Even if there is no provision for giving gratuity to the employees, it is always open to the employer to give benefit of gratuity to its employees. The Ahmedabad Education Society exhibited itself to be a model employer and despite of the fact that there is no provision for giving gratuity to the teaching and non-teaching staff it has extended that benefit which deserves to be appreciated.