COLLEGE, NAVRANGPURA, AHMEDABAD Vs. VIKRAMBHAI MANABHAI RATHOD

JUDGEMENT

(1.) This petition under Article 226 and 227 of the Constitution of India is filed with following prayer(s):-

(2.) Essentially, the challenge is to the award of the Labour Court. However, on previous date of hearing, an issue was raised with regard to the jurisdiction of the Labour Court, as the petitioners are an educational institution and the relation between the employer and employee of an educational institute would be ruled by the Gujarat Educational Institutional Service Tribunal and at the relevant time being Gujarat Affiliated Colleges Services Tribunal Act - 1982.

(3.) In view of the aforesaid, the parties have decided to settle the matter amicably and accordingly, without entering into the issue of the jurisdiction, as the parties desire to settle the matter outside the Court and the respondent no.1 has made offer to accept an amount of Rs.1,50,000.00 towards full and final settlement of his claim in all respects, which the petitioners have accepted. Accordingly, the petitioners shall pay an amount of Rs.1,50,000.00 within a period of 1(one) month from today which the respondent no.1 shall accept towards full and final settlement and henceforth, none of the parties, as agreed upon by them will have any claim against each other.