HABIBIA GIRLS PRIMARY SCHOOL Vs. NOORINISHA

JUDGEMENT

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

(2.) This writ petition has been filed by the Habibia Girls Primary School, against the order passed by the appellate authority, under the Payment of Gratuity Act, 1972, confirming the order of the original authority, directing that gratuity would be payable to respondents 1 to 6, by calculating on the basis of their initial appointment and not from the date, on which the school became recognised and aided.

(3.) It is the contention of the petitioner that before the school was recognised and aided in the year 1989, Madras, being a charitable institution, was imparting discourses relating to Holy Quran to Poor Muslims and the school was established for the first time in the year 1989. This is a factual aspect, for which there is no material adduced before' the original authority or the appellate authority.