ST. JOSEPHS COLLEGE Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Subhas Ghosh, learned counsel for the petitioners and Sri V.R. Agrawal, learned Senior Advocate assisted by Sri Vivek Ratan, learned counsel for respondent no. 3 as well as learned Standing Counsel.

(2.) The present writ petition has been filed challenging the notice dated 11.3.2013 and the interim order dated 13.9.2013 passed in P.G. Case No.01 of 2013, by the Controlling Authority under the Payment of Gratuity Act, 1972(hereinafter referred to as the 'Act 1972').

(3.) The petitioner No. 1 is an Intermediate College being administered and controlled by "Gyandeep Vidya Society", a society registered under the Society Registration Act. The respondent No.3 was appointed as a teacher vide agreement dated 1.7.1976. She continued in the service and had retired on 31.3.2003.