RAKESH TIWARI Vs. STATE OF M P

JUDGEMENT

(1.) We have heard learned counsel for both sides. The question in this case is about the interpretation of the words "for the time being" as used in Section 2(e) of the Madhya Pradesh Ashaskiya Shikshan Sanstha (Anudan Ka Pradaya) Adhiniyam, 1978.

(2.) To make the picture clear, the Act made provision for regulating payment of salaries to the employees of Non- Government Educational Institutions imparting higher education which were receiving grant from the Government or from the State Higher Education Grant Commission. In Section 2(e) "Institution" has been defined an institution of the above category, which for the time being is receiving maintenance grant.

(3.) It is not disputed that if an educational institution of that nature is opened and does not receive any grant as contemplated from day one, nothing in the Act would apply to such an institution.