GURNAM SINGH GILL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CHALLENGE in the present writ petition is to the order dated 22.11.2005 (Annexure P/3) whereby the Appellate Authority issued notice to the petitioner on an appeal filed by respondent No. 4 -Punjab State Electricity Board against the order passed by respondent No. 3 -Controlling Authority under the Payment of Gratuity Act, 1972. The writ petition was admitted and ordered to be heard with Civil Writ Petition No. 5126 of 2004. The said case was decided by a Division Bench of this Court and reported as Balwant Singh and others v. State of Punjab and another, : 2008 (3) RSJ 291. It was held that in view of the notification issued by the State Government granting exemption to the Board, the gratuity is not liable to be paid to the employees of the Board.

(2.) COUNSEL for the petitioner, however, submits that the matter is pending before the Apex Court and therefore, hearing of the present petition be deferred. The said submission is without any basis. This petition has been filed against the notice received by the petitioner pertaining to the appeal filed before the Appellate Authority by the Electricity Board. The writ petition, thus, itself is not maintainable as the Appellate Authority is to yet decide the issue. Accordingly, there is no ground to interfere with the summons regarding the pendency of an appeal.