KRISHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In these bunch of writ petitions, the grievance being raised by the petitioners is against the private aided institution for the enhancement of the gratuity, pay scale and the leave encashment.

(2.) Learned counsel for the respondents has taken a preliminary objection that the present writ petitions are not maintainable at first instance before this Court keeping in view the law laid down by the Division Bench of this Court in Management of S.D. Model Senior Secondary School and another v. District Judge-cum-Service Tribunal and another, 2014 (1) S.C.T. 652.

(3.) Learned counsel for the respondents further states that with regard to the gratuity, the petitioner(s) have to make their claim under the Payment of Gratuity Act, 1972.