MARUDHAR BALIKA VIDYAPEETH VIDYAWADI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bunch of writ petitions lays challenge to different order(s) passed by the Rajasthan Non-Government Educational Institution Tribunal, Jaipur (hereinafter referred to as 'the Tribunal') to the extent of requiring the petitioner - Institutions to comply with the order and pay the entire amount mentioned in the order(s) to the employees without any direction to the State to pay its share of the liability.

(2.) Learned counsel for the petitioner argued that the Tribunal cannot fix the burden of paying the amount upon the petitioner - Institutions, particularly when the final amount is to be determined by the State and it is the State's duty to pay its share of grant-in-aid (90/80 or 70 percent, as the case may be).

(3.) Learned counsel for the petitioner - Institutions submitted that the Tribunal has issued directions to pay the amount under different heads without arriving at the figures or determining the amount payable to the employees. He informed that in light of such stipulation in the order(s), all the employees have filed execution proceedings against the petitioner - Institutions. And the bigger problem is, that in absence of determination by the Tribunal or by the Government, Institutions are being asked to pay whatever amount has been claimed by the employees in the execution petitions.