RAMGOPAL Vs. MAHESH SHIKSHAN SANSTHAN AND 5 ORS

JUDGEMENT

(1.) THE original petitioner Shri Ram Gopal Vyas has filed this petition challenging the order of Appellate Authority under the payment of Gratuity Act, 1972 passed on March 5, 1992 whereby, the appellate authority allowed the appeal filed by the respondents No. 1 institution Shri Mahesh Shikshan Sansthan and set aside the order dated January 31, 1991 passed by the Controlling authority, Jodhpur in favour of the petitioner.

(2.) UNFORTUNATELY, during the pendency and final disposal of the writ petition the original petitioner Shri Ram Gopal Vyas expired and in his place his legal representatives have come on record and prosecuted this writ petition.

(3.) LEARNED counsel Shri Vyas for the petitioner vehemently submitted that the Controlling Authority rightly passed an order in favour of the petitioner directing the respondent No. 1 Institution to pay gratuity of Rs. 40,061. 54 paisa and also to pay interest on that amount at 10% from July 30, 1988 till the payment is made. He submitted that the appellate authority has committed an error in allowing the appeal of the respondent No 1. Institution holding that the payment of Gratuity Act 1972 is not applicable to an Educational Institution like the respondent No. 1. He further submitted that the respondent No. 1 Institution is an establishment under Section 1 (3) of the Payment of Gratuity Act, 1972 (for short the Act ). He further submitted that the appellate authority has committed an error in relying upon the definition of commercial establishment as defined under Section 2 (3) of the Rajasthan Shops and Commercial Establishments Act, 1958 for coming to the conclusion that the respondent No. 1 Institution was an Educational Institution and not a shop or Commercial Establishment under the Rajasthan shops and Commercial Establishments Act, 1958 and therefore it will not come within the ambit of Payment of Gratuity Act, 1972. He further submitted that the Controlling Authority has not only considered the definition of Commercial establishment as defined under Section 2 (3) of the Raj. Shops and Commercial Establishments Act, 1958 but also considered the fact of granting exemption from Section 11 (1) and 12 (1) of the said Act by the Government which fact was missed by the appellate authority. As against this, Learned counsel Shri Parihar vehemently submitted that the appellate authority has not committed any error and though the order passed by the appellate authority is a brief one, the appellate authority has rightly considered the provisions of Section 2 (3) of the Act of 1958 and held in favour of the respondent No. 1 Institution.