MANAGING COMMITTEE, BALIKA UCHCH PRATHMIK VIDYALAYA, SARDARSHAHAR, DISTRICT CHURU Vs. SHARDA RAJPOOT, D/O KAMAL KANT SINGH

JUDGEMENT

(1.) The Management of the Non-Government Educational Aided Institution who as alleged is receiving 90% grant-in-aid from the State Government has approached to this Court by filing instant batch of writ petitions assailing order of the Non-Government Educational Institutions Tribunal disposing of batch of applications filed by the individual employee u/S 21 of the Act,1989 by common order dt.21-3-2016.

(2.) The learned Tribunal while disposing of the batch of applications vide its consolidated order dt.21-3-2016 observed as under:-

(3.) As regards entitlement of the individual employee towards his legitimate dues under different heads which has been directed by the Tribunal to be payable to the employee is not in dispute and the only submission made by counsel for petitioner is that since the Institution is receiving 90% grant-in-aid from the State Government and this Court while disposing of D.B. Special Appeals (Writ) No.663/2015 & other connected appeals vide judgment dt.6-11-2015, has laid down a mechanism in making payment to the employee which has been noticed by the Tribunal against the approved expenditure, has to be paid directly by the State Government to the extent the Institution is receiving grant-in-aid from the Government and as regards balance is concerned the Institution is ready to pay its contribution directly to the employee.