2020 LAB. I. C. 3852 ::AIROnline 2020 MP 879

Madhya Pradesh High Court

Hon'ble Judge(s): S. C. Sharma, Shailendra Shukla , JJ

Payment of Gratuity Act (39 of 1972) , S.4— Gratuity - Liability to pay - Petitioner, community, managing school registered under Societies Registration Act which is State-aided institution aggrieved by order directing to pay gratuity to its teachers - Teachers to aided institutions not appointed under State Government - Absence of master-servant relationship - On contrary teachers are appointed by petitioner - So, petitioner liable to pay gratuity. (Para 13 14 15)