MANAGING COMMITTEE Vs. GHANSHYAM SHARMA

JUDGEMENT

(1.) The present three Special Appeals are decided by this Common Order as the two writ petitions (Ghanshyam Sharma and Rajesh Chandra Sharma) have been decided by the learned Single Judge in terms of the Judgment passed in the third writ petition pertaining to Sudha Gupta. For sake of convenience, facts of Writ Petition No.5508/2017 (Ghanshyam Sharma) are being narranted.

(2.) The brief facts of the case are as under:

(3.) The respondent-applicants (employees) moved an application under Sec. 21 of the Rajasthan Non Government Educational Institutions Act, 1989 (hereinafter referred to as ..Act of 1989..) before the Rajasthan Non Government Educational Institutions Tribunal, Jaipur (hereinafter referred to as ..the Tribunal..) for seeking relief of benefit of selection scale, amount of leave encashment, gratuity and provident fund.