- (1.). these writ petitions teachers and BHEL Shiksha Sangh have prayed for the relief of quashment of order (P-l) dated November 9, 2000 passed by H.E. Education Society by which circular dated January 7, 1998 has been modified. In view of the order passed by this Court in H. E. Education Society v. Appellate Authority under Payment of Gratuity Act, Bhopal and another, 2001-I-LLJ-691 (MP) decided on July 20, 2000 by Brother S. K. KULSHRESTHA J., in which it was held that teachers are not covered within the definition of 'employee' under Section 2(e) of Payment of Gratuity Act, 1972.
(2.). In W.P. No. 202/2003 the relief prayed is to quash the above order (P-l) dated November 9, 2000 and declaration is sought that teachers are covered under the definition of employee under the Payment of Gratuity Act, 1972 and they are entitled to the benefit of payment of gratuity. In the alternate teachers of respondent society be declared to be at par with teachers of Central Schools in relation to payment of gratuity, and they be declared entitled for payment of gratuity.
(3.). In W. P. No. 6126/2001, W. P. No. 6147/2001 and W. P. No. 4870/2003, similar relief has been prayed.