- (1.) Heard learned counsel for the parties.
(2.) The issue raised in the present case is whether in calculation of wages in terms of Sections 2(s) and 4(2) of the Payment of Gratuity Act, 1972, the component of grade pay should be included or not?
(3.) The impugned orders challenged by the writ petitioners i.e. Management of the School have held in favour of the private respondents by holding that grade pay would be included in the meaning of wages under Section 2(s) of the Act of 1972.;