Siddharth Mridul, J
In view of the decision rendered by us today in LPA No.95/2017, titled as “Baidyanath Yadav & Ors. vs. Guru Tegh Bahadur Polytechnic Institute
& Anrâ€, wherein it is held that under Section 32 of the Delhi Sikh Gurudwara Act, 1971, any and all types of disputes between the Delhi Sikh
Gurdwara Management Committee (DSGMC) and its employees are exclusively subject to the jurisdiction of the Court of the District Judge in Delhi,
the present appeal is devoid of merit and dismissed. However, liberty is reserved to the appellant to approach the concerned District Judge to raise the
disputes that form the subject matter of the present proceedings, in accordance with law.
