BCH ELECTRIC LIMITED Vs. PRADEEP MEHRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dated 12.2.2019 passed by the High Court[1] dismissing Letters Patent Appeal No.97 of 2019 and thereby affirming the decision of the Single Judge of the High Court in Writ Petition No.10318 of 2017.

(3.) By Trust Deed executed on 19.03.1979 between the appellant, a company registered under the Indian Companies Act, 1956 on one hand and three trustees on the other, an "Approved Gratuity Fund" was constituted "for the purpose of providing Gratuities to the employees of the Company under the Payment of Gratuity Act, 1972 (hereinafter referred to as 'the Act') and the Gratuity Scheme of the Company".