B.M.T.C. Vs. DY. LABOUR COMMISSIONER

JUDGEMENT

(1.) Road Transport Corporation aggrieved by the Order dt. 26.10.2009 Annexure-B of the Controlling Authority-2nd respondent determining Rs. 2,08,376/- as gratuity, preferred an appeal whence the order was modified reducing the gratuity to Rs. 1,89,794/- by accepting the deduction of Rs. 18,582/- by Order dt. 20.12.2010 Annexure-D of the 1st respondent-Appellate Authority, under the Payment of Gratuity Act, 1972, for short 'Act'. Hence this petition. Learned Counsel for the petitioner advances the following contentions:

(2.) Per contra learned Counsel for the 3rd respondent contends:

(3.) Having heard the Learned Counsel for the parties, perused the pleadings and examined the orders impugned, the only question for decision making is, "whether in the facts and circumstances the orders of the authorities under the Act, are just, legal and valid?