LAWS(KAR)-2011-12-73

BANGALORE METROPOLITAM TRANSPORT CORPORATION CENTRAL OFFICE, K.H. ROAD, BANGALORE, BY ITS CHIEF TRAFEIC MANAGER REP. BY ITS CHIEF LAW OFFICER Vs. THE DEPUTY LABOUR COMMISSIONER AND THE APPELLATE AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT, REGIO

Decided On December 08, 2011
Bangalore Metropolitam Transport Corporation Central Office, K.H. Road, Bangalore, By Its Chief Trafeic Manager Rep. By Its Chief Law Officer Appellant
V/S
Deputy Labour Commissioner And The Appellate Authority Under The Payment Of Gratuity Act, Regio Respondents

JUDGEMENT

(1.) THIS petition though listed for preliminary hearing, with the consent of the learned counsel for the parties, is finally heard and disposed of by this order.

(2.) THE Public Road Transport Corporation aggrieved by the order dated 15.6.2010, Annexure -D, of the Controlling Authority under the Payment of Gratuity Act, 1972, for short 'Act, preferred an appeal to the Appellate Authority -1st respondent, who confirmed the order and dismissed the appeal by order dated 11.5.2011, Annexure -E Hence, this petition.

(3.) PER contra, Sri M.C. Basavaraju, learned counsel for the 3rd respondent submits that the first contention deserves acceptance, white the second and third contentions are folly covered by the decision of this Court in W.P. No. 41553/2010, between BMTC Vs. Deputy Labour Commissioner and others, recording findings against the Corporation.