MANIPAL UNIVERSITY Vs. VASANTHA KOTIAN

JUDGEMENT

(1.) Petitioner-Management is calling in question the order dated 19.07.2010 in Gratuity Application No. 48/534/2009-A/M at Annexure-D, passed by the Controlling Authority under the Payment of Gratuity Act, 1972 (hereinafter referred to as 'Act' for sake of brevity) and order dated 11.03.2011 passed in Appeal No. 292/2010-B2 at Annexure-G passed by the Appellate Authority. Heard Sri. S.N. Murthy, learned Senior Counsel appearing for petitioner and Smt. Mangalamba Rao. learned counsel appearing for respondent-workman. Perused the impugned order as also the documents filed by learned counsel for petitioner along with a memo.

(2.) Facts in brief leading to filing of this writ petition are as under:

(3.) Xxx XXX XXX.