ASSISTANT EXECUTIVE ENGINEER CNNL MANDYA Vs. DEPUTY LABOUR COMMISSIONER AND APPELLATE AUTHORITY BANGALORE

JUDGEMENT

(1.) Applications are filed for impleading the State in all the petitions. The said applications are not opposed by the respondents. Accordingly, IA.2/2012 in WP Nos.15856/12, 15857/12, 15854/12 & 15853/12 and IA No.1/2012 in WP Nos.8421/12 and 8420/12 are allowed. Petitioner is permitted to implead the State as respondent No.4 in all the writ petitions.

(2.) Learned Government Pleader is directed to take notice for respondent No.4 in all the writ petitions.

(3.) The petitioner Assistant Executive Engineer, Cauvery Neeravari Nigam Ltd. has filed these writ petitions inter-alia calling in question the order of the Controlling Authority dated 28.2.2011 confirmed by the Appellate Authority by order dated 14.2.2012 under the provisions of Payment of Gratuity Act (hereinafter referred to as 'the Act' for short).