DIRECTOR HEALTH & FAMILY WELFARE DEPARTMENT Vs. SHAJIDA

JUDGEMENT

(1.) THESE appeals are directed against the common order dated 20.10.11 passed by the learned Single Judge whereby the writ petitions filed by the appellants have been dismissed.

(2.) IN the writ petitions, the appellants, called in question the order dated 18.11.09 passed by the Controlling Authority and the order dated 29.4.10 passed by the Appellate Authority under the provisions of Payment of Gratuity Act, 1972.