COMMISSIONER OF COMMERCIAL TAXES Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) In this petition, petitioner is challenging the order dtd. 29/5/2017 (Annexure-A) passed by the Deputy Commissioner of Labour Authority of Payment of Wages Act, 1936, Belagavi (for short hereinafter referred to as "competent authority"), allowing the petition in part.

(2.) The relevant facts for adjudication of this writ petition are that the respondents, who claim to be working as hamalis in the office of the petitioner, have approached the competent authority seeking payment of gratuity. The said Application was allowed in part by the Competent Authority holding that the respondents herein are entitled for payment of gratuity for the period 1/1/2008 to 31/1/2016. Feeling aggrieved by the same, the petitioner has presented this writ petition.

(3.) I have heard Smt. K. Vidyavati, learned Additional Advocate General, appearing on behalf of Sri. Shivaprbhu Hiremath appearing for petitioners and Sri. S.G.Kadadakatti and Sri. Lingesh V. Kattemane, Advocate for respondent Nos.2 to 7, 8 (A & B).