DIVISIONAL CONTROLLER Vs. JAMEDABI

JUDGEMENT

(1.) Shri Ravi V. Hosamani, learned AGA is directed to take notice to respondent Nos.6 and 7.

(2.) Notice to respondent Nos.1 to 5 is dispensed with, in view of the memo filed by the learned counsel for the petitioner stating that she will deposit the amount within four weeks from today before the Appellate Authority.

(3.) The petitioner Divisional Controller, North West Karnataka Road Transport Corporation, Bagalkot Division, Bagalkot filed the above writ petition challenging the order dated 06.08.2012 passed by the Deputy Labour Commissioner/Appellate Authority by issuing an endorsement/order dated 06.08.2012, rejecting the appeal on the ground that while filing the appeal before him, the petitioner has not complied with the provisions of Section 7(7) of the Payment of Gratuity Act, 1972.