HMT WATCHES LIMITED Vs. REGIONAL LABOUR COMMISSIONER (CENTRAL)

JUDGEMENT

(1.) I have heard the learned counsel for the parties.

(2.) The statutory appeal filed by the petitioner in Appeal No.36(25)/2013-B2 under the Payment of Gratuity Act, 1972 (for short 'the Act') was dismissed by the Regional Labour Commissioner (Central) Bangalore, Karnataka State, on the ground that the petitioner has failed to produce the certificate of the Controlling Authority to the effect that it has deposited the determined amount while preferring the appeal.

(3.) Learned counsel appearing for the petitioner submits that due to certain unavoidable circumstances, petitioner could not deposit the determined amount while preferring the appeal. It is further submitted that the petitioner may be permitted to deposit the amount within a reasonable time before the Appellate Authority and that Appellate Authority may be directed to consider the appeal on its merits.