ASSISTANT EXECUTIVE ENGINEER, CAUVERY NEERAVARI NIGAM LIMITED Vs. DEPUTY LABOUR COMMISSIONER AND APPELLANT AUTHORITY

JUDGEMENT

(1.) The appeals are barred by limitation. The delay is of 18 (eighteen) days.

(2.) These writ appeals are directed against the judgment and order dated June 21, 2016, passed by the Honourable Single Judge, dismissing the writ petitions holding that the appellate authority under the Payment of Gratuity Act, 1972 (for short 'the said Act'), had no power to condone the delay in filing the appeal.

(3.) Under sub-section (7) of Sec. 7 of the said Act, any person aggrieved by an order passed under sub-section (4) of Sec. 7 of the said Act may file an appeal within 60 (sixty) days from the date of receipt of the order. It has been provided that the appellate authority could grant further extension of time for another 60 (sixty) days, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within 60 (sixty) days. There is no provision for extension of time beyond 120 (one hundred twenty) days.