MOOKAMBIKA TEMPLE Vs. RAVIRAJA SHETTY

JUDGEMENT

(1.) This Full Bench has been constituted by Hon'ble the Chief Justice pursuant to an order of reference dated 20th July 2018 made by a Division Bench headed by Hon'ble the Chief Justice to consider and determine the following questions:

(2.) The aforesaid questions follow an order of reference made on the aforesaid date. The order of reference is extracted as under:

(3.) The aforesaid order of reference has been made in the Writ Appeal filed against the order dated 18/02/2014 passed in W.P. No.54267 of 2013 (L-PG) whereby the learned Single Judge of this Court rejected the writ petition filed by the present appellant (Shri.Mookambika Temple Kollur, Kundapura "Temple" for short) against an order dated 26/04/2012 passed by the Deputy Chief Labour Commissioner and Appellate Authority under the Payment of Gratuity Act, 1972 ('the Act of 1972').