STATE OF CHHATTISGARH Vs. CHOWARAM

JUDGEMENT

(1.) Heard Mr. H.S.Ahluwalia, learned Deputy Advocate General for the appellants as well as Mr. R.K.Pali, learned counsel for the respondent No. 1.

(2.) This appeal is presented against an order dtd. 06/04/2017 passed by the learned Single Judge in WP(L) No. 86 of 2017 dismissing the petition filed by the appellants, wherein the orders dtd. 28.09.2015 passed by the Controlling Authority in Case No. 60/PGA/ 2014 and the order dtd. 23.12.2016 passed by the Appellate Authority in Appeal Case No. 12/PGA/2016, preferred under Sec. 7(7) of the Payment of Gratuity Act, 1972 (for short, the 'Act of 1972 '), were assailed.

(3.) The appeal was filed with a delay of 149 days.