MANDHAR CEMENT FACTORY Vs. KALI RAM DHEEMAR

JUDGEMENT

(1.) Heard.

(2.) These appeals have been preferred by a Public Sector Company belonging to the Central Government, virtually being aggrieved of the interference declined by the learned Single Judge in respect of the challenge against the verdict passed by the Controlling Authority under the Payment of Gratuity Act, 1972 (for short, '1972 Act') and the dismissal of the statutory appeal preferred on the ground of delay. All the appeals have been preferred after the stipulated time and hence the delay is sought to be condoned by filing separate applications.

(3.) We heard Shri Pankaj Singh, learned counsel appearing for the appellant at length.