LAWS(DLH)-2021-7-159

UNION OF INDIA Vs. RAMESH CHAND

Decided On July 06, 2021
UNION OF INDIA Appellant
V/S
RAMESH CHAND Respondents

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) Allowed, subject to all just exceptions. Applications are disposed of.

(3.) These are a batch of five writ petitions which have been filed challenging the order passed by the Appellate Authority under the Payment of Gratuity Act, 1972.