SHARAT DAS AND ASSOCIATES Vs. RAMESHWAR SINGH

JUDGEMENT

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

(2.) The present petition has been filed challenging the impugned order dated 1st February, 2021 and the recovery certificate dated 10th March 2021 issued against the same. Vide the said impugned order, a sum of Rs. 8,04,808/- has been awarded along with 10% simple interest as gratuity amount to the Respondent No.1/Workman.

(3.) This is the second round of litigation between the parties. In both rounds of litigation, the Petitioner/Management was proceeded against ex parte and the order was passed by the Controlling Authority under The Payment of Gratuity Act, 1972.