RAVINDER PAL Vs. GURMEET SINGH

JUDGEMENT

(1.) Present writ petition has been filed challenging the order dtd. 11/10/2019 passed by the Controlling Authority, The Labour Department, Government of NCT of Delhi in reference no.PDA/WD/87/CA-I/Lab/19/7631-33 under the Payment of Gratuity Act, 1972. Learned counsel for the petitioner has invited the attention of this Court to the order dtd. 12/9/2019 which is reproduced as below :

(2.) Learned counsel for the petitioner submits that despite the name of the petitioner having been deleted from the array of the parties, the Controlling authority in the impugned order has directed the petitioner to pay the claimant a sum of Rs.47,596.00 on account of gratuity along with interest. Learned counsel for the petitioner submits that Mr.Pramod Kumar Anand i.e. the employer of the petitioner, has in fact filed an appeal before the Appellate Authority which is pending disposal.

(3.) Learned counsel for the respondent no.1 states that the petitioner is the main person and therefore he should be held liable to make the payment of gratuity.