ABASKAR CONSTRUCTION (P) LTD Vs. CONTROLLING AUTHORITY

JUDGEMENT

(1.) By way of the present petition, it is prayed that the impugned order dated 28.05.2008 passed by the Controlling Authority under Payment of Gratuity Act, 1972, be quashed and the Controlling Authority, respondent no.1 herein, be directed to decide the issue of condonation of delay, before proceeding to consider the application filed on behalf of the respondent-workman on merits.

(2.) The brief facts necessary for the disposal of the present petition are that, respondent No.2-workman, filed a claim under Payment of Gratuity Act, 1972 along with an application for condonation of delay, before respondent no.1.

(3.) According to the claim-application of respondent-workman, he was employed by the petitioner-management on 15.06.1972 and retired from the employment of the management on 16.11.2001.