MUNICIPAL CORPORATION OF DELHI Vs. THANDAPANI

JUDGEMENT

(1.) The present writ petition has been filed on behalf of the Municipal Corporation of Delhi (in short Corporation ) assailing the order passed by the Appellate Authority under the Payment of Gratuity Act, 1972 (in short Act ).

(2.) Counsel appearing on behalf of the Corporation initially asserted that in similar matters notice has been issued for hearing of those petitions in December, 2008. It was, therefore, urged that the present petition should be listed and heard alongwith those petitions. However, in view of the fact that this issue is no longer res integra, in terms of the decision of the Supreme Court as well as of this Court, cited herein below, I am proceeding to dispose of the petition at this stage.

(3.) The short question that arises for consideration requires the narration of the brief facts which are encapsulated as follows: