(1.) These three writ petitions have been filed by the employer questioning the findings rendered by the authority under the Payment of Gratuity Act, 1972 (for short, the "Act") as confirmed by the appellate authority under the statute.
(2.) The short facts as culled out from W.P(C) No.32886 of 2018 are as under:
(3.) On the basis of the above, the 1st respondent joined the service of the petitioner company and superannuated on 20/1/2013. He was paid gratuity reckoning the service from 1989, and this is not disputed.