G.B. PANT UNIVERSITY Vs. CONTROLLING AUTHORITY

JUDGEMENT

(1.) PRESENT petitions were filed challenging the orders passed by the Controlling Authority directing the petitioner/employer herein to make the payment of gratuity under Section 7 (4) of the Payment of Gratuity Act, 1972.

(2.) AS per sub -section (7) of Section 7 of the Act, any person aggrieved by the order under sub -section (4) of Section 7 of the Act, may, within sixty days from the date of receipt of order, prefer the appeal before the appropriate Government or such other authority as may be specified by the appropriate Government in this behalf.

(3.) LEARNED counsel for the petitioners submits that since present petitions were filed in the year 2013 by the petitioner challenging the impugned orders passed under Section 7 (4) of the Act, therefore, in the event of filing appeal within four weeks from today, same should not be dismissed on the ground of limitation giving the benefit of Section 14 of the Indian Limitation Act. He further submits that statutory deposit to be made alongwith memorandum of appeal should not be released in favour of the claimants during the pendency of the appeal.