G B PANT UNIVERSITY Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) Mr. Rajendra Dobhal, Sr. Advocate assisted by Mr. Devang Dobhal, Advocate for the petitioner. Mr. Gajendra Tripathi, Brief Holder for State of Uttarakhand.

(2.) None appeared on behalf of respondent no. 3, despite the fact that name of Mr. A.N. Sharma, Advocate for respondent no. 3 is shown in the list.

(3.) Petitioner University has invoked supervisory jurisdiction of the Court under Article 227 of the Constitution of India assailing the judgment and order dated 22.02.2003 passed by Appellate Authority / Labour Commisioner, Uttaranchal whereby provident fund appeal filed by the petitioner against the judgment and order dated 30.03.2002 passed by the Controlling Authority / Deputy Labour Commissioner, Kumaon, Haldwani, was dismissed being time barred. Brief facts of the present case, inter alia, are that respondent no. 3, herein, moved an application before the Controlling Authority under Section 7 of the Payment of Gratuity Act, which was hotly contested by the employer University petitioner, herein, however, learned Controlling Authority was pleased to allow the application moved by the workman respondent no. 3 vide order dated 30.03.2002 directing the employer university petitioner, herein, to pay amount of Rs. 39,732/- as gratuity to respondent no. 3, herein, along with interest @ 9% per annum.