RAJKUMAR COLLEGE Vs. MANUBHAI KHODABHAI

JUDGEMENT

(1.) xxx xxx xxx.

(2.) On appreciation of evidence, the original authority found that the mother of the respondent -Nanubhai Khodabhai was serving as a Peon in the Institution and the aforesaid institution will also fall within the definition of "establishment", as the meaning of "establishment" cannot be restricted to "commercial establishment". The Tribunal has relied upon the judgment of the Supreme Court in State of Punjab v. Labour Court, Jullunder and Ors. reported in (1980) 1 SCC 4 and another decision of the Supreme Court reported in 1980 SSC -LNS -422 for coming to the said conclusion. The Authority under the Act found that the Gratuity Act is applicable and accordingly, passed an order for payment of gratuity to the tune of Rs. 39,180/ - in favour of the respondent herein. The Appellate Authority under the Act confirmed the said order.

(3.) xxx xxx xxx.