SUDESH CHEMICALS PVT LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner has filed this petition under Article 227 of the Constitution of India praying for quashing and setting aside the orders passed by the Controlling Authority in Gratuity Application No.2/2007 and Gratuity Review Application No.2/2007.

(2.) HEARD Mr.Chetan Pandya, the learned advocate appearing for SV Raju Associates for the petitioners, Mr.Rakesh B.Sharma, the learned advocate appearing for respondent no.3 and Ms.Monali Bhatt, the learned AGP appearing for respondent nos.1 and 2.

(3.) BEING aggrieved by the said order of the Controlling Authority, the petitioner has filed Civil Suit, which also came to be dismissed on the ground that an alternative remedy is available to the petitioner by way of an appeal. Instead of filing an appeal before the Appellate Authority, the petitioner has filed the present petition.