(1.) By way of this petition under Articles 226 & 227 of the Constitution of India, the petitioner bank has inter alia challenged the order passed by the Controlling Authority under the Payment of Gratuity Act, 1972 and Assistant Labour Commissioner (Central), Adipur, dated 19.2.2002 and also the order passed by the Appellate Authority in Appeal filed by the bank dated 26.9.2002.
(2.) Heard Mr. Darshan Parikh, learned Counsel for the petitioner and Mr. J.H.Kapadia, learned Counsel for the respondent. Mr. Darshan Parikh, at the outset, submitted that the amount, as calculated by the bank as per the Order-in -Original dated 19.2.2002, has been deposited before the Appellate Authority at the time of filing the appeal, to which, learned Advocate Mr. Kapadia has consented.
(3.) Learned Counsel for the petitioner has raised the following contentions :