PBM POLYTEX LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate appearing for the parties.

(2.) The petitioner, employer has approached this Court under Article 226 as well as 227 of the Constitution of India, challenging the order dated 25.02.2004 passed by the Appellate Authority under the Payment of Gratuity Act, 1972 on the ground that the Appellate Authority did not appreciate the fact that the workman was not entitled to have the entire period of service to be considered eligible for gratuity on account of his absence which was not duly approved.

(3.) The facts in short leading to filing this petition deserve to be set out as under;