UNION BANK OF INDIA Vs. PH PAEKH

JUDGEMENT

(1.) BY way of this petition under Article-226 of the Constitution of India, the petitioner seeks to challenge the order dated 11/7/2002 passed by the Controlling Authority under the Payment of Gratuity Act, 1972 and also the order dated 30/12/2002 of the Appellate Authority passed in Appeal.

(2.) FACTS shortly stated be thus �

(3.) IN support of her contentions Ms.Pandya has relied upon the following case laws �