AMRELI NAGARPALIKA Vs. MANUBHAI EBHALBHAI DHANDHAL

JUDGEMENT

(1.) Challenge in this petition is to the orders of the Controlling Authority, Amreli dtd. 11/6/2021 and the Appellate Authority dtd. 27/10/2021 by which the authorities under the Payment of Gratuity Act , 1972 have held that the respondent employee is entitled to the benefit of gratuity treating his entire service from 2/11/1984 till 30/6/2000 as service for the purpose of gratuity.

(2.) Mr. Vasant Barot, learned advocate for the petitioner would submit that the respondent's service from the year 1984 to 1995 could not have been counted as services qualifying for the purposes of gratuity.

(3.) Mr. Ishan Joshi, learned advocate for the respondent employee would submit that in absence of any denial of the fact that the respondent employee had been engaged continuously for the entire period of service the orders of the authorities below cannot be faulted. In support of his submissions, he would rely on a Division Bench decision of this court in the case of State of Gujarat vs. Arvindbhai Khodidashai Kachhiya reported in 2019(1) GLR 466.