RAMESH SURENDRASINGH RAJPUT Vs. DIAMOND TEXTILE MILLS

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the matters are taken up for hearing.

(2.) All these writ petitions emanate from the order passed by the Appellate Authority on the appeals filed by the petitioners-employees. All the petitioners had filed applications under the Payment of Gratuity Act claiming the gratuity.

(3.) The claim of the petitioners were that they should be entitled for the gratuity from the date of the termination i.e. 31/12/2015 since the respondent- employer did not pay the same. The petitioners filed gratuity appeals against the order passed by the Controlling Authority with a sole prayer to modify the order of Controlling Authority and grant interest from the date of termination. The Appellate Authority instead of deciding the sole issue, has entirely set aside the order passed by Controlling Authority and remanded the matters to the Controlling Authority.