INDIAN RED CROSS SOCIETY Vs. VIDYABEN H VYAS

JUDGEMENT

(1.) In both these petitions, on behalf of the petitioner learned advocate Mr.K.M.Thakkar is appearing and learned advocate Mr. P.V.Hathi is appearing on behalf of the respondent No.l.

(2.) In both the petitions, the petititoner-Society has challenged the order passed by the controlling authority as well as the appellate authority under Payment of Gratuity Act, 1972 'the Act' for short). At the time of issuing notice by this Court in both the petitions, this Court has passed the following order:

(3.) Learned advocate Mr.P.V.Hathi has submitted that inspite of having a direction from this court to the petitioner to deposit the entire amount as ordered by the controlling authority, the petitioner has not deposited the entire amount. But in case of Vidyaben Harilal Vyas the petitioner has deposited the amount of Rs.28326.00 before the controlling authority and in case of Valiben, the amount of Rs.26625.00 has been deposited before the controlling authority. According to Mr. Hathi this being not the entire amount as ordered by the controlling authority.