MILTON INDUSTRIES LIMITED Vs. SAJJANKUMAR NATWARLAL RAO

JUDGEMENT

(1.) Rule returnable forthwith. Mr.U.T.Mishra, learned Megha Chitalia, learned Asst. Government Pleader waives service of rule on behalf of respondent Nos.2 and 3.

(2.) This petition is filed challenging the order dtd. 7/9/2020, of Controlling Authority (respondent No.2) in Gratuity Case No.55 of 2019 and the order dtd. 29/6/2021 of the Appellate Authority (respondent No.3) in Appeal No.126 of 2020.

(3.) The facts in brief as stated in the petition are as under: