MORBI MUNICIPALITY Vs. LAXMIBEN CHHAGANBHAI

JUDGEMENT

(1.) In this group of Appeals, common question for consideration raise before us is as to whether there can be bifurcation of the period of services of a daily rated employee who has later being regularized, for the purposes of computation of gratuity under Sec. 4 of the Payment of Gratuity Act, 1972.

(2.) Heard Shri Deepak Sanchela, learned counsel for the appellant and perused the record.

(3.) The appellant herein is raising a dispute with regard to the computation of gratuity payable to the employees, as per the provisions of Sec. 4 of Payment of Gratuity Act, 1972.