MORBI MUNICIPALITY Vs. MADHUBEN NARSHIBHAI

JUDGEMENT

(1.) This group of petitions arise out of similar facts and raise identical issues, therefore, they are taken up for hearing analogously and are being disposed of by this common order.

(2.) For the sake of convenience, the Special Civil Application No.14494 of 2022 is treated as the lead matter.

(3.) By way of this petition, the petitioner - Morbi Municipality has challenged the order of the appellate authority, Rajkot, passed in Gratuity Appeal No.7 of 2022 dtd. 13/5/2022, by which the order passed in Gratuity Case No.12 of 2021 dtd. 29/11/2021 by the controlling authority, Morbi, under the Payment of Gratuity Act was confirmed.