MORBI MUNICIPALITY Vs. KANUBHAI RAMJIBHAI

JUDGEMENT

(1.) The above writ petition is filed by the Morbi Municipality challenging the order of Controlling Authority and Appellate Authority under the provisions as Payment of Gratuity Act .

(2.) The issue involved in this petition is similar to the issue in Special Civil Application No. 7305 of 2023, except the facts relating to the service particulars of the respondent - workman. Since the issue involved and the challenge is similar as that of Special Civil Application No. 7305 of 2023, the facts in the individual petitions are not referred here under.

(3.) The contention of the petitioner is this petition is, despite directions of remand, the Controlling Authority as well as the Appellate Authority have not considered the issue in accordance with directions and the provisions of the Act. This Court in Special Civil Application No. 7305 of 2023 in judgment dtd. 7/7/2023, has decided the similar issue as under: -