JITENDRABHAI GIRDHARBHAI SAGHVI Vs. PINAKIN A PATEL

JUDGEMENT

(1.) AS all these matters pertaining to the similar question, and parties are same in respect of the orders in question, they are heard together and decided by this common judgment.

(2.) THE present petitions have been filed under the Payment of Gratuity Act invoking Articles 14, 16, 226 and 227 of the Constitution of India. The petitioner employer in all these petitions are same except the petitioner of S.C.A. No.2049 of 2014 and the respondent no.1 in all these petitions are the employees of different Cader, in whose favour respondent nos.2 controlling authority has passed the orders on different dates and the same have been confirmed by the appellate authority i.e. respondent no.3, which are impugned in these petitions.

(3.) THE petitioner has approached this Court by way of these petitions with prayers setout there under. But, as the prayers are same in all these matters, except the date of order of Controlling Authority and the numbers of Gratuity Applications, for the sake of convenience and brevity, the prayers of S.C.A. No.2036 of 2014 are reproduced as under :