RAIJIBHAI MELABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge in this petition is made by an employee to the order passed by the Controlling Authority under the Payment of Gratuity Act, 1972 at Anand in Gratuity Case No.36 of 2014 dated 26.06.2015. By the impugned order, the Controlling Authority has held that, the employee is not entitled to gratuity for the period from 16.07.1985 to 14.07.1997 - the period which is excluded by the employer from the total period of service from 16.07.1985 to 31.05.2014. The Appellate Authority at Vadodara has rejected the Appeal No.40 of 2015 vide order dated 13.10.2015.

(2.) The relevant facts as emerging from record are as under.

(3.) It is noted that, this petition was heard along with number of other matters involving identical, similar or nearer issue. Reference is made to :-