DEEK PRINTERS Vs. REGINA SAMUEL CHRISTIAN AND ORS.

JUDGEMENT

(1.) Heard Mr. Thakkar, learned advocate for the petitioner, and Mr. Mishra, learned advocate for the respondent No. 1.

(2.) In present petition, the petitioner has brought under challenge order dated 30.6.2005 passed by the appellate authority constituted under the provisions of the Payment of Gratuity Act, 1972 [hereinafter referred to as "the Act"] in Gratuity Appeal No. 55 of 2004 whereby the appellate authority directed the petitioner to pay a sum of Rs. 2,33,653/- towards gratuity with interest at the rate of 10%.

(3.) The petitioner employer has challenged the said order on diverse grounds.