TRANSPORT MANAGER Vs. KANAIYALAL GIRDHARLAL RAMI

JUDGEMENT

(1.) Heard Mr.Mirza, learned advocate for the petitioner Transport Manager and Mr.Pandya, learned advocate for the respondent - claimant.

(2.) In this petition, the petitioner has challenged order dated 27.2.2012 passed by the Appellate Authority under the Payment of Gratuity Act in Appeal No.78 of 2011 whereby the Appellate Authority set aside the order passed by the Controlling Authority. The Controlling Authority, vide order dated 25.5.2011, rejected the gratuity claim application filed by present respondent.

(3.) So far as the factual background is concerned, the petitioner has averred and stated that: