PAREKH PLANTIUM LTD Vs. SHARAD JATASHANKER BHATT

JUDGEMENT

(1.) HEARD the learned advocates.

(2.) THE petitioner M/s.Parekh Platinum Limited employer challenges the judgment and order dated 18th July, 2006 passed by the Appellate Authority under the Payment of Gratuity Act, 1972 (hereinafter referred to as, "the Act") in Gratuity Appeal No.38/2005.

(3.) PURSUANT to his application made on 11th September, 1999, by order dated 24th September, 1999 made by the petitioner, the respondent -workman was appointed as a Machine Operator. He joined the duty on 25th October, 1999. After serving for nearly five years, on 4th August, 2004 the respondent resigned from service. His resignation was accepted on 11th August, 2004 and he was relieved on the same day.