PAREKH PLATINUM LTD Vs. DHAVALKUMAR MANILAL

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.39/2005.

(3.) BY order dated 25th November, 1999 made by the petitioner, the respondent -workman was appointed as an Operator (Trainee). He joined the duty on 1st December, 1999. After serving for nearly five years, on 13th September, 2004 the respondent resigned from service. His resignation was accepted on 5th October, 2004 effective from 13th September, 2004.