GOLDEN TOBACCO LIMITED Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr.Patel, learned senior counsel with Ms.Raval, learned advocate for the petitioner company in Special Civil Application Nos.15226/2014, 15256/2014, 8447/2015 and 11790/2015 and Mr.Mehta, learned senior counsel with Ms.Bhatt, learned advocate for the respondents as well as Mr.Mankad, learned advocate for the respondents and Mr.Mankad, learned advocate for the petitioner and Ms.Raval, learned advocate for the respondent in Special Civil Application No.7108/2015.

(2.) So far as Special Civil Application Nos.15226/2014, 15256/2014, 8447/2015 and 11790/2015 are concerned, the said petitions have been taken out by the employer (petitioner company) against the order passed by the respondent Collector directing the Mamlatdar to recover the amount from the petitioner company in accordance with the order passed by the Controlling Authority.

(3.) It is necessary to mention at the outset that the parent orders passed by the Controlling Authority i.e. the order whereby the Authority held that the applicants (claimants) are entitled to gratuity and also entitled to receive the amount towards unpaid gratuity, as quantified and determined by the authority, are not challenged by the petitioner company in the said four petitions.