CHIEF OFFICER Vs. ARJANBHAI TAPUBHAI VADHIA

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The appellant, original respondent in Special Civil Application No. 17918 of 2013, filed by the present respondent employee for challenging the part of the order of Appellant Authority under the Payment of Gratuity Act in Appeal No.47 of 2013 dated 10.10.2013, so far as it modified the order of Controlling Authority in respect of payment of gratuity, and as the same was allowed by learned Single Judge, has approached this Court by way of this Letters Patent Appeal under Clause 15 of the Letters Patent Appeal for the reasons stated hereinunder.

(3.) The facts shorn of unnecessary details and required only for the purpose of appreciation of controversy in question and as can be gathered from the papers of Appeal and petition, deserves to be set-out as under:-