PIONEER SPINNERS Vs. REGIONAL LABOUR COMMISSIONER

JUDGEMENT

(1.) Heard Mr. S.S. Sundar, learned Counsel appearing for the Petitioner, Mr. P. Krishnasamy, learned Senior Central Government Standing Counsel appearing for the first Respondent, Mr. S.C. Herold Singh, learned Government Advocate appearing for the second Respondent. The third Respondent having served not being represented before this Court.

(2.) The writ petition is directed against the order passed by the first Respondent, the Regional Labour Commissioner (Central), Chennai, the Appellate authority, under the Payment of Gratuity Act, 1972 dated March 31, 2009 confirming the order passed by the second Respondent, the controlling authority, in Gratuity Application No. 46/2005 dated February 28, 2007.

(3.) The third Respondent who was employed by the Petitioner's mill (which is owned by the National Textile Corporation) filed application for gratuity before the controlling authority. The controlling authority took up the case as Gratuity Application No. 46/2005 and ordered notice on the writ Petitioner.