MADURAI DISTRICT CENTRAL CO-OPERATIVE BANK LIMITED Vs. JOINT COMMISSIONER OF LABOUR; ASSISTANT COMMISSIONER OF LABOUR

JUDGEMENT

(1.) Both the writ petitions were filed by the petitioner Management.

(2.) In the first writ petition, challenge was to the order passed by the first respondent Appellate authority under the Payment of Gratuity Act, 1972 (for short P.G. Act) dated 29.12.2009 made in PG. Appeal No. 45/99 affirming the order of the second respondent dated 18.12.1999 in P.G.36/98.

(3.) The writ petition was admitted on 11.04.2000. pending the writ petition, this Court granted an order of interim stay. Subsequently, when a vacate stay application being filed and when the matter came up on 20.09.2000, this Court recorded that the petitioner had already deposited the disputed amount namely Rs. 36,290.50 with the respondent. It was directed that the amount should be invested by the respondent in some approved security and the third respondent will be entitled to withdraw the interest once in six months.