REGENT COMPUTRONICS PVT. LTD.

COIMBATORE CITY MUNICIPAL CORPORATION COIMBATORE Appellant

V/S

JOINT COMMISSIONER OF LABOUR/THE APPELLATE AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT Respondents

Referred Judgements :-

MINERAL AREA DEVELOPMENT AUTHORITY V. STATE OF BIHAR AND OTHERS [REFERRED TO]
GUJARAT HIGH COURT IN RAJKOT MUNICIPAL CORPORATION VS. ANIRUDH FULSHANKAR SHUKLA [REFERRED TO]
K.P.BACKIASAMY VS. APPELLATE AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT,1972 AND REGIONAL LABOUR COMMISSIONER (CENTRAL),CHENNAI AND OTHERS [REFERRED TO]
KATHEEJA BAI VS. SUPERINTENDING ENGINEER [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. DHARAM PRAKASH SHARMA [REFERRED TO]
ALLAHABAD BANK VS. ALL INDIA ALLAHABAD BANK RETIRED EMPS ASSN [REFERRED TO]
RAJENDRA DEVA VS. ADDL LABOUR COMMISSIONER [REFERRED TO]

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner is the Coimbatore City Municipal Corporation. THEy have filed the present writ petition seeking to challenge the order of the first respondent in AGA Case No.37/98 dated 12.07.1999.

(3.) MR.R.Sivakumar, learned counsel for the petitioner Corporation contended that inasmuch as the DCRG has already been paid, the third respondent cannot seek further gratuity and the petitioner Corporation is entitled to deduct the amount, which has already been paid.

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COIMBATORE CITY MUNICIPAL CORPORATION COIMBATORE Vs. JOINT COMMISSIONER OF LABOUR/THE APPELLATE AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT

Referred Judgements :-

JUDGEMENT

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