VISALAKSHI MILLS (P) LTD Vs. CONTROLLING AUTHORITY

JUDGEMENT

(1.) The writ petition is directed against the order passed by the Labour Officer, holding charge of post of Assistant Commissioner, Madurai, in exercise of the power of the Controlling Authority, under the payment of Gratuity Act.

(2.) The case set up by the Petitioner is that the 5th Respondent was employed by the Petitioner company and on superannuation, he was relieved from services after payment of gratuity.

(3.) The 5th Respondent being dissatisfied with the payment of gratuity, filed a claim before the Controlling Authority under the payment of Gratuity Act, on the ground, that he had not been paid gratuity for two years of service.