R K V GOVINDARAJ Vs. V CHELLAIAH

JUDGEMENT

(1.) The petitioner is the lorry transport operator. In the present writ petition, he has come forward to challenge an order passed by the third respondent, the appellate authority cum Joint Commissioner of Labour, under the Payment of Gratuity Act, 1972. The said authority dismissed the petitioner's appeal in P.G.A.No.55 of 2008 and confirmed the order passed by the second respondent, the controlling authority under the Payment of Gratuity Act, 1972 (hereinafter referred as the Act) in P.G.No.90 of 2007. Aggrieved by the two orders, the writ petition came to be filed.

(2.) The writ petition was admitted on 06.05.2009. Pending the writ petition, this Court granted an interim stay.

(3.) On notice from this Court, the first respondent has filed a counter affidavit dated 05.07.2009 and also filed a copy of Ex.P2 filed before the controlling authority.