MANAGER PARK SIDE ESTATE Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) Heard Mr. AR.L. Sundaresan, leading Ms. AL. Ganthimathifor the Petitioner. The first and second Respondent being represented by Mr. R. Murali, the learned Government Advocate and the third Respondent having been served did not appear either in person or through counsel.

(2.) The Petitioner is the Management of an Estate at Coonoor. They filed the present writ petition challenging the order passed by the first Respondent-Appellate Authority made in AGA. No. 23/05 dated 27.03.2006. By the said appeal, the order passed by the second Respondent, -Controlling Authority under the Gratuity Act dated30.03.2005 came to be confirmed.

(3.) In the writ petition, notice of motion was ordered.