TIRUCHENGODE AGRICULTURAL PRODUCERS CO-OPERATIVE MARKETING SOCIETY REPRESENTED BY THE SPECIAL OFFICER TIRUCHENGODE Vs. APPELLATE AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT COIMBATORE

JUDGEMENT

(1.) THE petitioner challenges the order of the first respondent appellate authority dated 8.2.2002 passed under the payment of Gratuity Act. THE respondents 3, 4, and 5 claiming to be working under the petitioner as Khalasis filed applications before the Controlling Authority, the second respondent under the Payment of Gratuity Act. THE second respondent rejected the stand of the petitioner herein and allowed the applications based on evidence. THE petitioner filed an appeal to the appellate authority under the Payment of Gratuity Act inter alia contending that the respondents 3,4 and 5 are employed by a contract labour and therefore there is no liability for payment of gratuity and that legal plea was rejected by the appellate authority as well. Aggrieved thereby the writ petition has been filed.

(2.) AT the time of admission, the following interim order was passed by K.P.Sivasubramanian,J. These matters are posted today for being mentioned.