VENUGOPAL Vs. JOINT COMMISSIONER OF LABOUR

JUDGEMENT

(1.) The Three writ petitions were filed by three employees of the second respondent Management. In these three writ petitions, the challenge is to the order passed by the first respondent viz., Joint Commissioner of Labour cum the Appellate Authority under the Payment of Gratuity Act made in PGA Nos. 17/2006, 16/2006 and 18/2006 respectively.

(2.) By the impugned order, the first respondent allowed the appeal filed by the second respondent Management and set aside the order passed by the Controlling Authority viz., the Assistant Commissioner of Labour in P.G.Case Nos.18/2004, 20/2004 and 19/2004.

(3.) The writ petitions were admitted on 22.12.2008. On notice, the second respondent is represented by counsel.