REGENT COMPUTRONICS PVT. LTD.

INDIAN OVERSEAS BANK Appellant

V/S

APPELLATE AUTHORITY Respondents

Referred Judgements :-

MAD PERMALI WALLACE LTD.,BHOPAL VS. STATE OF MADHYA PRADESH AND OTHERS [REFERRED TO]
ALL J.B. MICHEAL DSOUZA VS. APPELLATE AUTHORITY UNDER PAYMENT OF GRATUITY ACT,BANGALORE AND OTHERS [REFERRED TO]
UNION OF INDIA VS. K.R. AJWALIA [REFERRED TO]
JASWANT SINGH VS. BHARAT COKING COAL LTD [REFERRED TO]
BARODA TRADERS CO OPERATIVEBANK LTD VS. MAHENDRABHAI B SHAH [REFERRED TO]
HINDALCO INDUSTRIES LTD VS. APPELLATE AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT [REFERRED TO]
KRISHNAVENI TEXTILE MILLS VS. ASSISTANT LABOUR COURT [REFERRED TO]
UNION BANK OF INDIA AND OTHERS VS. C.G. AJAY BABU AND AND OTHER [REFERRED TO]

JUDGEMENT

(1.) This writ petition has been filed challenging the order of the Appellate Authority under the Payment of Gratuity Act, 1972, dtd. 30/11/2017 which has confirmed the order of the Controlling Authority dtd. 6/12/2016.

(2.) Under the impugned orders, the petitioner-bank was directed to pay Gratuity to the 3rd respondent based on his application filed under the Payment of Gratuity Act, 1972.

(3.) The 3rd respondent was an employee with the petitioner-bank. He has now attained superannuation. When he was an employee, charges were framed against him and disciplinary proceedings were initiated by the petitioner-bank.

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INDIAN OVERSEAS BANK Vs. APPELLATE AUTHORITY

Referred Judgements :-

JUDGEMENT

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