UNION OF INDIA Vs. REGIONAL LABOUR COMMISSIONER

JUDGEMENT

(1.) The Writ Appeals, namely, W.A. Nos.1687, 1720, 1733, 1738, 1752, 1815, 1823 to 1825 of 2021 have been filed by the Union of India represented by its Administrative Officer III, Heavy Water Plant, Department of Atomic Energy, Government of India, Tuticorin, challenging the Order, dtd. 31/3/2016 passed in W.P. Nos.23127 to 23129, 25088 to 25091, 25707 and 25732 of 2015, while W.A. No.1693 of 2021 has been filed challenging the Order, dtd. 29/1/2016 passed in W.P. No.23578 of 2015 whereby the Writ Petitions filed by the Union of India questioning the Orders passed by the 1st Respondent (Appellate Authority under the Payment of Gratuity Act, 1972) and the 2nd Respondent (Controlling Authority under the Payment of Gratuity Act, 1972) and seeking refund of the amounts deposited by the Appellant came to be dismissed following the earlier Order passed by this Court in connected matters.

(2.) As far as Writ Petitions are concerned, the same have been filed by the Administrative Officer III, Heavy Water Plant, Department of Atomic Energy, Government of India, Tuticorin, challenging the Common Order, dtd. 31/3/2021 passed by the Appellate Authority therein under the Payment of Gratuity Act, 1972 dismissing the Appeals filed by the Management thereby confirming the order of the Controlling Authority therein under the Payment of Gratuity Act, 1972 granting the difference of gratuity payable to the Employees concerned under the Payment of Gratuity Act, 1972.

(3.) Since the core issue involved in the Writ Appeals and the Writ Petitions is one and the same, both the Writ Appeals and the Writ Petitions are taken up together for final disposal.