THE GENERAL MANAGER THE CANNANNORE SPINNING AND WEAVING MILLS A UNIT OF NTC (APKK & M) LTD., PALLOOR MAHE Vs. THE CONTROLLING AUTHORITY FOR MAHA UNDER THE PAYMENT OF GRATUITY ACT AND LABOUR OFFICER KARAIKAL

JUDGEMENT

(1.) These Writ Appeals have been directed against the common order dated 1.2.2011 passed in W.P.Nos.13655/2008, 25050/2009 and 25051 of 2009 by the learned Single Judge of this Court.

(2.) The appellant herein, as petitioner, has filed W.P.No.13655 of 2008 on the file of this Court under Art. 226 of the Constitution of India, praying to quash the order dated 7.5.2008 passed in P.G.A. No.9 of 2007 by the first respondent. Likewise, W.P. No.25050 of 2009 has been filed under Art. 226 of the Constitution of India, praying to quash the order dated 15.12.2005 passed in P.G.A.NO.3/2005/A1 by the second respondent. Likewise, W.P. No.25051 of 2009 has also been filed under Art. 226 of the Constitution of India, praying to quash the order dated 15.12.2005 passed in P.G.A.No.4/2005/A1 by the second respondent.

(3.) The learned Single Judge, after considering the rival submissions made on either side, has dismissed all the Writ Petitions by way of holding that the preliminary order passed by the first respondent is correct and the petitioners are not having jurisdiction to deal with payment of gratuity under the Payment of Gratuity Act, 1972. Against the common order passed by the learned Single Judge, these writ appeals have been filed.