SENIOR REGIONAL MANAGER, T.N. CIVIL SUPPLIES CORPORATION, THANJAVUR Vs. JOINT COMMISSIONER OF LABOUR, TRICHY

JUDGEMENT

(1.) These batch of Writ Petitions have been filed challenging the order passed by the Appellate Authority under the Payment of Gratuity Act, 1972, wherein the Appellate Authority has dismissed the appeals filed by the petitioner by separate orders on the ground that the respective appeals were filed beyond the prescribed period under sec. 7(7) of the Payment of Gratuity Act, 1972.

(2.) Heard Mr. R. Vijayakumar, learned Counsel for the petitioner and Mr. M. Jeyakumar, learned Additional Government Pleader for the first and second respondents.

(3.) Sec. 7(7) of the Payment of Gratuity Act, 1972, reads as follows: