MANAGING DIRECTOR Vs. M.GNANAGURU

JUDGEMENT

(1.) The relief sought for in this Writ Petition is to call for the records relating to the order dated 23.07.2018 passed in Appeal No.E/1555/2018 against on the file of the third respondent and order dated 17.03.2017 passed in on the file of the second respondent and to quash the same as being illegal, arbitrary and unconstitutional.

(2.) In this case, as against the order passed by the second respondent in dated 17.03.2017, the petitioner has preferred an Appeal on 10.05.2018 after a lapse of one year and he has also deposited the gratuity amount only on 03.11.2017, much belatedly.

(3.) Admittedly, no Appeal has been preferred by the petitioner within a maximum period of 120 days as contemplated under the provisions of Payment of Gratuity Act, 1972 and no deposit of gratuity amount has been made by him. Therefore, on 23.07.2018, the Appellate Authority/third respondent has rightly rejected the Application of the Petitioner.