ST. JOSEPHS COLLEGE Vs. DY. LABOUR COMMISSIONER

JUDGEMENT

(1.) Compliance affidavit filed today is taken on record.

(2.) The petitioner institution is assailing the order dated 20 July, 2015 passed in P.G. Appeal No. 01/2015 and in P.G. (Cross) Appeal No. 02/2015 passed by the first respondent Appellate Authority/Deputy Labour Commissioner under the Payment of Gratuity Act, 19721.

(3.) The petitioner is an Intermediate College being administered by the second petitioner "Gyandeep Vidya Society" registered under the Societies Registration Act, 1886. The third respondent was appointed Teacher vide contract dated 1 July, 1976. She retired from service on attaining the age of superannuation on 31 March, 2003.