EXECUTIVE OFFICER NAGAR PALIKA SAHARANPUR Vs. DY LABOUR COMMISSIONER AND CONTROLLING AUTHORITY MEERUT

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India by the petitioner, inter-alia, praying for quashing the order dated 29th May, 1988 (Annexure-1 to the writ petition) passed by the Controlling Authority under the Payment of Gratuity Act, 1972, Meerut Camp, Saharanpur.

(2.) It appears that the late Atma Ram, husband of the respondent No. 2, was employed on the post of "Jamadar" in the Health Department of Municipal Board, Saharanpur. The said Atma Ram expired on 16th April, 1982 while in service. After the death of the said Atma Ram, Smt. Bhagawati Devi (respondent No. 2) made an application dated 9th March, 1987 before the Controlling Authority under the Payment of Gratuity Act, 1972 for payment of gratuity in respect of the deceased Atma Ram. The said application was registered as P.G.A. Case No. 6 of 1988. Copy of the said application has been filed as Annexure-2 to the writ petition.

(3.) The petitioner filed Objections/Written Statement dated 24th May, 1988 in reply to the said application filed by the respondent No. 2. Copy of the said Objections/Written Statement dated 24th May, 1988 has been filed as Annexure- 3 to the writ petition.