ARYAVART BANK Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) Heard Sri Amrish Sahai, learned counsel for the petitioner, Sri Girish Kumar Srivastava, learned counsel for the first and second respondents and Sri Chandra Bhan Gupta, learned counsel appearing for the third respondent.

(2.) Counsel for the petitioner has confined his prayer to the prayer clause no.1 in terms of which a challenge has been raised to the order dated 05/06.08.2019 passed by the Appellate Authority under the Payment of Gratuity Act, 1972/Deputy Chief Labour Commissioner (Central), Kanpur in File No.K-36(89)2019/C.1., whereby the appeal under Section 7(7) of the Payment of Gratuity Act, 1972 (the P.G. Act, 1972) has been rejected as being barred by limitation.

(3.) Contention of the counsel for the petitioner is that as per the terms of Section 7(7) of the P.G. Act, 1972 the limitation prescribed for filing an appeal is 60 days from the date of receipt of the order under challenge, which is extendable by a further period of 60 days upon sufficient cause being shown.