BAREILLY NAGAR NIGAM Vs. SUDAMA AND OTHERS

JUDGEMENT

(1.) Heard Sri Hemant Kumar, learned counsel for the petitioner and Sri Mata Prasad, learned Standing Counsel appearing for the State-respondents.

(2.) These petitions have been filed seeking to challenge a common order dated 04.02.2012 passed by the Controlling Authority under the Payment of Gratuity Act, 19721/Deputy Labour Commissioner, U.P., Bareilly in Case Nos.138/P.G.A./2004, 139/P.G.A./2004, 140/P.G.A./2004, , 143/P.G.A./2004, 147/P.G.A./2004, 148/P.G.A./2004, 149/P.G.A./2004, 151/P.G.A./2004, 159/P.G.A./2004 and 160/P.G.A./2004. The necessary particulars in this regard are as follows:-

(3.) The writ petitions being based on similar set of facts, with the consent of parties, are being taken up and decided together.