JAYA HIND INDUSTRIES LTD Vs. VILAS VITHALRAO TAKALE

JUDGEMENT

(1.) The question involved in the present petition is the interpretation of the provisions of Section 4(6)(b)(i) of the Payment of Gratuity Act, 1972. The Petitioners have challenged the order passed on 30.6.1999 by the Appellate Authority under the Payment of Gratuity Act. By this order, the Appellate Authority has set aside the decision of the competent authority dismissing the application filed by the Respondent for payment of gratuity.

(2.) The brief facts involved in the present case are as follows:

(3.) Aggrieved by the decision of the Labour Court, the Respondent filed revision application (ULP) No. 116 of 1995. That revision application was dismissed on 16.10.1996. The Respondent then approached this Court by preferring Writ Petition No. 914 of 1997 against the orders of the Labour Court as well as the Industrial Court. It appears that the Writ Petition was dismissed on 8.4.2008 by a learned Single Judge of this Court. The Judgments of the Labour Court and the Industrial Court were confirmed and the order of dismissal was upheld. Admittedly, the Respondent has not challenged the order of the learned Single Judge in Writ Petition No. 914 of 1997.