CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, BEED Vs. ASSISTANT LABOUR COMMISSIONER AND CONTROLLING AUTHORITY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent of the parties.

(2.) Admitted fact emerging from the petition is that the judgment and order dated 23/08/2011 passed by respondent No.1 Assistant Labour Commissioner and Controlling Authority under the Payment of Gratuity Act, 1972 (Hereinafter referred to as "Gratuity Act"), Latur in P.G.A.No.19/2010 has been challenged.

(3.) Short point that arises for my consideration is as to whether the provisions of Section 7(7) r/w. the proviso thereunder of the Gratuity Act can be bypassed to invoke the writ jurisdiction of this Court under Article 226 and 227 of The Constitution of India.