WESTERN COALFIELDS LTD. Vs. BABULAL ATHANKAR AND ORS.

JUDGEMENT

(1.) These petitions are disposed of by the common judgment as the same issue is involved in these writ petitions. Heard Shri Mehadia, the learned Advocate for the petitioner and Shri Khandekar, the learned Advocate for the respondent.

(2.) The Controlling Authority under the Payment of Gratuity Act, 1972 has directed the petitioner-employer to pay gratuity to the respondents-employees calculating the amount of gratuity receivable by the employees who have rendered service beyond 30 years on the basis of one month's wages for every completed year of service.

(3.) Shri Mehadia, the learned Advocate for the petitioner-employer has submitted that the claim of the respondent-employees is also not that they are entitled for the amount of gratuity by calculating on the basis of one month's wages for every completed year of service.