SURESH Vs. MUNICIPAL COUNCIL

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally with the consent of the learned Counsel appearing for the parties.

(2.) Writ Petition No.4810/2024 is filed by the Petitioner challenging the order passed by the Appellate Authority under the Payment of Gratuity Act, 1972 Industrial Court, Amravati dtd. 7/1/2020 in P.G.A. Appeal No.16/2018 and order dtd. 5/3/2024 passed in Review Application No.11/2020.

(3.) Writ Petition No.2461/2024 is filed by the Petitioner challenging the order passed by the Appellate Authority under the Payment of Gratuity Act, 1972 Industrial Court, Amravati dtd. 5/3/2024 in Review Application No.01/2020 and order dtd. 7/1/2020 passed in P.G.A. Appeal No.15/2018.