MUNICIPAL COUNCIL Vs. ANIL LAXMANRAO PATASKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(2.) Since the issue involved in all these petitions is similar hence, they are being disposed of by this common judgment.

(3.) In Writ Petition No.887/2024, the petitioner is challenging the order dtd. 27/6/2023, passed by the Appellate Authority under the Payment of Gratuity Act, 1972, Amravati in P.G.A. Appeal No.12/2021 and further challenging the judgment and order dtd. 26/10/2021, passed by the Controlling Authority, Labour Court, Amravati in Application (PGA) No.09/2016.