SHAMABAI Vs. SUB AREA MANAGER WESTERN COALFIELDS LTD

JUDGEMENT

(1.) Heard. Rule. Rule returnable forthwith. Heard finally by consent of learned Counsel for the rival parties.

(2.) The question that falls for consideration in the present writ petition is whether Latabai - deceased employee could nominate her brother as her nominee for receiving the gratuity.

(3.) I have heard learned Counsel for the rival parties. Section 6 (3) of the Payment of Gratuity act, 1972 reads thus :