REGENT COMPUTRONICS PVT. LTD.

MUNICIPAL COUNCIL Appellant

V/S

JAGANNATH Respondents

Referred Judgements :-

MUNICIPAL CORPORATION DELHI VS. DHARAM PRAKASH SHARMA & ORS. [REFERRED TO]
ALLAHABAD BANK AND ANOTHER VS. ALL INDIA ALLAHABAD BANK RETIRED EMPLOYEES ASSOCIATION [REFERRED TO]
STATE BANK OF INDIA VS. N SUNDARA MONEY [REFERRED TO]
SOM PRAKASH REKHI VS. UNION OF INDIA [REFERRED TO]
SUDHIR CHANDRA SARKAR VS. TATA IRON AND STEEL COMPANY LIMITED [REFERRED TO]
BANK OF INDIA VS. O P SWARANKAR [REFERRED TO]
AGGARWAL B L VS. HIMACHAL CONSULTANCY ORGANISATION [REFERRED TO]
STATE OF H P VS. LASHKARI RAM [REFERRED TO]
MUNICIPAL COUNCIL PANNA VS. C A and ASST LABOUR COURT [REFERRED TO]
THE EXECUTIVE ENGINEER (CONSTRUCTION) SOUTHERN RAILWAY, QUILON VS. M.P. SANKARA PILLAI [REFERRED TO]

JUDGEMENT

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

(2.) The present Petition has been filed by the Municipal Council, Achalpur, challenging the judgment dated 06.01.2017 in Payment of Gratuity Appeal No. 5/2015, passed by the Appellate Authority under the Payment of Gratuity Act, 1972, Amravati and the judgment dated 26.06.2015 passed in Application PGA No.49/2012 by the Controlling Authority under the Payment of Gratuity Act, Labour Court, Amravati. Both the above concurrent judgments have been impugned in the present Writ Petition.

(3.) Relevant facts required to be cited for the purpose of deciding the present controversy are as under:

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MUNICIPAL COUNCIL Vs. JAGANNATH

Referred Judgements :-

JUDGEMENT

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