CHIEF EXECUTIVE OFFICEER Vs. SHRIRAM HANUMANT MESHRAM

JUDGEMENT

(1.) The present writ petition challenges judgment and order dated 30.08.2016 passed by the Industrial Court at Yavatmal, in Misc. Application (PGA) No.1 of 2015. By the said judgment and order, the Industrial Court has rejected the application for condonation of delay in filing appeal by the petitioner herein.

(2.) The respondent no.1 had invoked the provisions of the Payment of Gratuity Act, 1972, praying for a direction to the petitioner to pay amount of gratuity due to him for the services rendered by respondent no.1. The said application was decided in favour of respondent no.1 by order dated 02.05.2015 passed by the Labour Court, Yavatmal. Aggrieved by the said order, the petitioner filed an appeal under Section 7(7) of the said Act on 13.10.2015 along with an application for condonation of delay in filing the said appeal.

(3.) According to the petitioner, it became aware of the passing of the order dated 02.05.2015 by the Labour Court on 10.08.2015 when an application was filed by the respondent no.1. Thereafter, certain steps were taken by the petitioner, which eventually resulted in filing of the appeal and an application for condonation of delay on 13.10.2015.