JANAPAREDDY VENKATA RAMANA Vs. APPELLATE AUTHORITY UNDER PAYMENT OF GRATUITY ACT AND DEPUTY COMMISSIONER OF LABOUR

JUDGEMENT

(1.) This Writ Petition is filed seeking a Certiorari to call for the records relating to the Order dated 30-10-2004 passed in Case No.PG 2/2004 on the file of the Appellate Authority under Payment of Gratuity Act and Deputy Commissioner of Labour, Visakhapatnam and to quash the same as arbitrary and illegal.

(2.) Petitioner is the employee and respondents 2 and 3 are the employers.

(3.) It appears, while the petitioner was working as Assistant Depot Clerk under the 2nd respondent, was issued with a charge sheet dated 25.10.2000 framing the following charge: