LAWS(MPH)-2022-10-84

RAM MIHORE SONI Vs. MINES MANAGER

Decided On October 31, 2022
Ram Mihore Soni Appellant
V/S
Mines Manager Respondents

JUDGEMENT

(1.) This petition under Article 226 has been filed seeking writ of certiorari for quashing order dtd. 16/5/2018 (Annexure P/1) passed by appellate authority under the Payment of Gratuity Act, 1972 (for brevity "the Act of 1972") by partly allowing the appeal of respondent-employer, the Appellate Authority has interfered with the order of Controlling Authority dtd. 13/12/2017 (Annexure P/10) to the extent of declining interest over the principal amount of gratuity for the period from 1/1/2017 to 31/10/2017.

(2.) Learned counsel for the rival parties are heard on the question of admission so also final disposal.

(3.) Bare facts giving rise to the present dsispute are enumerated below in a chronological manner for convenience and ready reference: