NATIONAL TEXTILE CORPORATION LTD., INDORE Vs. CONTROLING AUTHORITY UNDER PAYMENT OF GRATUITY ACT AND ASSISTANT LABOUR COMMISSIONER

JUDGEMENT

(1.) THESE bunch of writ appeals is being disposed of by a common order as the controversy raised therein is identical. These above three writ appeals are filed by the appellants under section 2(1) of M.P. Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 against the order dated 12 -3 -2013 passed by the learned Writ Court in W.P. No. 2891/2012, W.P. No. 10259/2011 and W.P. No. 2893/2012 respectively.

(2.) BRIEF facts of Writ Appeal No. 549/2013 are narrated as under: - -

(3.) THAT 170 badli workers had filed cases against the Mill before the Controlling Authority and Asst. Labour Commissioner under the Payment of Gratuity Act of the State of Madhya Pradesh, claiming payment of gratuity. The case was contested by the Mill and a reply was filed along with leave record sheets and other records of badli worker in support of its defence.