MANAGING DIRECTOR Vs. SUBHASH CHANDRA

JUDGEMENT

(1.) Heard.

(2.) Because of the similar nature of controversy and because of same fact situation as well as looking to the fact that both the petitions take exception to order dated 2.8.2016 passed by the Appellate Authority under the Payment of Gratuity Act, 1972 (for short "the Act of 1972") as well as the order dated 18.11.2014 passed by the Controlling Authority, Payment of Gratuity Act, the petitions are heard analogously. For convenience sake facts of W.P. No. 19622/2016 are taken into consideration.

(3.) Petitioner is aggrieved by order dated 18.11.2014 passed by the Controlling Authority under the Act of 1972/Labour Officer, Khandwa as well as order dated 2.8.2016 passed by the Appellate Authority, Act of 1972. By the impugned order dated 18.11.2011 the authority passed the order for payment of gratuity in pursuance to circular dated 1.4.2010 passed by the M.P. State Electricity Board, Jabalpur, whereby, the benefit of gratuity was extended to the persons who have retired between the period 1.1.2006 to 31.8.2008. The appeal preferred by the petitioner against the said order was dismissed by Appellate Authority vide order dated 2.8.2016. Therefore, both the orders are under challenge.