STATE OF MP Vs. FATTA

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the Miscellaneous Petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of Misc. Petition No. 6189/2018 are narrated hereunder.

(2.) The present petition has been filed against the order passed by the Competent Authority under the Payment of Gratuity Act, 1972.

(3.) Facts of the case reveal that an order was passed by the Competent Authority under the Payment of Gratuity Act, 1972 on 17/5/2017 against which an appeal was preferred. The appellate authority has dismissed the appeal by order dated 24/4/2018 as the appeal was not preferred within time.