MANAGER CHIRIMIRI COLLIERY CUM SUB AREA MANAGER KURASIA COLLIERY WESTERN COALFIELDS LTD Vs. CHATURI SINGH

JUDGEMENT

(1.) THIS order shall also govern the disposal of Misc. Petition No. 424 of 1977 (Agent/ Manager, Chirimiri Colliery -cum -Sub Area Manager, Kurasie Colliery, Western Coal Fields Limited v. Karamdin and others).

(2.) BOTH the writ petitions arise out of the proceedings taken under the Payment of Gratuity Act, 1972 (hereinafter for short referred to as the Gratuity Act). In both the petitions, there is a common question of law involving the interpretation of the words "twenty months'wages" in section 4(3) of the Gratuity Act.

(3.) RESPONDENT No. 1 claimed Rs. 14,412 on computation as under: