SURENDRA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner, Surendra Prasad praying for writ of and/or a writ in the nature of Mandamus commanding the respondents to set aside the order dated March 16, 2018 passed by the Deputy Chief Labour Commissioner (Central), Asansol, West Bengal (hereinafter referred to as 'Deputy Chief Labour Commissioner') and consequently affirm the order of the Assistant Labour Commissioner, Raniganj/Durgapur (hereinafter referred to as 'Assistant Labour Commissioner') passed on May 18, 2017. The petitioner has also prayed for a writ of and/or a writ in the nature of Mandamus directing the respondents to pay his due gratuity along with interest as may be applicable.

(2.) I have laid down the factual matrix of the instant case below:

(3.) The counsel for the petitioner has made the following submissions:-