SAIL GROWTH WORKS Vs. SRI DURGA MAHATO

JUDGEMENT

(1.) The petitioner has challenged the order passed by the Appellate Authority under the Payment of Gratuity Act, 1972 (hereinafter referred to as the said Act) as also the Deputy Chief Labour Commissioner (Central) Asansol, West Bengal dtd. 23/9/2023. By the order impugned, the Appellate Authority has allowed the appeal by setting aside the order of the Controlling Authority under the said Act dtd. 6/12/2021 and has further held that the appellant/workman is entitled to gratuity from the writ petitioner.