STEEL AUTHORITY OF INDIA Vs. SHIBA PADA BANERJEE

JUDGEMENT

(1.) These appeals are directed against a judgement and order dtd. 21/6/2024 passed by a Single Bench of this Court. By the said impugned judgement, the Single Bench refused to interfere with the order of the "Controlling Authority" under the Payment of Gratuity Act, 1972 as confirmed by the order of the "Appellate Authority".

(2.) Learned Single Bench was of the view that Factual findings of the Controlling and the Appellate Authorities do not call for interference under Article 226 of the Constitution of India. The Single Bench further found that the reasoning applied by the controlling authority and the appellate authority was sound and correct in law.

(3.) This Court has very carefully heard Mr. Saptangsu Basu, learned Senior Advocate appearing on behalf of the appellant/Steel Authority of India Limited (hereinafter referred to "the SAIL") and has also carefully considered the pleadings filed before the two authorities under the Act of 1972 and the respective orders. This Court, however, finds that the moot question has not been addressed by the two authorities and the Single Bench, in granting relief to the respondents/workmen.