MIDNAPUR DISTRICT SERVICE CUM MARKETING AND INDUSTRIAL COOPERATIVE UNION LTD. Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ application has been preferred challenging an order dtd. 5/12/2024 passed by the Appellate authority confirming the order dtd. 10/3/2015 passed by the controlling authority holding that the Payment of Gratuity Act is applicable to the society and quashing of the Notice dtd. 20/12/2024 issued by the Controlling Authority & Assistant Labour Commissioner vide Memo No. 532/ALC/TAM/2024.

(2.) It is the contention of the petitioner that the order of the Controlling Authority is bad on the ground that only two issues were adjudicated.

(3.) It is further stated that the order of the appellate authority is bad in law as the authority has upheld the order of the Controlling Authority by only considering the said issues as decided by the Controlling Authority.