JAY CHANDAR SHAH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ application has been preferred by the petitioner workman praying for setting aside of the order dtd. 17/3/2025 passed by the Appellate Authority under the Payment of Gratuity Act, 1972.

(2.) Vide the said order under challenge the Appellate Authority affirmed the order of the Controlling Authority dtd. 22/8/2022 in Gratuity Case No. G-51/18. The Controlling Authority while considering the prayer of the petitioner for his gratuity held as follows:-

(3.) While deciding the said claim of gratuity, the Controlling Authority held that the company could establish that the employee worked for less than 240 days for 15 years.