EASTERN COALFIELDS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Affidavit of service filed be kept with the record.

(2.) The writ application has been preferred praying for direction upon the the respondent No. 2, being the Deputy Chief Labour Commissioner (Central), Asansol and the Appellate Authority under Payment of Gratuity Act, 1972, to cancel, rescind, withdraw the impugned order dtd. 18/12/2025, passed by the respondent No. 2 in Appeal No. PG. 104 of 2025-E, thereby setting aside the order dtd. 14/8/2025 passed by the respondent No. 3, being the Assistant Labour Commissioner (Central), Asansol and the Controlling Authority under the Payment of Gratuity Act, 1972, in File/Application No. 48(7)/2025/E-2.

(3.) The petitioner states that:-