HINDUSTAN EVEREST TOOLS LTD. Vs. INDERJEET AND ORS.

JUDGEMENT

(1.) This order shall dispose of 13 writ petitions i.e. CWP Nos.18716, 21412, 21413, 21415, 21416, 21417, 21418, 26071, 26072, 26073, 26074 to 26076 of 2018. For ready reference, facts have been taken from CWP-18716-2018.

(2.) The present writ petition has been filed by M/s Hindustan Everest Tools Ltd. inter alia praying for quashing of the order dated 30.04.2018 (Annexure P-1) passed by the Appellate Authority under the Payment of Gratuity Act, 1972, (for short 'the Act'). Vide which the appeals(s) filed by the workman has been allowed and the workman has been held entitled to gratuity.

(3.) The date of joining as per ESI record was taken to be the date w.e.f. which the gratuity is due till 20.07.2013. The gratuity amount has been calculated to the tune of Rs.82,673/- along with interest @ 10% p.a.