NATIONAL PROJECTS CONSTRUCTION CORPORATION LTD Vs. APPELLATE AUTHORITY UNDER SECTION 7(7) OF PAYMENT OF GRATUITY ACT

JUDGEMENT

(1.) As common questions of law and facts are involved in these above titled 29 writ petitions filed by National Project Construction Corporation Ltd. (for short, "the petitioner-Corporation") and the matter in controversy relates to the payment on account difference of gratuity to the employees of the petitioner-Corporation, with the consent of learned counsel for the parties, all these writ petitions are taken up together for disposal.

(2.) For facility of reference, facts are being taken from CWP No. 26155 of 2017 - National Projects Construction Corporation Ltd. Vs. Appellate Authority under Section 7(7) of the Payment of Gratuity Act, 1972-cum- Deputy Chief Labour Commissioner (Central), Kendriya Sadan, Sector 9A, Chandigarh and Others.

(3.) The petitioner-Corporation has filed this writ petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the impugned order dated 20.06.2017 (Annexure P/8) passed by the Appellate Authority, respondent no.1 and order dated 14.10.2016 (Annexure P/6) passed by the Controlling Authority, respondent no. 2, whereby the respondent No.3 (Shyam Lal) was held entitled to receive Rs. 80502/- towards balance amount of gratuity along with interest at the rate of 10% per annum w.e.f. the date, the gratuity became due till it is finally paid.