PUNJAB STATE COOPERATIVE SUPPLY AND MARKETING FEDERATION LTD. Vs. APPELLATE AUTHORITY UNDER PAYMENT OF GRATUITY ACT

JUDGEMENT

(1.) This petition by Markfed assails the orders passed by the authorities under the Payment of Gratuity Act, 1972 allowing the claim of an exemployee.

(2.) When this petition came up for preliminary hearing for the first time on 30.10.2018, the following order was passed by me after hearing the counsel for the petitioner and the caveator:

(3.) Today learned counsel for the caveator/respondent has produced the text of the judgment in M.C.D. Vs. Nand Kishore, 2003 (2) LLJ 56 in which the Division Bench of the Delhi High Court have passed the following order :