STATE OF H.P. Vs. KAUL SINGH

JUDGEMENT

(1.) Petitioner-State has filed the petition under Article 226 of the Constitution of India, seeking following relief:-

(2.) We have heard learned counsel for the parties and have gone through the record available on the file carefully.

(3.) Respondent had filed the application under Sec. 4, read with sub-rule (1) of Rule 10 of the Payment of Gratuity Himachal Pradesh Rules, 1972. The said application was allowed by the Controlling Authority-cum-Labour Officer Mandi Zone, vide order dtd. 7/1/2020 with following observations: