ENGINEER-IN-CHIEF Vs. SHEELA DEVI

JUDGEMENT

(1.) Present petition has been preferred by the State against impugned order dtd. 20/11/2020 passed by Joint Labour Commissioner-cum-Appellate Authority, under Sec. 7(7) of the Payment of Gratuity Act, 1972, whereby appeal preferred by the petitioner-State against order dtd. 10/10/2019 passed by Controlling Authority-cum-Labour Officer, Mandi was dismissed.

(2.) Admittedly, appeal was preferred after 279 days from the date of receipt of copy of order by the petitioners-State.

(3.) Sec. 7(7) of the Payment of Gratuity Act, 1972 reads as under:-