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 subrule (1) of Rule 10 of the Payment of Gratuity Himachal Pradesh Rules, 1972. The said application was allowed by the Controlling Authority-cumLabour Officer Mandi Zone, vide Order, dtd. 7/1/2020 with following observations: