BAJRANG POWER AND ISPAT LTD. Vs. LABOUR OFFICER

JUDGEMENT

(1.) Present petitioner is respondent No.1 before the Labour Officer-cum-Controlling Authority under the Payment of Gratuity Act, 1972.

(2.) Heard counsel for the parties and perused the impugned order, petition and documents appended along with.

(3.) Pending adjudication before the said authority is an application preferred by the present respondent No.2, claiming gratuity under the Payment of Gratuity Act, 1972. In the said proceedings, an application has been filed on behalf of the present petitioner i.e. (respondent No.1 before the authority) claiming that the authority trying the matter has no jurisdiction to try the same. The said application has been placed on record as Annexure P-1. Reply thereto also stands filed. The matter has now been posted for final hearing before the authority i.e. respondent No.1 in the present proceedings. Needless to say, while hearing the entire issue, the issue of jurisdiction of the authority to try an application for claim of gratuity on behalf of present respondent No.2 (Applicant before the said authority) shall also be considered.