GENERAL MANAGER (REGION), FOOD CORPORATION OF INDIA, REGIONAL OFFICE, ARUNACHAL BUILDING, EXHIBITION ROAD Vs. UNION OF INDIA,

JUDGEMENT

(1.) Re.: Interlocutory Application No.1400 of 2018

(2.) We had posted the matter vide our order dated 3rd December, 2018 while expressing a prima facie opinion on the issue raised. The same is extracted here-in-under:

(3.) Today, Sri P.K.Verma has cited the judgment of a learned Single Judge of the Calcutta High Court in the case of Gloster Jute Mills Ltd. Versus Deputy Secretary, Labour Department and others, 2002 3 LLJ 908, whereby the learned Single Judge has held that the employer is required to deposit with the controlling authority only such amount as he admits to pay as gratuity in terms of Section 7(4) (a) of the Payment of Gratuity Act, 1972 (hereinafter referred to as the 'Act').