RAMAKRISHNA MISSION SEVASHRAMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) In this case, the petitioner is challenging the order dated 16.10.2017 passed by the Deputy Labour Commissioner-cum- Controlling Authority under the Payment of Gratuity Act, Tirhut Division, Muzaffarpur, in Gratuity Case No. 02 of 2013, whereby and whereunder direction has been given to the petitioner to pay an amount of Rs.45,326.80/- along with interest at the rate of 10% per annum.

(3.) Learned counsel for the petitioner instead of challenging the case on merit, has confined his argument that the order passed by the Deputy Labour Commissioner-cum- Controlling Authority under the Payment of Gratuity Act, Tirhut Division, Muzaffarpur, in Gratuity Case No. 2 of 2013 is without jurisdiction as the petitioner is a body created under the statutory provision having its establishment in the entire part of the country i.e. more than one State and placed reliance on the Definition of appropriate Government, mentioned in Section 2(a) of the Payment of Gratuity Act, 1972, which is as follows:-