MANAGEMENT OF KHAS KARANPURA Vs. REGIONAL LABOUR COMMISSIONER

JUDGEMENT

(1.) As common question of facts and law are involved in these cases, they were heard together and are being disposed of by this judgment.

(2.) The employees -respondents were working in Khas Karanpura Colhery of Messers Central Coalfields Limited. After their retirement the Company offered them gratuity. The employees and in one case the widow of the employee Sainath being not satisfied with the amount filed separate applications under Section 7 of the Payment of Gratuity Act 1972 (the Act before respondent No. 2, Respondent No. 2 after giving notice to the parties and after hearing them by order as contained in Anaexure -5 increased the amount of gratuity payable by the petitioner to the employees The order as contained in Annexure -5 has been confirmed by respondent No. 1 by order as contained in Annexure -7.

(3.) Two points were urged by Mr. M.M. Banerjee, learned Counsel appearing on behalf of the petitioner: