GENERAL MANAGER Vs. RANJAN SHARMA

JUDGEMENT

(1.) This batch of writ petitions has been filed by the petitioner-employer challenging the order passed by the Assistant Labour Commissioner (Central), Ajmer - Controlling Authority under Payment of Gratuity Act, 1972 (for short "the Act of 1972").

(2.) Learned counsel, at the outset, submitted that the petitioner-employer is not challenging the amount of gratuity, which has been granted to the employees and further the interest @ 10% Per Annum is also not challenged. The only prayer while arguing the case is to grant some more time to make payment.

(3.) Learned counsel submitted that the petitioner company was declared as Sick Industrial Unit in terms of Sick Industrial Companies (Special Provisions) Act, 1985 in the year 2006 and further a Rehabilitation Scheme was prepared and the same is under implementation.