PROJECT OFFICER, SDO-3 Vs. RAJARAM SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Although, notices were issued to the respondent no. 1 and he had entered his appearance through his counsel, which is reflected from the cause list, but today nobody appears on his behalf to contest his case.

(3.) Petitioner is aggrieved by the order dated 12.12.2006 passed by the Regional Labour Commissioner, (C)-cum Appellate Authority, Dhanbad under the payment of Gratuity Act, 1972, whereby the petitioner's appeal has been dismissed by the Original Authority under the said Act of 1972 and order dated 22.05.2006 passed by the Assistant Labour Commissioner (C), Hazaribag and Controlling Authority has been affirmed, where it was held that the employee/respondent no. 1 herein is entitled to a sum of Rs. 2,36,688/- towards gratuity and the contention of the petitioner-employer that employer is entitled to withhold the said amount or deduct penal rent from gratuity payable to the employee concerned was rejected.