BALIRAM BELDAR Vs. PROJECT OFFICER

JUDGEMENT

(1.) This writ petition has been filed for setting-aside the order dtd. 27/12/2017 (Annexure-9) passed in P.G. Appeal No. (18)/2017-A.7 by respondent no.2 under Payment of Gratuity Act, 1972 whereby the order dtd. 17/5/2017 (Annexure-5) in (P.G. Application) No. 36(78)/2015-E passed by the respondent no.3 has been modified and it has been held that gratuity of the petitioner for service beyond 30 years will be determined by taking one month as 26 days instead of 30 days as was held by the respondent no.3.

(2.) The sole point involved in the present case is '

(3.) Foundational facts