CORRESPONDENT KONGU ARTS & SCIENCE COLLEGE Vs. ASSISTANT COMMISSIONER OF LABOUR CONTROLLING AUTHORITY

JUDGEMENT

(1.) IN these Writ Petitions, the petitioner is a private College Management. Aggrieved by the order of the 1st respondent Controlling Authority under the Payment of Gratuity Act, 1972 in I.A.Nos.39, 47, 42, 43, 44, 45 and 46 of 2012 in unnumbered P.G.Cases of 2012, dated 3.12.2012, the petitioner has filed these Writ Petitions.

(2.) THE contesting 2nd respondents were all Teachers employed by the College and they left College on account of resignation in the year 2008 onwards. Taking advantage of the Notification issued by the Central Government bring the educational Institutions within the purview of Payment of Gratuity Act, the 2nd respondent filed a claim to pay gratuity from the management and thereafter approached the authority with Gratuity Application in terms of the Payment of Gratuity Act.

(3.) THE management resisted the condonation of delay on the ground that the application for gratuity ought to have been presented within 30 days in terms of Rule 7(1) of the Tamil Nadu Payment of Gratuity Rules and inasmuch as no such representation is filed and the long delay in filing the application ought not to have been condoned. The reason adduced by the contesting respondents will not constitute a sufficient cause.