- (1.) Counter affidavit filed today is taken on record. Learned counsel for the petitioner does not propose to file any rejoinder affidavit.
(2.) Heard Sri Navin Sinha, learned Senior Counsel on the behalf of the petitioner assisted by Ms. Kalpana Sinha and Sri Raghav Nayar; Sri Gopal Narain, Advocate, holding brief of Sri Sudhanshu Narain, learned counsel for the respondent workman and; learned Standing Counsel.
(3.) The challenge in the writ petition has been raised to the order dated 20.08.2018 passed by the Appellate Authority under The Payment Of Gratuity Act, 1972 (hereinafter referred to as 'the Act'), by which that Authority has upheld the order dated 17.05.2017 passed by the Controlling Authority, providing for payment of gratuity to the respondent no. 3.;