YOGENDRA KUMAR SRIVASTAVA,J. - (1.) Heard Sri Y. S. Sachan, learned counsel for the petitioner and Sri Mata Prasad, learned Standing Counsel for the State-respondents.
(2.) The present petition seeks to challenge the order dated 20.03.2012 passed by the Respondent No.2-Controlling Authority/Deputy Labour Commissioner, U.P. Kanpur Region, Kanpur determining the amount of gratuity payable to Respondent No.1-workman.
(3.) This petition has been filed primarily on the ground that retirement benefits payable to the employees of the Nagar Nigam are governed in terms of the Retirement Benefits and General Provident Fund Regulations, 1962 applicable to the employees of the Nagar Nigam, and the Payment of Gratuity Act, 1972 would not be applicable. Sri Y.S. Sachan, learned counsel for the petitioner has fairly submitted that the issue in question is no longer res integra and the same has been decided in the case of Nagar Ayukt Nagar Nigam, Kanpur vs. Mujib Ullah Khan and another, (2019) 6 SCC 103.;