NAGAR NIGAM GORAKHPUR THRU NAGAR AYUKT Vs. SURESH PANDEY
LAWS(ALL)-2019-9-302
HIGH COURT OF ALLAHABAD
Decided on September 12,2019

Nagar Nigam Gorakhpur Thru Nagar Ayukt Appellant
VERSUS
SURESH PANDEY Respondents

JUDGEMENT

Yogendra Kumar Srivastava, J. - (1.) Heard Sri Sanjay Kumar Tripathi, learned counsel for the petitioner and Sri Ajit Kumar Singh, learned Additional Advocate General assisted by Sri Mata Prasad, learned Standing Counsel appearing for the respondent nos. 2, 3 and 4.
(2.) The present writ petition and the connected writ petitions have been filed by the petitioner-Nagar Nigam, Gorakhpur through its Nagar Ayukt against the orders passed by the Controlling Authority under the Payment of Gratuity Act, 1972/Assistant Labour Commissioner, U.P. Gorakhpur and also the orders passed by the Appellate Authority/Deputy Labour Commissioner, U.P. Gorakhpur.
(3.) Upon the writ petition being filed, notice was issued to the respondent no. 1 by registered post and in terms of office report dated 24.07.2019 the service of notice was deemed to be sufficient.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.