Dr. Sambuddha Chakrabarti, J. - (1.) Let the affidavit of service as well as the supplementary affidavit filed by the petitioner in Court today be kept with the record.
(2.) Heard Mr. Majumder, the learned advocate for the petitioner and Mr. Datta, the learned advocate for the respondent no. 3 and perused the writ petition.
(3.) The writ petition is directed against an order, dated February 19, 2016, passed by the Controlling Authority under the Payment of Gratuity Act, 1972 (the Act, for short) rejecting the application of the writ petitioner for amendment of the written statement.;