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.) I have heard Mr. Majumder, the learned advocate for the petitioner. The learned advocates for the respondents have not been called on to make any submission.
(3.) This writ petition has been filed primarily challenging an order of the Controlling Authority under the Payment of Gratuity Act passed on September 23, 2016 in Case No. 48(9-38) of 2016-E-2. By that order, the Controlling Authority directed the writ petitioner herein to make payment of gratuity to 30 applicants as mentioned in the said order itself. Against that order, the petitioner preferred an appeal under Section 7 of the Payment of Gratuity Act. The said appeal was dismissed by an order dated January 27, 2017 passed the Deputy Chief Labour Commissioner (Central), Kolkata i.e. the respondent No. 2 herein. The reason for dismissal of the appeal is non-compliance of the provision of law.;