SAMBUDDHA CHAKRABARTI, J. - (1.) Let the affidavit of service filed in Court today be kept with the record. In spite of notice, none appears on behalf of any of the respondents to oppose this application.
(2.) The petitioner has challenged an order of the Controlling Authority under the Payment of Gratuity Act passed on January 11, 2017.
(3.) The petitioner admittedly did not file any statutory appeal for which Mr. Gupta, the learned Senior Counsel for the petitioner has no explanation for the delay. But his instantaneous explanation relating to overstepping of the jurisdiction by the Controlling Authority in passing the impugned order, even though a little contrived, has a legal footing and, is ultimately found to be acceptable for admitting the writ petition. Accordingly, I admit the writ petition.;