DEBASISH KAR GUPTA,J. - (1.) The application for stay of operation of the order dated November 9, 2017 and an intra Court appeal has been filed challenging the said order dated November 9, 2017 passed in W.P.26433(W) of 2017.
(2.) The appellant as the writ petitioner filed an application under Article 226 of the Constitution of India, being aggrieved by the order dated July 25, 2017 passed by the Appellate Authority under the Payment of Gratuity Act, 1972 and Chief Labour Commissioner (Central) Assansol.
(3.) By the said order, the appellate authority rejected the appeal filed by the writ petitioner impugning the findings of the controlling authority dated January 27, 2017 which had been issued on February 6, 2017. The appeal being Case No.PG-17/2017-E was dismissed by the appellate authority on the ground that the said authority did not have the jurisdiction to condone the delay in preferring the appeal beyond 120 days from the date of receipt of the order of the controlling authority.;