RAJASEKHAR MANTHA,J. - (1.) Affidavit-in-opposition filed by the respondent no. 3 in court today is kept with the record.
(2.) In the instant writ petition, Bharat Coking Coal Limited challenges an order dated 16th August, 2016 passed by the Appellate Authority under the Payment of Gratuity Act 1972. The appeal itself arose from an order passed by the controlling authority dated 11th December, 2014.
(3.) The facts of the case are, inter alia, that the deceased husband of the writ petitioner was an employee of the BCCL at its Bhojudih Coal Washery. During his lifetime the deceased was charged with having assets disproportionate to his known source of income. Criminal proceedings on that score were dropped for insufficient evidence. In another Criminal Proceeding however, the writ petitioner's deceased husband is stated to have been convicted under Section 302 of the Indian Penal Code.;