- (1.) This order will dispose of two petitions bearing CWP Nos. 6785 and 6910 of 2011. The facts have been extracted from CWP No.6785 of 2011.
(2.) The petitioner has approached this Court for quashing the impugned order dated 11.2.2010 (Annexure P-3) passed by the Controlling Authority under the Payment of Gratuity Act, 1972 (for short,'the Act'), the order dated 31.5.2010 (Annexure P-5) dismissing the application filed by the petitioner for setting aside of ex parte order dated 11.2.2010 and the order dated 21.1.2011 (Annexure P-7) passed by Deputy Labour Commissioner-cum-Appellate Authority under the Act dismissing the appeal against the orders dated 11.2.2010 and 31.5.2010.
(3.) Notice of motion in the present petition was issued on 16.9.2011. After service, contesting respondent no.2 was represented on 28.3.2012. However on the last date of hearing, none appeared for him. Today, as well the case was taken up twice. However, no one appeared for respondent no.2. Arguments of the learned counsel for the petitioner were heard.;