- (1.) Petitioner has filed this petition under Article 226 of the Constitution of India seeking a writ in the nature of certiorari for quashing the orders dated 18.07.2012 (Annexure P-4) and 27.11.2015 (Annexure P-6). Learned counsel for the petitioner has submitted that the application moved by respondent No. 1 under the Payment of Gratuity Act, 1972 ('Act' for short) was not maintainable. Learned counsel has further submitted that statutory appeal filed by the petitioner against the order, Annexure P-4, was dismissed being time barred. Learned counsel has further submitted that the Appellate Authority be directed to dispose of the appeal filed by the petitioner on merits.
(2.) I have heard learned counsel for the petitioner and have gone through the record available on the file carefully.
(3.) In the present case, respondent No. 1 had filed an application under the Act claiming that gratuity admissible to him as per Rules be released to him with interest. The case of the respondent No. 1 was that he was employed with the petitioner as a Jail Warden w.e.f. 01.08.1982 and had resigned on 27.07.1992.;