- (1.) NO body appears on behalf of the petitioner.
(2.) HEARD Mr. R.S. Mazumdar, learned counsel appearing on behalf of the respondent no. 3. The petitioner has challenged the order dated 30.12.1998 passed by the respondent no. 2 and also the order dated 14.3.2000 passed by respondent no.1 confirming the said order.
(3.) ACCORDING to the petitioner -Company, prior to nationalization of coal mines, respondent no. 3 worked as part time Medical Officer and after nationalization, he was appointed by the petitioner -Company on 5.9.1973, and as such, he is not entitled to gratuity prior to his said date of appointment.;