- (1.) this writ petition has been preferred for issuance of an appropriate writ in the nature of certiorari to quash the order dated 24.8.2007, whereby and whereunder, the appellant authority (under the Payment of Gratuity Act) has set aside the decisions of the Controlling Authority under Payment of Gratuity Act dated 24.7.2006 in Application No. 36/(65) -2004 -ALC (R), allowing the appeal preferred by respondent no.1. The main contention of the learned counsel for the petitioner is that he was also charge sheeted for the same offence along with Jaswant Singh Gill, whose Special Leave Petition was allowed by the Honble Apex Court. In the facts and circumstances of the case, the respondents are directed to take a decision for payment of gratuity in the light of the judgment rendered in the case of Jaswant Singh Gill V. Bharat Coking Coal Ltd. and ors., as reported in (2007)1 SCC page -663, within a period of two months from the date of receipt/production of a copy of this order. This writ application stands disposed of accordingly.;