RAJESH KUMAR,J. - (1.) Heard counsel for the parties.
(2.) The present writ petition has been filed by the employer- corporation against the order dated 21.01.2013 passed by the
(3.) Learned Regional Labour Commissioner (Central) Dhanbad-cum-Appellate Authority (Respondent No.2) under the Payment of Gratuity Act, 1972, whereby the recovery of Rs. 50,385/- from the gratuity amount has been declared illegal and ordered for the payment to the employee-respondent on 20.07.2017.;