DUCKBACK INFORMATION SYSTEMS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ application has been preferred against an order dtd. 3/3/2020 passed by the respondent no. 2, Assistant Labour Commissioner (Central), Kolkata, and order dtd. 8/7/2024 passed by the respondent no. 3 Deputy Chief Labour Commissioner (Central), Kolkata being the appellate authority under the Payment of Gratuity Act.

(2.) The petitioner's case in short is that:-

(3.) The Controlling Authority vide his order dtd. 3/3/2020 held as follows:-