A.Jamalaiah, vs 1The State Of Andhra Pradesh
2021 Latest Caselaw 4707 AP

       THE HONOURABLE SRI JUSTICE NINALA JAYASURYA

                  WRIT PETITION No.23278 OF 2021


ORDER:

Heard the learned counsel for the petitioner and the learned

counsel appearing for the respective respondents, except respondent

No.6, whose appearance is not entered, despite the service of notice.

Learned counsel for the petitioner after arguing the matter at

length, submits that the petitioner would approach the concerned

authority under Payment of Gratuity Act and therefore, would not to

pursue the present Writ Petition.

In view of the said submission, the Writ Petition is disposed of

leaving it open to the petitioner to seek appropriate remedies under

Payment of Gratuity Act before the concerned authority and in the event

of the same, the authorities concerned shall pass appropriate orders

strictly in accordance with law, after giving due opportunity to the 6th

respondent and also keeping in view the relevant precedents including

the Judgment of the Hon'ble Supreme Court in Birla Institute of

Technology vs. The State of Jharkhand & Ors in Civil Appeal No.2530 of

2012, dated 07.03.2019.

Accordingly, the Writ Petition is disposed of with the above

directions. There shall be no order as to costs.

As a sequel, miscellaneous applications, pending, if any, shall also

stand closed.

______________________________ JUSTICE NINALA JAYASURYA Date : 18.11.2021 Ks

THE HONOURABLE SRI JUSTICE NINALA JAYASURYA

WRIT PETITION No.23278 of 2021

Date : 18.11.2021

Ks