Ajay Kumar S/O Raghunathprasad ... vs Western Coal Fields Limited, Coal ...
2021 Latest Caselaw 2547 Bom

                                             1                            wp4457.17.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR

                      WRIT PETITION NO.4457/2017
   Ajay Kumar s/o Raghunath Prasad Shrivastava .vs. Western Coalfields Ltd.,
          Nagpur through Chairman cum Managing Director and anr.
 _______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions          Court's or Judge's orders.
and Registrar's Orders.
                     Mr. R. N. Sen, Advocate for petitioner.
                     Mr. S. S. Ghate, Advocate for respondent no.1.

                     CORAM : V.M. DESHPANDE, J.

DATED : FEBRUARY 8, 2021 Heard Mr.Sen, learned counsel for petitioner and Mr. Ghate, learned counsel for respondent no.1.

The Controlling Authority, vide order dated 04.12.2015, allowed the application filed on behalf of the petitioner and found that the petitioner is entitled to receive gratuity amount of Rs.10,00,000/-. The said order was questioned by the management and the petitioner before the appellate authority. The petitioner's appeal was in respect of quantum whereas the appeal filed on behalf of the management was in respect of the entitlement.

The appellate authority, vide judgment dated 21.07.2016, dismissed the appeal filed on behalf of the petitioner and allowed the appeal filed on behalf of the respondent no.1. Hence, RULE.

Mr. Ghate, learned counsel, waives service for respondent no.1.

JUDGE

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