Laxmi Kant Singhal S/O Shri ... vs Regional Labour Commissioner ...
2023 Latest Caselaw 308 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 1034/2020

Laxmi Kant Singhal S/o Shri Manohar Lal Singhal
                                                                  ----Petitioner
                                   Versus
Regional Labour Commissioner (Central)
                                                                ----Respondent

Connected With S.B. Civil Writ Petition No. 1032/2020 Babu Lal Gupta S/o Shri Laxmi Chand Gupta

----Petitioner Versus Regional Labour Commissioner (Central)

----Respondent S.B. Civil Writ Petition No. 1035/2020 Surendra Mohan Mathur S/o Shri Dilmohan Lal Mathur

----Petitioner Versus Regional Labour Commissioner (Central)

----Respondent S.B. Civil Writ Petition No. 1036/2020 Dinesh Sharma S/o Late Shri Shiv Prasad Sharma

----Petitioner Versus Regional Labour Commissioner (Central)

----Respondent S.B. Civil Writ Petition No. 1014/2020 Jagdish Narain Khandelwal S/o Shri Brij Mohan Khandelwal

----Petitioner Versus Regional Labour Commissioner (Central)

----Respondent

For Petitioner(s) : Mr. Lokendra Singh Kachawa, Adv. For Respondent(s) : Ms. Manjeet Kaur, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

(2 of 2) [CW-1034/2020]

10/01/2023

Learned counsel appearing for the respondents submits that

some time may be granted to file reply to the writ petition(s).

Learned counsel further states that the notification relating

to appointment of Controlling Authority as per Section 3 of the

Payment of Gratuity Act, 1972, will also be placed before this

Court.

Learned counsel for the petitioner places reliance on a

judgment passed by the Madhya Pradesh High Court in Misc.

Petition No.2177/2021 (The Chairman Cum Managing

Director, Central Bank of India & Ors. Vs. Umesh Kumar &

Anr.), decided on 03.08.2022 and on the strength of the said

judgment, learned counsel for the petitioner submitted that if

retired employee is settled at his native place and received his

post retiral benefits, he can file an application before the

Controlling Authority, where the employee/petitioner, resides.

This issue will be considered after reply is received from the

respondents.

List these matters on 08.02.2023.

(ASHOK KUMAR GAUR),J

Ramesh Vaishnav /86

37-41

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