WPMS/1753/2025
2025 Latest Caselaw 4414 UK

Uttarakhand High Court

WPMS/1753/2025 on 18 September, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.1753 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. V.K. Kaparuwan, learned counsel for the petitioners.

2. By means of the present writ petition under Article 227 of the Constitution of India, petitioners have put to challenge the judgment and order dated 13.03.2024 passed in PGA Case No.01 of 2023 Late Jabar Singh and Anr. Vs. M/s. Uttarakhand Forest Development Corporation and Anr., passed by the learned Assistant Labour Commissioner and Controlling Authority, Payment of Gratuity Act, 1972, Kotdwar, Pauri Garhwal, whereby, the gratuity was directed to be paid to the respondent as well as the judgment and order dated 17.12.2024 passed in Appeal No.27 of 2024 Uttarakhand Van Vikas Nigam Limited Vs. Ld. Controlling Authority and anr., passed by learned Appellate Authority, Payment of Gratuity Act, 1972, and Additional Labour Commissioner, Dehradun, whereby, the said appeal was dismissed and the order passed by the learned Controlling Authority was affirmed.

3. It is contended by learned counsel for the petitioners that the amount under Gratuity of Rs.5,71,513/- has been deposited before the learned Appellate Authority and proof of the same is annexed as Annexure No.7 to this writ petition.

4. Issue notice to the respondent, returnable within four weeks.

5. Steps to be taken within 03 days.

6. Put up on 06.11.2025.

7. Meanwhile, respondent may file counter affidavit.

(Pankaj Purohit, J.) 18.09.2025 PN