Hon'Ble Pankaj Purohit vs Unknown
2025 Latest Caselaw 4478 UK

Uttarakhand High Court

Hon'Ble Pankaj Purohit vs Unknown on 19 September, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
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                                                WPMS No.1749 of 2025
                                                Hon'ble Pankaj Purohit, J.

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

2. This writ petition has been filed, under Article 227 of the Constitution of India, by the petitioners to quash the impugned order dated 16.03.2024 in PGA Case No.24 of 2023, Smt. Vinod Devi Vs. Uttarakhand Van Vikas Nigam and another, passed by learned Controlling Authority, Payment of Gratuity Act, 1972/Assistant Labour Commissioner, Kotdwar, Pauri-Garhwal and impugned order dated 17.12.2024, passed in Appeal No.24 of 2024, Uttarkahand Van Vikas Nigma Ltd. Vs. Ld. Controlling Authority, whereby gratuity was awarded to the respondent by the learned Controlling Authority, and the said order was affirmed by the Appellate Authority.

3. It is contended by the learned counsel for the petitioners that the entire amount awarded under the impugned judgment and orders has been deposited by the petitioner-Uttarakhand Forest Development Corporation before the Appellate Authority. Proof of such deposit is annexed, as annexure no.9 to the writ petition, which reflects that a sum of ₹4,83,570/- has been deposited in compliance with the requirement under Section 7(7) of the Payment of Gratuity Act, 1972.

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

5. Steps to be taken within a week.

6. List this case on 10.11.2025.

7. In the meantime, respondent may file the counter affidavit.

(Pankaj Purohit, J.) 19.09.2025 SK