Raj Kumar Vs Food Corporation Of India & Ors
.... gunnies found short. D. After recording the statements of the Charged Officers, the Inquiry Officer, vide Report dated 21.04.2005, came to the following conclusions, as against the petitioner: “In view of the above discussions in the foregoing paras, documents placed on record and tak ...
Delhi High Court
Ram Pal Singh Vs State Of U.P. Thru. Secy. Deptt. Of Energy Lko. And 4 Others
.... is allowed." 13. Referring the aforesaid, the counsel for the petitioner-applicant has emphasized that it has been very specifically held by the Hon'ble Apex Court that the pension and gratuity are not a bounty to be distributed by the Government rather it is valuable right and ...
Allahabad High Court (Lucknow Bench)
Pradeep Kumar Vs Union Of India And Anr
.... s not the case of the petitioner that there is any procedural irregularity or perversity in the manner in holding the COI or the proceedings vide which the petitioner was declared a deserter and subsequently dismissed from service. 37. Now, the question which requires determination is wheth ...
Delhi High Court
Pan Singh Vs Managing Director, Uttarakhand Transport Corporation And Others
.... effected made from gratuity of the petitioner with statutory interest as per Section 7 (3-A) of Payment of Gratuity Act 1972. iii) Pass any other order or orders as this Hon’ble Court may deem fit and necessary in the interest of justice. 2. Heard learned counsel for the parties and pe ...
Uttarakhand High Court
Darshan Singh Vs Managing Director, Uttarakhand Transport Corporation And Others
.... ffected made from gratuity of the petitioner with statutory interest as per Section 7 (3-A) of Payment of Gratuity Act 1972. iii) Pass any other order or orders as this Hon’ble Court may deem fit and necessary in the interest of justice. 2. Heard learned counsel for the parties and per ...
Uttarakhand High Court
Suresh S/o Laxmanrao Tikhile Vs Municipal Council, Achalpur, Thr. Chief Officer, Achalpur, Amravati
.... f Gratuity, Act 1972 specifically Section 4(5), which reads as under : “Nothing in this section shall affect the right of an employee to receive better terms of gratuity under any award of agreement or contract with the employer”. Section 5 of the Payment of Gratuity Act provides for e ...
Bombay High Court (Nagpur Bench)
Prabhat Kumar Singh Vs Accu Pack Engineering Pvt. Ltd
.... to be the wages as so reduced. (5) Nothing in this section shall affect the right of an employee to receive better terms of gratuity under any award or agreement or contract with the employer. (6) Notwithstanding anything contained in sub-section (1),- (a) the gratuity of an emplo ...
Bombay High Court
Dr Chetana Rajput Vs Modern Education Society And Ors
.... s entitled to pension and also gratuity which the Respondents have delayed, without any justification. He therefore, prays that the petition be allowed. 5. Mr. S. R. Ronghe, leaned Advocate for the Respondent Nos.1 and 2 by relying on the compilation marked as ‘X-1’, communication dated 30.1 ...
Bombay High Court
Managing Committee Vs Shri Mangi Lal Sharma And Anr
.... itutions shall not be counted for the purpose of gratuity, with the service which they would render with the Government and that they shall be free to obtain payment of gratuity for that service from the respective Non-Government Aided Educational Institutions. 13. This Court fin ...
Rajasthan High Court (Jaipur Bench)
Western Coal Fields Ltd Vs Manohar Govinda Fulzele
.... y provision; Section 4(6)(b)(ii) of the Act. Normally we would have referred the matter for consideration by a Larger Bench, but, as we noticed, the statutory provision does not make it a requirement that the misconduct alleged & proved in a departmental enquiry should not only constitute an ...
Supreme Court Of India
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