D K Singh, J
1. The present Writ Appeal has been filed impugning the judgment and order dated 04.09.2023 passed by the learned Single Judge in W.P.No.22417/2022 filed by the appellants.
2. The Controlling Authority vide order dated 28.09.2020 has directed the appellants to pay the gratuity to the respondent under the Payment of Gratuity Act, 1972 (for brevity, "the Act"). The said decision came to be challenged by the appellants in the Writ Petition.
3. However, considering the statutory appeal provisions under Section 7(7) of the Act, we find no reason to interfere with the impugned order passed by the learned Single Judge. If the appeal is filed within a period of one month from today, the Appellate Authority shall consider the appeal on merits without going into the question of limitation. Accordingly, the appeal is disposed of.
4. All contentions are left open to the appellants and the respondent to urge in the appeal, if so filed under Section 7(7) of the Act against the order dated 28.09.2020 passed by the Controlling Authority.
Pending Interlocutory Applications shall stand disposed of.
