Gujarat High Court
Bhavnagar District Panchayat vs Kamlaben Narandas Mehta & 4 on 18 July, 2014
Bench: Bhaskar Bhattacharya, J.B.Pardiwala
C/SCA/2799/2004 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2799 of 2004
With
SPECIAL CIVIL APPLICATION NO. 8991 of 2003
FOR APPROVAL AND SIGNATURE:
HONOURABLE THE CHIEF JUSTICE
MR. BHASKAR BHATTACHARYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
================================================================
1 Whether Reporters of Local Papers may be allowed to see
the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law as
to the interpretation of the Constitution of India, 1950 or
any order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
================================================================
BHAVNAGAR DISTRICT PANCHAYAT....Petitioner(s)
Versus
KAMLABEN NARANDAS MEHTA & 4....Respondent(s)
================================================================
Appearance:
MR HS MUNSHAW, ADVOCATE for the Petitioner(s) No. 1
MR MAYURS BAROT, ADVOCATE for the Respondent(s) No. 1
MR UTKARSH SHARMA, AGP for Respondent No.1 in SCA 8991 of 2003
================================================================
Page 1 of 4
C/SCA/2799/2004 JUDGMENT
CORAM: HONOURABLE THE CHIEF JUSTICE MR.
BHASKAR BHATTACHARYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 18/07/2014
ORAL JUDGMENT
(PER : HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA) Both the aforesaid Special Civil Applications were taken up together as those are interlinked.
In Special Civil Application No. 8991 of 2003, the grievance of the petitioner, a former employee of the Panchayat, is that inspite of the fact that an order for payment of gratuity under section 7[4] of the Payment of Gratuity Act, 1972 has been passed on 6 th August 2001, the respondent, the employer, has not paid that amount and as such, she prays for direction upon the panchayat authority to make such payment of gratuity.
In Special Civil Application No. 2799 of 2004, the employer has, however, challenged the order of the appellate authority passed in an appeal being Appeal No. 7 of 2004 dated 16 th February 2004 by which the appellate authority has dismissed the appeal preferred under section 7[7] of the Payment of Gratuity Act, as barred by limitation.
So far the Special Civil Application No. 2799 of 2004 preferred against the order of the appellate authority in Appeal No. 7 of 2004 is concerned, we find that the appellate authority rightly refused to condone the delay in view of the fact that the order impugned therein was passed on 6th August 2001, whereas the appeal was Page 2 of 4 C/SCA/2799/2004 JUDGMENT preferred on 16th February 2004 beyond the period of limitation.
It appears from the provision contained in section 7[7] of the aforesaid Act that, any person aggrieved by an order under sub- section [4] may, within sixty days from the date of receipt of the order, prefer an appeal to the appropriate Government or such other authority as may be specified by the appropriate Government in this behalf. The first proviso to sub-section[7] further provides that the appropriate Government or the appellate authority, as the case may be, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the said period of sixty days, extend the said period by a further period of sixty days.
Thus, the aforesaid statutory provision does not authorize the appellate authority to condone more than 60 days' delay in preferring the appeal beyond the period of limitation.
In case before us, the appeal has been preferred by the employer after more than three years from the date of passing of the original order. In our opinion, the appellate authority rightly refused to condone the delay and dismissed the appeal as the appellate authority has no power of condonation of more than 60 days' delay.
We, thus, find no substance in the Special Civil Application No. 2799 of 2004 challenging the order of the appellate authority refusing to condone the delay. The Special Civil Application No. 2799 of 2004 is, thus, devoid of any merit and is dismissed accordingly.
It further appears that in Special Civil Application No. 8991 of 2003, a learned Single Judge of this Court, on the prayer of the applicant directed the Respondent No.2 to deposit the amount of Page 3 of 4 C/SCA/2799/2004 JUDGMENT gratuity before the learned Registrar General of this Court. Now that we have dismissed the Special Civil Application No. 2799 of 2004, we direct the Registry to pay the amount which has been deposited by the employer to the petitioner of other Special Civil Application being Special Civil Application No. 8991 of 2003 with accrued interest thereon positively within a month from today. We further direct the employer, the petitioner of Special Civil Application No. 2799 of 2004 to further deposit the compound interest on the total sum of Rs. 16284/-, the original amount, from the date of expiry of the prescribed time till the date of deposit of the amount before the Registrar General of this Court at the rate as specified by the Central Government as provided in section 8 of the Payment of Gratuity Act within one month from today.
In view of our order passed in Special Civil Application No. 2799 of 2004, the Special Civil Application No. 8991 of 2003 has become infructuous and no order need be passed in that application.
We, however, direct the employer to pay the costs of Rs. 10,000/- to the petitioner of Special Civil Application No. 8991 of 2003 for making unnecessary delay of 13 years in the way of actual receiving of interest by the employee. Such amount shall also be paid within a month from today.
(BHASKAR BHATTACHARYA, CJ.) (J.B.PARDIWALA, J.) pirzada Page 4 of 4