High Courts09 Mar 2012Dismissed
State Bank of Hyderabad Vs The Regional Labour Commissioner (Central) and Appellate Authority Under Payment of Gratuity Act, ATI Campus, Opp: Shivam, Vidyanagar, Nallakunta, Hyderabad, The Assistant Commissioner of Labour (Central) and Controlling Authority Under Payment of gratuity Act, ATI Campus, Opp: Shivam, Vidyanagar, Nallakunta, Hyderabad and B.V. Raghavulu
Andhra Pradesh High Court · (2012) 4 ALT 110 : (2012) 4 LLJ 860
Payment of Gratuity Act, 1972 — Section 4, 4(1), 4(2), 4(3)State Bank of Hyderabad (Payment of Gratuity to Employees) Regulations, 1960 — Regulation 5