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Judgment
15 paragraphs · 260 wordsL. Narayana Swamy, CJ
Since a common prayer has been made in these petitions, hence, they are taken up together for final disposal.
The prayer of the petitioners is to direct the respondents to calculate the gratuity amount qua them for a period they remained on daily wage basis
as per the Payment of Gratuity Act, 1972.
Today, when the matters are taken up, learned counsel for the petitioners has placed reliance on the Office Memorandum dated 8th January, 2021,
and submits that these petitions may be disposed of with a direction to the respondents to consider the case of the petitioners and take decision in light
of the office Memorandum (supra).
Learned Advocate General submits that whether the petitioners are entitled for gratuity as per Payment of Gratuity Act, 1972 or not, the matter is
pending before the Apex Court. Hence, till then, it is not possible to take decision on the prayer of the petitioners.
We have heard learned counsel for the parties and gone through the record.
6 When the prayer of the petitioners is only for direction to the respondents to consider their case and pass appropriate orders in light of the Office
Memorandum dated 8th January, 2021, we deem it appropriate to dispose of these petitions with direction to the respondents to consider the case of
the petitioners and pass appropriate orders in light of office Memorandum dated 8th January, 2021 within a period of two months from today. Ordered
accordingly.
Pending application(s), if any, also stand(s), disposed of.