AIROnline 2020 MP 507

Madhya Pradesh High Court

Hon'ble Judge(s): Vishal Dhagat , J

Payment of Gratuity Act (39 of 1972) , S.5, S.14— Civil P.C. (5 of 1908) , O.1 R.9— Payment of gratuity - Claim for - Necessary party - Amount of gratuity is to be paid by State Government, however employee did not implead State Government as party before Controlling Authority - Order directing to pay gratuity set aside on ground of non-joinder of necessary party. (Para 11 12)