KARNATAKA STATE ROAD TRANSPORT CORPORATION Vs. THE DEPUTY LABOUR COMMISSIONER AND APPELLATE AUTHORITY

JUDGEMENT

(1.) The petitioner in this writ petition has called in question the order of the controlling authority dated 18.9.2013 in terms of Annexure-A and also the order of the appellate authority dated 24.2.2015 in terms of Annexure-C, whereby the authorities have determined the difference of gratuity payable to the workman while rejecting the contentions of the petitioner with regard to delay in approaching the Court.

(2.) Heard the learned Counsel appearing for the petitioner and the learned AGA appearing for respondent Nos.1 and 2.

(3.) Respondent No.3-workman in the instant case joined the services of the Corporation on 9.1.1957 and retired on attaining the age of superannuation on 5.1.1992 after rendering the service of 32 years 3 months and 5 days. The gratuity that was payable to the workman in terms of the regulation at Rs. 1,01,103/- was settled at the time of his superannuation.