CHANDINISRE, W/O LATE V. SHANKARANARAYANA Vs. SRI K.L DHINGRA CHAIRMAN AND MANAGING DIRECTOR, INDIAN TELEPHONE INDUSTRIES LIMITED, DOORAVANINAGAR, BANGALORE - 560016

JUDGEMENT

(1.) THIS petition is filed complaining of disobedience of the order dated 31.03.2009 passed in W.P.No.15769/2008.

(2.) AFTER taking note of the fact that the gratuity amount due to the petitioner has already been deposited, this Court directed the petitioner to make an appropriate application before the 3rd respondent for payment of gratuity. In so far as other benefits are concerned, the 2nd respondent was directed to settle the other terminal benefits to/the petitioner and other legal representatives of V.Shankaranarayana in accordance with law within a period of three months from the date of receipt of copy of the order.