DIVISIONAL CONTROLLER KARNATAKA STATE ROAD TRANSPORT CORPORATION, REPRESENTED BY THE CHIEF LAW OFFICER, KSRTC Vs. SMT. MAHADEVAMMA W/O LATE SHIVARUDRAIAH, THE ASSISTANT LABOUR COMMISSIONER AND CONTROLLING AUTHORITY AND THE DEPUTY LABOUR COMMISSI

JUDGEMENT

(1.) HUSBAND of 1st Respondent - Late Shivarudraiah was a temporary conductor in the Petitioner Corporation w.e.f. 31.12.1973. His services was confirmed on 17.10.1978. Shivarudraiah died on 15.7.2004. The Petitioner paid terminal benefits to Respondent No. 1.

(2.) FINDING that there is short payment of f 14,624/ - of the gratuity amount, the 1st Respondent filed. application before the 2st Respondent. The application was contested by the Petitioner herein by filing statement of objections dated 27.7.2007. There was a delay of about 2 years in the matter. An application seeking condonation was filed. Finding that there is merit in the claim made by the Applicant, who is entitled to the gratuity amount Rs. 14,624/ -, the delay was condoned. Also taking into consideration the fact that representation had been submitted, the Applicant was held entitled the difference of gratuity amount of Rs. 14,624/ - and interest of Rs. 6,459/ -. The appeal filed by the Petitioner against the said order did riot find success with the dismissal at the appeal by the 3rd Respondent on 16.6.2010, Aggrieved, the Corporation has filed this writ partition.

(3.) SRI . Lakshmi Rao, learned Counsel for the 1st Respondent submitted that, sufficient cause having been made out and the 2nd Respondent being satisfied with the cause shown and also the fact that there was merit in the claim for payment of Rs. 14,654/ -, delay was condoned. The 1st Respondent being entitled to the interest, it was quantified at Rs. 6,459/ - and the order passed. Learned, counsel submits that in the facts and circumstances of the case, there exists no case for interference.