BANGALORE METROPOLITAN TRANSPORT CORPORATION CENTRAL OFFICE K H ROAD, BANGALORE BY ITS CHIEF TRAFFIC MANAGER REP. BY ITS CHIEF LAW OFFICER Vs. THE DEPUTY LABOUR COMMISSIONER AND THE APPELLATE AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT BANGALORE

JUDGEMENT

(1.) THESE two writ petitions are directed against the order at Annexure -C dated 31.8.2007 and the order at Annexure -E dated 15.3.2008 passed by respondents 1 and 2 respectively under the provisions of Payment of Gratuity Act, 1972, directing the petitioner to pay a sum of Rs. 97,735/ - inclusive of interest.

(2.) PETITIONER is before this court in WP No. 6193 of 2008 being aggrieved by the impugned orders. The third respondent in WP No. 6193 of 2008 is before this court in WP No. 4330 of 2009 insofar as it relates to denial of portion of his claim under the impugned orders. In this order, for convenience, the parties are referred to their status before the controlling authority.

(3.) ON contest, the controlling authority passed the impugned order at Annexure -C dated 31.8.2007 determining balance of gratuity amount together with interest at Rs. 97,735/ -. Aggrieved by this order at Annexure -C, the respondents filed an appeal before the Appellate Authority and the same came to be dismissed under the impugned order at Annexure -E dated 15.3.2008. Hence these two writ petitions.