BANGALORE METROPOLITAN TRANSPORT CORPORATION BY ITS CHIEF TRAFFIC MANAGER REPRESENTED BY ITS CHIEF LAW OFFICER Vs. THE DEPUTY LABOUR COMMISSIONER AND THE APPELLATE AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT, THE ASSISTANT LABOUR COMMISSIONER AN

JUDGEMENT

(1.) SRI Jagadeesh Mundaragi, learned Addl. Government Advocate, is directed to take notice for Respondent No. 1 and 2.

(2.) IN this writ petition the Petitioner has prayed for a writ in the nature of certiorari to quash the order dated 16.4.2009 passed by the second Respondent as per Annexure -A and the order dated 14.06.2010 passed by the first Respondent as per Annexure -C under the provisions of Gratuity Act.

(3.) LEARNED Counsel for the Respondent submits that the first Respondent -Appellate Authority issued a Corrigendum modifying the order dated 14.6.2010 directing the Petitioner to pay a sum of Rs. 88,734/ - instead of Rs. 78,734/ - together with interest.