KARNATAKA STATE ROAD TRANSPORT CORPORATION Vs. ASSISTANT LABOUR COMMISSIONER AND APPELLATE AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT

JUDGEMENT

(1.) The above petition is preferred for quashing the order Annexure-E dtd. 29/8/2017 dismissing the appeal of the petitioner under Sec. 7(7) of Payment of Gratuity Act, 1972 (for short 'the Act 1972 ').

(2.) Respondent No.3 was working in the establishment of the petitioner as a conductor. He retired on 31/3/2014 on attaining the age of superannuation. On 25/6/2014, he filed an application before respondent No.2 claiming difference in gratuity amount contending that he joined the service in the year 1976 and therefore, he has put in total service of 38 years.

(3.) Accepting the said contention, respondent No.2 passed order Annexure-C dtd. 17/12/2015 directing the petitioner to pay difference of gratuity amount of Rs.2,16,300.00 with interest at the rate of 10% p.a. from 25/6/2014 till the date of deposit.