CHIEF TRAFFIC MANAGER Vs. G. CHANDRA

JUDGEMENT

(1.) Sri.Sanjeev.B.L., learned counsel for the petitioner and Smt.Anitha.N., learned HCGP for respondents 2 & 3 have appeared in person.

(2.) The first respondent joined the service of the Corporation as Driver in the year 1983. He was dismissed from the service on 9/9/2004. The respondent after a lapse of 10 years moved an application before the Controlling Authority claiming gratuity amount with interest. The Controlling Authority vide order dtd.:16/3/2015 directed the petitioner to pay a sum of Rs.34,706.00 (Rupees Thirty Four Thousand Seven Hundred and Six only) towards the gratuity amount with interest at the rate of interest 10% per annum from 19/3/2014. Challenging the said order the Corporation filed an appeal before the Appellate Authority. The Appellate Authority vide order dtd.:7/7/2017 dismissed the appeal confirming the order passed by the Controlling Authority. The orders of the Gratuity Authority are called into question in this Writ Petition on several grounds as set out in the Memorandum of Writ Petition.

(3.) Learned counsel for the petitioner and learned HCGP for respondents 2 & 3 have urged several contentions. Heard, the contentions urged on behalf of the respective parties and perused the Writ papers with utmost care.