R. JAYANNA Vs. SECRETARY

JUDGEMENT

(1.) The petitioner in this writ petition is assailing the order dtd. 23/12/2021 passed by respondent No.2 vide Annexure-L and the order dtd. 20/1/2022 passed by respondent No.2 vide Annexure-M.

(2.) Brief facts of the case are that the petitioner was appointed as a Lecturer by respondent No.4 on 2/11/1987 and he retired on 31/5/2017 and at the time of retirement, he was working as an Associate Professor. After retirement the gratuity was not paid by respondent No.4, the petitioner made representation to respondent No.4 requesting to pay the gratuity. Since respondent No.4 did not pay the gratuity, an application was filed before respondent No.3 seeking gratuity with interest, respondent No.3 after hearing the parties, allowed the application and directed respondent No.4 to pay a sum of Rs.9,29,682.00 as gratuity with interest @ 10% per annum from 18/7/2017 till the date of deposit.

(3.) Aggrieved by the order of respondent No.3, respondent No.4 preferred an appeal before respondent No.2. On hearing, respondent No.2 by its impugned order dtd. 20/1/2022 allowed the appeal and remanded the matter to respondent No.3 for fresh consideration. Aggrieved by which, the present writ petition is preferred by the petitioner.