R. BALURAO Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Petitioner having served the first respondent-Road Transport Corporation as an Artisan from 23-4-1970 upto 31-3-2003, the date of retirement, was entitled to gratuity on superannuation having served the corporation for 33 years. The basic pay of the petitioner on retirement was Rs. 8626/- while the D.A. was Rs. 4743/-. Under the provisions of the Payment of Gratuity Act, 1972 ('the Act' for short) determination of gratuity of the petitioner is done on the basis of the formula:

(2.) Petitioner aggrieved by that order filed an appeal before the Appellate Authority who confirmed the order of the Controlling Authority and dismissed the appeal by order dated 10-11-2012 Annexure-D. Hence this petition.

(3.) Learned Counsel for the petitioner is unable to point out any other provision in the Regulations by which the petitioner would be entitled to a determination of the gratuity in excess of Rs. 2,83,906/-. Regard being had to the Regulations under which the petitioner is entitled to the determination of gratuity and in the admitted fact that determination of gratuity under the Act is less beneficial to the petitioner, no exception can be taken to the amounts determined by both the Controlling and Appellate Authority, under the orders impugned. In the result the petition, devoid of merit, is accordingly rejected. The authorities under the Act are directed to forthwith make payment of the money in deposit to the petitioner.