STATE OF KARNATAKA Vs. GOWRAMMA

JUDGEMENT

(1.) IN this writ petition, petitioners have challenged the validity of the order at Annexure -C dated 28.7.2012, whereby the Assistant Labour Commissioner and Controlling Authority under the Payment of Gratuity Act, 1972 - (respondent No. 2), (for short 'the Act') has directed the petitioners to pay a sum of Rs. 32,365/ - towards gratuity and interest in a sum of Rs. 10,144/ - to the 1st respondent payable to her husband late Shivanna.

(2.) THE 1st respondent filed an application before the 2nd respondent seeking payment of gratuity under Section 4 of the Act on account of the death of her husband. It is her contention that her husband Shivanna was an employee at Taluk Social Welfare Office, Nanjangud, Mysore District and that he had worked continuously for 17 years. He died on 11.5.2009.

(3.) I have heard the learned counsel for the parties.