DIVISIONAL CONTROLLER Vs. DEVARU S/O GANAPATHI SHETTI

JUDGEMENT

(1.) SHRI Ravi V. Hosamani, learned AGA is directed to take notice to respondent Nos.2 and 3.

(2.) THE petitioner Divisional Controller, North West Karnataka Road Transport Corporation, Sirsi Division, Sirsi, filed the above writ petition challenging the order dated 17.05.2013 passed by the Asst. Labour Commissioner and the Controller under Payment of Gratuity Act, 1972.

(3.) RESPONDENT No.1 filed an application before the 2nd respondent Assistant Labour Commissioner, Hubli, for payment of difference of gratuity under Section 4(1) of the Payment of Gratuity Ac t, 1972 (for short 'the Act'). The same was considered by the 2nd respondent and an order was passed on 17.05.2013, directing the petitioner Corporation to pay difference gratuity amount of Rs. 47,134/ - with 6% interest, as per Annexure C in the writ petition.