KARNATAKA GRAMIN BANK Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) Though this petition is listed for orders, with the consent of learned counsels for both parties, the matter is take up for final disposal.

(2.) The petitioner - bank is before this Court questioning the order 31/5/2023 passed by the Appellate Authority under the Payment of Gratuity Act, 1972 (hereinafter referred to as 'the PG Act, 1972' for short), whereby the Appellate Authority confirmed the order dtd. 24/3/2021 passed by the Controlling Authority, Bellary, directing the petitioner - bank to pay the gratuity amount of Rs.13,76,326.00 to the respondent no.2 - workman alongwith interest @ 10% per annum from 20/6/2018 till the date of actual payment.

(3.) Brief facts of the case are as under: