KARNATAKA GRAMIN BANK Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) The present intra-court appeal has been filed by the Karnataka Gamin Bank challenging the order dtd. 11/1/2024 passed by the learned Single Judge in W.P.No.15460/2023, whereby the learned Single Judge has dismissed the petition filed by the appellant herein by stating in Paragraphs- 17, 18 & 19 as under:-

(2.) The writ petition was filed by the appellantKarnataka Gramin Bank challenging the order dtd. 31/5/2023 by the Appellate Authority i.e., Deputy Chief Labour Commissioner (Central) under the Payment of Gratuity Act, 1972 (in short, the Act of 1972), thereby the Appellate Authority has confirmed the order of the Regional Labour Commissioner/Controlling Authority and dismissed the appeal preferred by the appellant-Bank. Vide its order, the Regional Labour Commissioner has allowed the application filed by the Respondent No.2 before the said authority under Sec. 4 of the Act of 1972, thereby directing the appellant-Bank to pay Rs.10.00 Lakhs (Rupees Ten Lakhs) to the Respondent No.2 with interest at the rate of 10% pa., from 3/3/2017 till the date of actual payment of gratuity.

(3.) The facts to be noted for the purpose of this judgment are the following:-