NATIONAL SEEDS CORPORATION Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and learned counsel appearing for the legal representatives of respondent No.3.

(2.) This petition is filed assailing the order dtd. 6/2/2009 passed by respondent No.2- the Controlling Authority under the Payment of Gratuity Act, 1972 and the order dtd. 29/2/2012 passed by the Appellate Authority, whereby the Appellate Authority confirmed the original order of the Controlling Authority.

(3.) The application filed by the contesting private respondents is allowed and the petitioner before this Court is directed to pay a sum of Rs.1,87,978.00 along with simple interest at the rate of 10% per annum with effect from 27/11/2007 till the date of final payment to the original respondent No.3.