SHRIRAM CHITS (KARNATAKA) P. LTD. REP. BY ITS LEGAL OFFICER Vs. DY. LABOUR COMMISSIONER AND APPELLATE AUTHORITY AT HASSAN AND ORS.

JUDGEMENT

(1.) The petitioner-M/s.Shriram Chits Private Limited filed the present Writ Petition against the order passed by the Deputy Labour Commissioner dated 17.12.2008 made in No PGA/SR.3/2008-09 confirming the order dated 31.5.2008 made in PGA/ SR.92/2006 passed by the 2nd respondent determining the gratuity amount of Rs. 10,838.00 with interest @ 10% i.e., Rs. 2,123.00.

(2.) It is the case of the petitioner that 3rd respondent was working as a Senior Computer Operator at Mangalore Branch Office of the petitioner-Company, who joined the Company on 4.7.2006 and worked till 16.5.2006 and left the service by tendering resignation, which was accepted by the petitioner-Company. Thereafter, the 3rd respondent demanded the gratuity amount of Rs. 10,838.00 through a letter dated 25.9.2006. It was not considered. Therefore, she has approached the 2nd respondent. After contest, the 2nd respondent by an order dated 31.5.2008 determined the gratuity payable at Rs. 10,838.00 with interest @10% i.e., Rs. 2,123.00. Aggrieved by the said order, the petitioner filed an appeal before the Appellate Authority-1st respondent, who after considering the entire material on record by the impugned order dated 17.12008 dismissed the appeal and confirmed the determination made by the 2nd respondent. Hence, the present Writ Petition is filed.

(3.) Respondent No.3 is served and unrepresented.