UNIVERSITY OF DELHI Vs. USHA SHARMA AND ORS.

JUDGEMENT

(1.) THE petitioner has assailed order dated 18.03.2014 passed by the Controlling Authority under Payment of Gratuity Act, 1972 in ALC - I/36/317/2013 whereby it was held that respondent No. 1 is entitled to receive a sum of Rs. 1,68,924/ - (Rupees one lakh sixty eight thousand nine hundred and twenty four) after deducting a sum of Rs. 5,90,469/ - (Rupees five lakhs ninety thousand four hundred and sixty nine) already received from the amount determined by the said authority towards a balance gratuity alongwith a simple interest at the rate of 10% per annum as per Section 7(3 -A) of the Payment of Gratuity Act, 1972 (hereinafter referred to as the Act) and order dated 20.10.2014 passed by the Appellate Authority under the Act in Appeal No. ND.36(23) /2014 -P.A. whereby the appeal filed by the petitioner under Section 7(7) of the Act was dismissed.

(2.) MR . Apoorv Kurup, Advocate on behalf of respondent No. 2 and Ms.Amrita Prakash, Advocate on behalf of respondent Nos. 3 and 4 enter appearance on advance notice.

(3.) THE respondent No. 1 is an ex -employee of the petitioner who retired on 31.01.2011 and was accordingly paid a sum of Rs. 5,90,469/ - (Rupees Five lakhs ninety thousand four hundred and sixty nine) towards gratuity under Statute 28 -A read with Central Universities Retirement Benefit Rules, 1967 and CCS Pension Rules.