MUNICIPAL CORPORATION OF DELHI Vs. SUNDRA

JUDGEMENT

(1.) THE petitioner, Municipal Corporation of Delhi has impugned the order dated 30th July, 2007 passed by the Appellate Authority dismissing the appeal of the petitioner against the decision of the Controlling Authority holding that the respondent is entitled for the balance amount of gratuity of Rs. 25,496/-along with simple interest at 10% per annum.

(2.) THE respondent, Smt. Sundra, wife of late Shri. Ram Chander who worked under Assistant Director of Hort. , Civil Line Zone of Municipal Corporation of delhi had filed an application for determination of gratuity payable to him and for a direction to the Commissioner of petitioner to pay the same.

(3.) SHRI. Ram Chander was appointed on 1st January, 1976 and he expired on 7th April, 2001 after rendering continuous service for 27 years. His last drawn wages were Rs. 5,162 /- and the respondent had claimed an amount of gratuity of rs. 25,496/ -.