MUNICIPAL CORPORATION OF DELHI Vs. BHAGWATI

JUDGEMENT

(1.) THE petitioner, Municipal Corporation of Delhi has impugned the order dated 29th August, 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. 13,338/-along with simple interest at 10% per annum.

(2.) THE respondent, Smt. Bhagwati, Ex-school-attendant, MCPS Krishnan vihar-II, Education Department, MCD, had filed an application for determination of gratuity payable to her and for a direction to the Commissioner of petitioner to pay the same.

(3.) THE respondent was appointed on 11th August, 1979 and she retired on 31st January, 2005 after rendering continuous service of about 25 years. The last drawn wages of the respondent were Rs. 6,669/- and she has claimed an amount of gratuity of Rs. 12,825/ -.