MUNICIPAL CORPORATION OF DELHI Vs. RAGHUBIR

JUDGEMENT

(1.) THE petitioner, Municipal Corporation of Delhi has impugned the order dated 11th October,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. 37,846/-along with simple interest at 10% per annum.

(2.) THE respondent, Sh. Raghubir, an employee of Municipal Corporation of delhi, who worked under Asst. Director of Hort. C. L. 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.) THE respondent was appointed on 4th April, 1961 and he retired on 31st march, 1999 after rendering continuous service for 38 years. The last drawn wages of the respondent were Rs. 4,885/- and he has claimed an amount of gratuity of Rs. 38,694/ -.