MMTC LTD Vs. SHRI K K SAXENA

JUDGEMENT

(1.) Section 7 of the Payment of Gratuity Act, 1972 (hereinafter referred to as "the Act") reads thus:

(2.) Vide order dated 17th May, 2018, the controlling authority, under the Act, directed the petitioner to pay gratuity of Rs. 10 lakh, along with interest at the rate of 10% per annum, to the respondent.

(3.) The petitioner appealed, against the said order of the Controlling Authority, to the Appellate Authority under the Act. However, no pre-deposit, as mandated by the second proviso to Section 7 (7) of the Act, was furnished therewith.