BHARAT HEAVY ELECTRICALS LIMITED HARIDWAR Vs. CONTROLLING AUTHORITY UNDER PAYMENT OF GRATUITY ACT MEERUT

JUDGEMENT

(1.) Heard the learned counsel for the parties at length.

(2.) By the present writ petition the petitioner has prayed, for the issue of writ, order or direction in the nature of certtiorari quashing the order dated 26/12/1996 passed by the Controlling Authority/ Deputy Labour Commissioner, Meerut under the Payment of Gratuity Act, 1972.

(3.) Briefly stated the facts giving rise to the present writ petition are that respondent No. 2 Sri M.L. Sharma filed a complaint under the Payment of Gratuity Act, 1972, before the Controlling Authority under Payment of Gratuity Act, Meerut with the allegations that he was retired from BHEL after completing 30 years of service on 24/09/1995. He was getting salary of Rs. 3,524.76 at the time of his retirement. He prayed for a direction to the petitioner BHEL for payment of gratuity to him with interest.