NAVNITRAI MANISHANKER RAVAL Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) This group of petitions are filed for the relief that the order dated 15.1.1999 passed by the Appellate Authority under the Payment of Gratuity Act, 1972 be quashed and set aside and the respondents be directed to pay the amount of arrears of gratuity with 18% interest.

(2.) The facts of the case are that earlier the upper limits of gratuity amount was Rs.1 lac. In the year 1995, the State Government and also the Central Governemnt by notifications raised it to Rs. 2.5 lacs. The copy of the Office Memorandum issued by the Government of India, Ministry of Personnel, Public Grievances and Pensions (Department of Pension and Pensioners' Welfare) New Delhi dated 14.7.1995 was made available for perusal of this Court. The subject mentioned in the said Office Memorandum reads as under :-

(3.) The affidavit in reply is filed in Special Civil Application 7788 of 2001 and along with the affidavit in reply, the Government Resolution No. NVT-1195/GOI/9-P DATED 10.1.1996 is produced. The title of G.R. is, "treatment of portion of Dearness Allowances as Dearness Pay for the purpose of Death-cum-Retirement gratuity and raising maximum limit of Gratuity from Rs.1.00 lac to Rs.2.50 lacs.