RAJKOT DISTRICT PANCHAYAT Vs. RATABHAI NAZABHAI RATHOD

JUDGEMENT

(1.) Rule. Learned advocates appear and waive service of notice on behalf of the respective respondents.

(2.) The petitioner - Rajkot District Panchayat, by way of this petition has challenged the order dtd. 2/11/2018 passed by the Appellate Authority, under the provisions of Payment of Gratuity Act , 1972, Rajkot in Gratuity Appeal No.157 of 2018, wherein and whereby, the Appellate Authority confirmed the order dtd. 21/4/2018 passed by the Controlling Authority in Gratuity Case No.02 of 2018. The Controlling Authority, by the order dtd. 21/4/2018, directed the petitioner to pay an additional amount of Rs.27,692.00, with interest at the rate of 10% w.e.f. 23/12/2017, over and above, the amount already paid to the respondent No.1.

(3.) The short facts of the case, as emerge from the record of the petition are that the respondent No.1 was offered work as a daily wager on 16/3/1980 and he was superannuated on 31/1/2009, on attaining the age of superannuation and in the process, he had worked for 28 years and on those facts, he approached the respondent No.3 authority by way of filing Gratuity Case No.02 of 2018 praying for differential amount of gratuity under the provision of the Payment of Gratuity Act , 1972.