SURENDRANAGAR DUDHREJ NAGAR PALIKA Vs. MOTIBEN DANABHAI

JUDGEMENT

(1.) Heard learned advocate Mr. D.A. Surani on behalf of the petitioner i.e. Surendranagar Dudhrej Nagar Palika in all the group of petitions and learned advocate Mr. Y.V. Shah appearing on behalf of respondent workmen.

(2.) In respect to SCA No. 9335/2002, Nagarpalika has challenged the order passed by the Controlling Authority under the Payment of Gratuity Act, 1972 in Gratuity Application No. 68/2000 dtd. 27.03.2001 wherein Controlling Authority has granted the amount of gratuity to the respondent workman Rs. 1,02,345,80ps. and 10% interest with effect from 01.08.2000.

(3.) In respect to SCA No. 9343/2002, the Nagarpalika has challenged the order passed by the Controlling Authority under the Payment of Gratuity Act, 1972 in Gratuity Application No. 12/2001 dtd. 25.09.2001 wherein Controlling Authority has directed to the petitioner to pay the amount of gratuity of Rs.1,44,244.80ps. to the respondent workman with 10% interest with effect from 01.07.2000 is ordered by the Controlling Authority.