UCO BANK Vs. UNDER PAYMENT OF GRATUITY ACT

JUDGEMENT

(1.) HEARD Mr. Hasurkar, learned counsel for the petitioner-Bank. Ms.Mita S. Panchal, learned counsel has appeared for the respondent- authorities.

(2.) CHALLENGE in this petition is made to the orders passed by respondent No.1 Authority, dated 08.09.2011 and 01.03.2012. Learned Advocate for the petitioner-Bank has stated that the Controlling Authority under the Payment of Gratuity Act, vide order dated 29.09.2010 in Case No. ALC/ADI/48(13)2009, had directed, to pay the amount of Rs. 38,049/- (Rupees Thirty Eight Thousand forty nine only) to the respondent No.2 with simple interest @ of 10% from the date gratuity became payable to the date of its payment. The said order of the Controlling-Authority was challenged by the petitioner-Bank management before the Appellate Authority, the respondent No.1 herein. It is stated that, as required under the statute, the petitioner-Bank had deposited the amount with the Competent-authority.

(3.) THEREAFTER , the restoration application was filed, which is rejected vide order dated 01.03.2012 and under these circumstances, the petitioner-Bank is before this Court by this petition.