NADIAD MUNICIPALITY Vs. BHUPENDRABHAI PARSHOTTAMBHAI DESAI

JUDGEMENT

(1.) THESE petitions are directed against the judgement and award dated 05.12.2005 passed by the respondent No.3 Deputy Labour Commissioner and Appellate Authority which came to be allowed directing the petitioner to pay Rs. 76.095/ and Rs.147369/ respectively towards difference in gratuity with 10% interest from

(2.) 12.2004 and 05.05.2003 respectively. 2. This Court while admitting the matters on 16.01.2006 passed the following order:

(3.) FOR the reasons set out in the aforesaid order, the present petitions fail and are accordingly dismissed. The petitionerMunicipality is directed to pay the amount of gratuity to each respondentemployee on the basis of orders impugned in the petition respectively within a period of six months from today. If certain amount as directed is paid, the amount of difference be paid within the aforesaid stipulated time.