JAMNAGAR DISTRICT PANCHAYAT Vs. RASIK POPATBHAI RUPARELIYA

JUDGEMENT

(1.) Heard learned advocate Mr. H. S. Munshaw for the appellant Panchayat and learned advocate Mr. Tejas Shukla for the respondent No.1.

(2.) The present Letters Patent Appeal under Clause 15 of the Letters Patent preferred by the Jamnagar District Panchayat is directed against order dtd. 15/3/2022 of learned single Judge. Thereby, the Special Civil Application of the District Panchayat came to be dismissed. The respondent was held entitled to receive gratuity amount as per the decision of the Controlling Authority and Appellate Authority under the Payment of Gratuity Act , 1972.

(3.) In the Special Civil Application filed by the District Panchayat, the prayer was made to set aside order dtd. 28/6/2021 passed by respondent No.3-Controlling Authority as well as order dtd. 3/2/2022 of the respondent No.2-Appellate Authority confirming the order of Controlling Authority. The payment of gratuity authorities held that the respondent employee was entitled to additional amount of Rs.1,83,912.00 towards the gratuity.