CHIEF OFFICER Vs. CHAMPAKLAL LALLUBHAI KEWAT

JUDGEMENT

(1.) Heard the learned advocate, Mr. Y.V. Shah, advocate Mr. Clerk, appearing on behalf of respondent No. 1 - employee and learned AGP, Mr. Dabhi, appearing on behalf of respondent Nos. 2 and 3.

(2.) In the present petition, the petitioner has challenged the order dated August 8, 1996 passed by Controlling Authority in Gratuity Application No. 99 of 1995. The petitioner has also challenged the order dated June 24, 1997 passed by appellate authority in Gratuity Appeal No. 1 of 1997.

(3.) The controlling authority, after considering the contentions raised by both the respective parties, come to conclusion that respondent-employee is entitled to the amount of gratuity of Rs. 48,581/- along with 10% simple interest. The controlling authority has directed the petitioner to pay the said amount with interest to the respondent employee and the appellate authority has confirmed the said order passed by controlling authority. The contention raised by petitioner has been rejected by the appellate authority.