SAURASHTRA UNIVERSITY Vs. SAURABH CHANRAKANT BHATT & ANR.

JUDGEMENT

(1.) Amendment is granted.

(2.) Heard Mr. S.N. Shelat, learned senior advocate with Mr. A.R.Thacher, learned advocate for the petitioner - University.

(3.) Challenge in this petition is made by the employer to the order passed by the Controlling Authority under the Payment of Gratuity Act, 1972 at Rajkot dated 09.10.2015 in Gratuity Case No.95 of 2014, whereby the University is directed to make payment of Rs.2,02,280/- to the respondent towards gratuity, with statutory interest.