DEVRAJ SHYAMRAO DESHMUKH Vs. AHMEDABAD MUNICIPAL TRANSPORT SERVICE

JUDGEMENT

(1.) In present petition very limited issue is involved viz. appropriate rate of interest which should have been awarded by the controlling authority in respect of unpaid gratuity / period of delay in payment of gratuity.

(2.) In view of the fact that present petition involves and raises said limited issues, it is not necessary to narrate in detail either factual background or advert to any other contentions raised by the parties.

(3.) The relevant factual background is that on the allegation that the gratuity was not paid, the petitioner herein had taken out Gratuity Application No. 42 of 2006 which was allowed by the Controlling Authority who directed the respondent herein to pay Rs. 4125.00 to the petitioner towards interest for the period of delay at the rate of 7.5% from the date of order passed by the High Court.