SHARDA MANDIR TRUST Vs. BHARTIBEN DILIPBHAI DANI

JUDGEMENT

(1.) This Court (Coram: Mr. K.M.Thaker, J.) passed a detailed order after availing opportunities to the parties. The operative part of the order requires reproduction:-

(2.) Pursuant to the said directions, as can be seen from the office note, the Joint Statement of Account actually payable to the employee and the amount required to be repaid to the applicant, as directed by the Court, has been arrived at amicably and finalized by both the sides. The same is placed before the Registry. It is since kept open for the parties to approach this Court submitting the note and requesting for the disbursement of the amount, such request is made. The Joint Statement indicates what has been agreed to by the parties. Apt would be to reproduce the same:-

(3.) Thus, out of total amount of Rs.3,37,712/- deposited by the Controlling Authority before this Court, an amount of Rs.1,74,244/- the balance amount of gratuity shall be paid to the Assistant Teacher whereas, the petitioner shall be returned the amount of Rs.1,63,468/- along with accrued interest to both the parties.