STATE OF GUJARAT Vs. VALJIBHAI PURSHOTTAMBHAI RAIYANI

JUDGEMENT

(1.) By this petition, the petitioner-?State of Gujarat has prayed for the following reliefs :

(2.) Brief facts of the case are that the respondent workman was working as a daily-?wager from 1976 in the irrigation department. Thereafter, the respondent workman retired on 31.7.2013 on attaining superannuation rendering 38 years of service. As the respondent workman did not get the payment of gratuity, a claim was filed in Form-?I to get the entire amount of gratuity with interest. However, as no gratuity amount was paid with interest, the respondent workman filed application in Form-?N under the Payment of Gratuity Act , 1972 ("the Act" for short). The Controlling authority under the Act by order dated 25.8.2014 allowed the Gratuity Case No.27/2014 directing the petitioner to make payment of Rs.93,438/-? towards the gratuity with interest of 10% per annum from 1.10.2013 till the date of payment.

(3.) The petitioner filed an appeal against the aforesaid order on 27.11.2015 which was received by the appellate authority under the Act at Rajkot on 30.11.2015 raising various grounds of appeal.