PARTHASARATHY M Vs. DY COMMR OF LABOUR

JUDGEMENT

(1.) The petitioner has filed this writ petition for the issue of a writ of certiorarified mandamus to call for the records from the file of the first respondent pertaining to the proceedings in PGA No. 35/1991 and to quash the order dated April 24, 1992 in so far as it deprives the petitioner, his full gratuity and consequently direct the third respondent to pay full gratuity as ordered by the second respondent vide order dated January 8, 1987 made in PG Case No. 621/85 together with Interest at 18 per cent per annum and with costs.

(2.) Heard the learned senior counsel appearing for the petitioner and the learned counsel for the respondents.

(3.) In the affidavit filed in support of the writ petition, the petitioner would submit that he joined the services of the third respondent company on April 20, 1944 and retired on reaching the age of superannuation on March 30, 1985; that his last drawn monthly wages was Rs. 1,158.65; that he was paid a gratuity of Rs. 23,316.30 at the time of his superannuation.