DIWAN MOHAMED MEMORIAL Vs. R. SUMATHI

JUDGEMENT

(1.) This Writ Petition is filed against the order of the 2nd respondent dated 29.07.2013, wherein and whereby, the petitioner was directed to pay a sum of Rs.82,051/- towards gratuity payable to the 1st respondent herein with 10% interest.

(2.) The case of the petitioner is that the petitioner School was established by Tirupattur Cooperative Sugar Mills Limited, Kethandapatti Vellore District, which is the Co-operative Society registered under the Tamil Nadu Cooperative Societies Act, 1983 and therefore, the employees of the Sugar Mill are not entitled for gratuity, though the 1st respondent was working as a teacher in the petitioner School from 04.10.1989 to 11.05.2010.

(3.) Since the petitioner did not pay the gratuity, the 1st respondent filed an application before the 2nd respondent for computation of gratuity and for payment of the same. The 2nd respondent, after considering the claim of the 1st respondent and that of the writ petitioner, passed the impugned order granting gratuity amount of Rs.82,051/- and also interest at the rate of 10% to the 1st respondent.