A THANGARAJU Vs. TRICHIRAPPALLI CITY COOPERATIVE BANK

JUDGEMENT

(1.) The Petitioner prays for issuance of a Writ in the nature of Certiorari, to quash the order passed by the authority under the Payment of Wages Act as also that of the appellate authority.

(2.) The Respondent No. 4 served with the Petitioner for a period of 33 years from 05.09.1968 till 30.06.2001 when he retired on attaining the age of superannuation. The Petitioner is a member of the Group Pure Endowment Scheme of the Life Insurance Corporation of India in terms of Section 4(a) of the Payment of Gratuity Act.

(3.) It is the case of the Petitioner that in view of the premium paid by the Petitioner, it is liable to be indemnified against the claims of gratuity by the Insurance Company.