M RAMASAMY Vs. JOINT COMMISSIONER OF LABOUR COIMBATORE

JUDGEMENT

(1.) THE petitioner is a worker. He has come forward to challenge the order of the first respondent Appellate Authority under the Payment of Gratuity Act and seeks to set aside the order made in A.G.A.No.57/2006 dated 13.10.2007. After setting aside the same, he seeks to restore the order passed by the Controlling Authority in G.A.No.268 of 2005 dated 03.07.2006.

(2.) THE writ petition was admitted on 22.04.2009. Pending the writ petition, this Court granted an interim stay of the order passed by the first respondent.

(3.) ON the basis of these materials, the Controlling Authority found that the petitioner was entitled to get his gratuity and computed a sum of Rs.38.481/- towards gratuity payable. He also held that as per the provisions of the Act read with the government order, he was eligible to get 10% interest.