LAWS(MAD)-2002-2-80

MARIAPPAN ARUMUGAM SUBRAMANIAM AND Vs. COMMISSIONER KOVILPATTI MUNICIPALITY

Decided On February 22, 2002
SHENBAGAM, SUBRAMANIAM AND KRISHNAN Appellant
V/S
COMMISSIONER, KOVILPATTI MUNICIPALITY Respondents

JUDGEMENT

(1.) IN both the writ petitions, the first respondent is the Kovilpatti Municipality.

(2.) IN W. P. No. 19660 of 1994, wife of the first petitioner got superannuated on 30. 6. 1977 and subsequently she died on 9. 8. 1987. In W. P. No. 19661 of 1994, the father of the petitioners died on 23. 1. 1983. Till that period, the gratuity amount payable to them was not paid. Therefore, the legal representatives of both the employees filed applications before the competent authorities for payment of gratuity. The Assistant Commissioner of Labour by Order dated 4. 12. 1992 directed the Commissioner, Kovilpatti Municipality to pay the gratuity. The Commissioner, Kovilpatti paid the gratuity amount, but, however, the interest for the delayed payment of gratuity was not paid. The petitioners filed an appeal before the Deputy Commissioner of Labour and by order dated 13. 12. 1993, refused to grant the interest for the delayed payment. Hence, these writ petitions are filed asking the interest amount alone.

(3.) NO counter was filed by the respondents.