(1.) THE petitioner prays for the issuance of a writ in the nature of mandamus, to direct the first respondent to perform the statutory function under the Land Revenue Act, for recovery of amount due from the third respondent under the certificate issued by the second respondent for effecting the recovery of gratuity amount.
(2.) THE petitioner filed a petition under the Payment of Gratuity Act, 1972 which was allowed by the authority under the Payment of Wages Act on 11/6/2011 and an amount of Rs.95,146.00 (Rupees Ninety five thousand one hundred and forty six only) together with interest at the rate of 10% till the date of realisation was ordered in favour of the petitioner.
(3.) IN spite of the fact that the certificate dated 23/12/2011 has been duly served on the first respondent, but till date, he has not taken any steps to perform his statutory function in effecting the recovery. This has forced the petitioner to approach this Court.