K VELAYUTHAM Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents 1 and 2 to pay the petitioner the sum of Rs.17,262/- being the difference in gratuity after calculation of the gratuity or D.C.R.G. in accordance to the calculation provided under the Payment of Gratuity Act, 1972 with interest from the date the same has become due.

(2.) THOUGH the writ petition has been filed for the relief as above, learned counsel for the petitioner pleads that a similar issue was considered by this Court and an order has been passed in W.P.(MD)No.33704 of 2002 dated 4.3.2011. In that case the very same respondents were directed to calculate the gratuity of the petitioner therein in terms of the calculation provided under the Payment of Gratuity Act, 1972 with statutory interest. The operative portion of the decision reads as follows:-