PREMA BALASUBRAMANIAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved against the order passed by the Tribunal in dismissing her Original Application seeking for a direction to the respondents to pay her a sum of Rs.34,952/- being the difference in gratuity payable under the provisions of the Payment of Gratuity Act.

(2.) The case of the petitioner before the Tribunal is as follows:

(3.) The main grievance of the petitioner is that even though her services were regularised from 01.01.1981, the respondents made a wrong entry in the calculation sheet as 01.01.1982. Therefore, the petitioner contends that if the entry into the regular service is taken as 01.01.1981, she would be entitled to get the balance amount of Rs.34,952/- as the gratuity payable under the provisions of the Payment of Gratuity Act.