COMMISSIONER IDAPPADI MUNICIPALITY Vs. JOINT COMMISSIONER OF LABOUR

JUDGEMENT

(1.) The third respondent was a substitute worker in the petitioner Municipality from 02.03.1968 to 14.11.1988. Thereafter, she became a permanent worker. She retired from service on 30.06.2004 on attaining the age of superannuation.

(2.) The third respondent was paid DCRG of Rs.38,773/- for the period from 14.11.1988 to 30.06.2004 and the period from 02.03.1968 was not counted for the purpose of payment of gratuity. Hence, she approached the Controlling Authority under the Payment of Gratuity Act, 1972 (shortly "the Act") and the Controlling Authority allowed her claim.

(3.) The appeal preferred by the writ petitioner before the Appellate Authority under the Payment of Gratuity Act was dismissed. The writ petition is against the aforesaid order of the said authority.