KALIAPPAN N Vs. DISTRICT COLLECTOR TIRUNELVELI DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and also the learned Additional government Pleader, appearing far the respondents. By consent of both counsel, the writ petition is taken up for final disposal.

(2.) THIS writ petition is filed for a direction against the first respondent to take action under the Revenue Recovery Act against the third respondent towards the payment of gratuity to the petitioner as determined by the second respondent in P. G. case No. 148 of 2003, dated july 29, 2003.

(3.) THE case of the petitioner is that he worked under the third respondent mill and retired from service on September 14, 2002. Since the gratuity amount was not settled, the petitioner had approached the Assistant commissioner of Labour for filing an appeal for the payment of gratuity amount. The assistant Commissioner of Labour, tirunelveli, passed an order in P. G. Case No. 148/2003, dated July 29, 2003, directing the third respondent/management to pay an amount of Rs. 70,840/- along with interest at 8%, being the gratuity amount due to the petitioner.