SPECIAL OFFICER KOTTAMPATTY CO-OPERATIVE PRIMARY AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD Vs. APPELLATE AUTHORITY UNDER PAYMENT OF GRATUITY ACT

JUDGEMENT

(1.) The writ petition has been filed for issuing a writ of Certiorari calling for the records of the 1st respondent in his file P.G.Appeal No.48/2008 and quash the order dated 27.01.2009.

(2.) The brief facts leading to the filing of this writ petition is as follows:-

(3.) Based on the above contentions made on either side, the Assistant Commissioner of Labour, Madurai, has passed an order directing the respondents 1 and 2 therein namely the writ petitioners to pay a sum of Rs.1,16,781/- with 10% interest. Aggrieved over the same, an appeal was filed, in PG AS No.48/2008 under the Payment of Gratuity Act before the first respondent. The appeal also dismissed. As against which, the present writ petition is filed.