V P SREEDHARAN Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) Instant writ appeal is directed against the order dated 20.02.2018 passed by a learned single Judge of this court in W.P. No.27527 of 2017. The learned single Judge, by the order impugned herein, has upheld the order passed by the Joint Commissioner of Labour, Chennai, which is the Appellate Authority under the Payment of Gratuity Act, 1972, which in turn, has confirmed the order passed by the Controlling Authority (Assistant Commissioner of Labour) under Payment of Gratuity Act, 1972.

(2.) Facts leading to the present appeal, are that the appellant, joined M/s.Sri Gokulam Chit & Finance Co (P) Ltd, having their Corporate Office at No.66, Arcot Road, Kodambakkam, Chennai - 600 024, on 26.12.1989. He resigned on 17.05.2012. He had put in about 22 years 4 months and 22 days service. His last drawn salary was Rs.31,000/-. The break-up figures of his salary are as under:

(3.) On his resignation, the Management paid him Rs.1,64,365/- towards his gratuity. The amount was calculated as per Section 4 of the Payment of the Gratuity Act, 1972, as under: