CHIEF EXECUTIVE OFFICER, UTTAR PRADESH KHADI AND VILLAGE INDUSTRIES BOARD Vs. CONTROLLING AUTHORITY UNDER PAYMENT OF GRATUITY ACT

JUDGEMENT

(1.) Heard Sri Pankaj Patel, learned counsel for petitioners as well as learned Standing Counsel for respondents.

(2.) By means of the present writ petition, the petitioner has challenged the order dtd. 15/3/2021 passed by the Controlling Authority under the Payment of Gratuity Act, 1972 thereby allowing the claim preferred by respondent and granting gratuity of Rs.216753.00 for a period the husband of the claimant has worked with the petitioner.

(3.) The brief facts necessary for adjudication of the present case are that the husband of respondent No. 2 late Rama was initially appointed on the post of Master Potter in the Pottery Sec. in the petitioner's organization by means of order dtd. 3/12/1982 on consolidated salary of Rs.325.00 per month. It has been stated that services of husband of respondent No. 2 were terminated by order dtd. 18/8/2000. Subsequently from 26/5/2003 he was re-engaged on salary of Rs.1500.00 per month on the post of Chowkidar/Potter on contractual basis upto 5/11/2013.