PURAN SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned State Counsel appearing for opposite parties.

(2.) Present petition has been filed seeking direction to opposite parties to decide representation of petitioners dtd. 4/7/2022 with regard to payment of remaining gratuity.

(3.) Learned counsel for petitioners submits that petitioners were appointed in years 1989 on the post of Part-time Tubewell Operators and were subsequently regularized in year 2008 whereafter they have superannuated from service. It is submitted that although some gratuity was paid to them upon superannuation but is not in accordance with the Payment of Gratuity Act, 1972. As such, prayer has been made for payment of gratuity along with interest.