NAGAR PALIKA Vs. CONTROLLING AUTHORITY PAYMENT OF GRATUITY

JUDGEMENT

(1.) The only question in the present writ petition is of the liability to pay interest to the retired employees, the respondents, on the gratuity which is payable under the Payment of Gratuity Act, 1972. There is no issue, in reference to the context that the respondents received the gratuity due to them, beyond the prescribed time. The employees have claimed interest in accordance with Section 8 of the Act aforesaid. Thus, whether interest is payable is an issue raised in the writ petition.

(2.) The three employees are arrayed as respondent Nos. 2, 3 and 4. These are Messrs Mithualal, Din Dayal Mittal and Girja Prasad. Mithualal retired as a Sweeper (Safai Karmchari), Din Dayal Mittal retired as an Accounts Clerk and Girja Prasad retired as a Tax Superintendent. All were employed in the Nagar Palika, Khurja, the petitioner. As the issues arc common this Court will take up the matter of Mithualal.

(3.) The said respondent retired on February 28, 1981. He was paid the gratuity on March 30, 1981. He had to formally next apply and seek gratuity. The Nagar Palika as an employer raised an issue to the effect that it is not liable to pay gratuity to its employees upon retirement as the Act, aforesaid, does not in effect, apply to the local bodies like the Nagar Palika or the municipalities. On the application of the said respondent dated December 30, 1981 the amount of gratuity which was payable was determined as Rs. 2,580.30. The Nagar Palika, Khurja challenged the determination of this amount in appeal under Section 7(7) of the Act. The appellate authority did not agree with the Nagar Palika, as an employer, and upheld the order of determination by which gratuity was payable. In 1983 the Nagar Palika aforesaid filed a writ petition No. 7276 of 1983. The Nagar Palika applies for seeking an ad interim order, in effect, for staying the payment of gratuity. The stay order was granted on May 16, 1983. On February 8, 1984 the stay order granted was modified, to the effect, that gratuity as had been determined by the Controlling Authority would be deposited within a period of three months from the date of the order and half the amount was permitted to be withdrawn on furnishing security to the satisfaction of the Controlling Authority. In pursuance of the directions of the High Court by which the stay order was modified the amount of gratuity was deposited on May 7, 1984. The writ petition was dismissed on merits on February 21, 1986. This was Municipal Board, Khurja v. Appellate Authority and Ors., 1986 (53) F.L.R. 227. Along with this writ petition several others were also dismissed.