PHOENIX MILLS LTD MUMBAI Vs. MANOHAR ARJUN RASAL

JUDGEMENT

(1.) Heard learned Advocates for the parties. Perused records.

(2.) By this Writ Petition, the Petitioner Company has challenged the Judgment and Order dated 23rd March 2004 passed by the Controlling Authority under the Payment of Gratuity Act, 1972 and the Judgment and Order dated 19th August 2005 passed by the Appellate Authority. By the impugned Judgments and Orders, it is held that the Respondent. Workman was in continuous service of the Petitioner from 1967 to 1997 and therefore, the Petitioner was directed to pay to the Respondent an amount of Rs. 63,600/being difference of gratuity with 8% simple interest from the date of the order of the Controlling Authority i.e. 23rd March 2004 upto realization of the amount.

(3.) The facts in the matter are as follows: