ANANTA VISHWANATHAN Vs. SHRI NARAYANA GURU HIGH SCHOOL

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This. Civil. Application is preferred by the original respondent for allowing her to withdraw the amount deposited by Petitioner with Appellate Authority under the Payment of Gratuity Act, 1972.

(3.) A few facts of the matter are as under:-- By this Petition/under Articles 226 and 227 of the Constitution of India, the Respondent No. 1-original petitioner, challenges the orders dated 29th July, 2003 and 6m October, 2007 passed by the Controlling Authority under the Payment of Gratuity Act, 1972, directing them to pay a sum of '1,78,234/- to the Applicant towards gratuity amount.