MANAGING DIRECTOR(M.D)MAHARASHTRA STATE COOPERATIVE TRIBAL DEVELOPMENT CORPORATION LTD Vs. PURUSHOTTAM S/O ASARAM RAUT

JUDGEMENT

(1.) Rule. Heard finally with the consent of the learned Counsel for the parties.

(2.) The petitioners employer take exception to the order passed by the competent authority under the Payment of Gratuity Act, 1972 (for short the said Act) directing payment of a sum of Rs.1,80,000/to the respondent No.1 with interest @ 10% per annum.

(3.) The facts in so far as the same are relevant for adjudicating the challenge as raised are that the respondent No.1 was employed as a Grader with the petitioners since 4111978. He came to be dismissed from service on 2352000.