CHIEF EXECUTIVE OFFICER Vs. GANESH GULABRAO NAWALE

JUDGEMENT

(1.) RULE. Heard finally by consent of learned Counsel for the respective parties at the stage of admission.

(2.) The present Petition is filed by the Chief Executive Officer, Zilla Parishad, Amravati. The Petitioner Zilla Parishad, Amravati which is a local body/authority created under the Statute and is governed by the provisions of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961.

(3.) It is the contention of the Petitioner that the services and retirement benefits of the Zilla Parishad employees are governed by the Rules framed under the said Act. The Respondent Employee stood retired on 31/01/2020. By way of this Writ Petition, the Petitioner is challenging the judgment and order dtd. 03/12/2022 passed by the Controlling Authority in Case (PGA) No. 14/2020 under the provisions of the Payment of Gratuity Act, 1972 (hereinafter referred to as "the PG Act"), directing the Petitioner to pay to the Respondent the amount of gratuity to the tune of Rs.18,33,300.00 along with interest @ 10% per annum.