ZILLA PARISHAD Vs. RAJENDRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.

(2.) This petition challenges the judgment and order passed by the Appellate Authority under the Payment of Gratuity Act, Industrial Court, Maharashtra, Nagpur Bench, Nagpur in Appeal (PGA) No.22/2019, whereby the learned Authority has dismissed the appeal filed by the petitioners challenging the judgment and order dtd. 24/1/2019 passed by the Controlling Authority under the Payment of Gratuity Act for Wardha Region in Application (PGA) No.29/2018.

(3.) The respondent was appointed as an Oilman on 24/4/1976 and stood superannuated on 31/12/2010. He was governed by the provisions of the Maharashtra Civil Services Rules. According to the petitioners, last drawn salary of the respondent was Rs.12,360.00 and accordingly the gratuity amount was paid as per Rule 111 of the Maharashtra Services (Pension) Rules, 1982.