THE DIVISIONAL CONTROLLER,MAHARASHTRA STATE ROAD TRANSPORT CORPORATION DIVISION Vs. GOVIND SAMBHAJI HANUMANTE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner/ MSRTC is aggrieved by the judgment of the Industrial Court, Jalna dated 11.06.2015 by which the Petitioner is directed to pay gratuity of Rs.1,18,982/- to the Respondent/ Employee with interest at the rate of 9% per annum from 02.05.2012.

(3.) I have heard the learned Advocates for the respective sides at length.