BABAN RAMA KHAKALE Vs. ESTATE MANAGER

JUDGEMENT

(1.) Rule. Rule Made Returnable Forthwith And Heard Finally By The consent of the parties.

(2.) The Petitioner Is Aggrieved By The Judgment Of The Appellate Authority dated 21/03/2016 delivered in Appeal (PGA) No.263/2016.

(3.) Mr.Shelke, Learned Advocate For The Petitioner Submits That The issues which deserve consideration are as to whether the weekly holidays can be added to the days actually worked while calculating completion of 240 days in a calendar year for payment of gratuity, whether the revision in the pay scale with retrospective effect would entitle the petitioner for additional gratuity and whether interest component needs to be added in this case since the respondent has failed to pay the gratuity.