RAMKRUSHNA WASUDEORAO NICHAT Vs. THE ZILLA PARISHAD, AMRAVATI

JUDGEMENT

(1.) Heard Shri Johrapurkar, learned counsel for the petitioner and Ms. Khan, learned A.G.P. for respondent nos. 2 and 3. None had appeared for respondent no.1.

(2.) With the assistance of learned A.G.P. we have perused reply-affidavit filed by respondent no.1.

(3.) After superannuation of petitioner, gratuity amount was not released fully and recovery of an amount of Rs. 72,644/- was effected from the same. Petitioner challenged this action in Appeal before respondent no.2 Divisional Commissioner. By a speaking order on 24.12.2001, his appeal came to be allowed and a direction has been issued to respondent no.1 to pay gratuity amount to petitioner and liberty is also given to take action against responsible persons. After this order, as gratuity amount was not paid, present petition has been filed in September, 2002 by the petitioner.