G.N. KARHADKAR Vs. MCD

JUDGEMENT

(1.) IN this Original Application, the applicant has prayed for the following relief:

(2.) BRIEF facts of the applicant s case, as projected in the O.A., run thus: The applicant, while working as Superintending Engineer (Electrical), retired from service on 30.11.1989 on attaining the age of superannuation. According to the information received by him, he was not paid gratuity for his not vacating the Municipal accommodation on his retirement. It is stated by the applicant that he continued to occupy the said Municipal accommodation after his retirement from service by virtue of an interim order of stay passed by the Hon'ble High Court in the writ petition filed by the MCD Quarters Residence Welfare Association and therefore, the respondents are not justified in withholding his gratuity.

(3.) REFUTING the pleas raised by the respondents in their counter reply, the applicant has filed a rejoinder reply, in which he has more or less made same averments and submissions as in the O.A.