MUNICIPAL COUNCIL Vs. BALMUKUND SONI

JUDGEMENT

(1.) Petitioner i.e. Municipal Council of the Damoh has filed the present miscellaneous petition challenging the order passed by Controlling Authority under Payment of Gratuity Act , 1972 dated 8.6.2016.

(2.) Respondent has not availed the alternative remedy of filing an appeal before the Appellate Authority against the impugned order passed by the Controlling Authority. As bunch of petitions has been heard and decided together, therefore, this petition is also being disposed of on the same terms.

(3.) The respondent was working as Peon in Municipal Council, Damoh. He was appointed on 15.9.1971 and he was superannuated from service on 30.6.2009 after attaining age of 60 years. Municipal Council, Damoh granted an amount of Rs.1,68,086/- to the respondent.