ZONAL MANAGER, CBI Vs. R.R.DAS

JUDGEMENT

(1.) By this petition, under Article 226 of the Constitution of India, petitioner calls in question the correctness of order dated 12.11.2012; whereby, the Appellate Authority under Payment of Gratuity Act, 1972 (for short 'Act of 1972'), dismissed the appeal preferred by the petitioner.

(2.) The appeal preferred by the petitioner was directed against the order-dated 7.6.2012 passed by the Controlling Authority whereby, in exercise of the powers under sub-section (4) of Section 7 of Act of 1972, held the respondent entitled to receive gratuity amount from the date of compulsory retirement i.e. 29.9.2010 along with the interest thereon @ 10% per annum till date of payment.

(3.) Relevant facts giving rise to controversy, briefly, are that respondent/employee as Manager in the Central Bank of India was subjected to Departmental Enquiry vide charge-sheet dated 29.10.2009 for committing irregularities in disbursement of loan.