EXECUTIVE ENGINEER Vs. RAMESH PRASAD MISHRA

JUDGEMENT

(1.) HEARD on admission.

(2.) ORDER -dated 26.10.2013 passed by the Appellate Authority under Payment of Gratuity Act, 1972 is being assailed vide this petition under Article 227 of the Constitution of India; whereby, an order -dated 30.7.2012 passed by the Controlling Authority holding respondent entitle for an amount of Rs. 1,80,359/ - was affirmed.

(3.) THE Controlling Authority vide order dated 30.7.2012 found the workman entitled for Rs. 63,333/ - towards gratuity plus Rs. 39,244/ - towards penal rent deducted from gratuity and Rs. 77,782/ - towards interest on unpaid gratuity @ 10% from the date of retirement till realization. Aggrieved, the petitioner preferred an appeal, which was dismissed by impugned order.