GOURAV LOKRE Vs. CONTROLING AUTHRITY

JUDGEMENT

(1.) The present petition has been filed by the petitioner praying for the following reliefs:

(2.) It is the case of the petitioner that under the Payment of Gratuity Act, the petitioner was awarded an amount of Rs.75,678.00 including interest which was awarded under Sec. 7(3A) of the Payment of Gratuity Act, 1972 by the Controlling Authority. The award was passed on 5/11/2024 but till today the amount, as determined in the award, has not been paid to the petitioner. It is the contention of the petitioner that he filed an application for execution of the award before the Controlling Authority on 8/8/2025 which is pending before the authority. It is contended by the petitioner that no notices and even the case has not been registered by the Controlling Authority for execution of the award.

(3.) Considering the totality of the case, this Court considers it proper to direct the respondent/Controlling Authority to act upon the application dtd. 8/8/2025 filed by the petitioner for execution of the award dtd. 5/11/2024. It is directed that the Controlling Authority shall register the case for execution of the said award and shall proceed for recovery of the said amount within a period of 60 days from the date of receipt of certified copy of this order.