CHAIRMAN Vs. ANIL MADFIAV CHINCHOLKAR

JUDGEMENT

(1.) Shri Arvind K. Pandey, learned Counsel for the petitioner.

(2.) By this petition, under Art. 226 of the Constitution of India, petitioner calls in question the correctness of order-dated 17.12013; whereby, the Appellate Authority under Payment of Gratuity Act, 1972 (for short 'Act of 1972'), dismissed the appeal preferred by the petitioner.

(3.) The appeal preferred by the petitioner was directed against the order-dated 14.5.2013 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 along with the interest thereon @ 10% per annum till date of this order.