THE MANAGER Vs. AMINUDDIN

JUDGEMENT

(1.) With consent of learned counsel for the parties, the matter is heard finally.

(2.) Petition is directed against the order dated 25.5.2010 and 19.10.2011 respectively passed by the Controlling Authority and the Appellate Authority under Payment of Gratuity Act, 1972 (hereinafter to be referred to as 'Act of 1972').

(3.) Facts giving rise for a dispute before the Authorities concerned briefly are that the respondent was holding the post of Khalasi at the time of retirement. He was initially appointed on 11.11.1974 and has retired on attaining the age of superannuation w.e.f. 30.6.2009. On being deprived of the amount of gratuity, the respondent approached the Controlling Authority under the Act of 1972 and vide order-dated 25.5.2010, the Authority issued the direction to the petitioner to pay an amount of Rs. 508348.80.00 towards gratuity amount.