MANAGEMENT HOLY CHILD SCHOOL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G. Choudhury, the learned counsel appearing on behalf of the Petitioner and Mr. M. Chetia, the learned Government Advocate appearing on behalf of the Respondent Nos. 1 and 2. I have also heard Mr. N. Patiri, the learned counsel appearing on behalf of the Respondent No.3.

(2.) The Petitioner herein has approached this Court challenging the orders dtd. 4/3/2025 and 8/5/2025 passed in LPG case No.47/2024 whereby the Respondent No.2 had arrived at the finding that the Respondent No.3 is entitled to an amount of Rs.5,77,343.00 on account of gratuity and as an amount of Rs.1,00,000.00 has already been paid, the Petitioner was further required to pay an amount of Rs.4,77,343.00 along with interest at the rate of 10% per annum from the date it fell due.

(3.) This Court while entertaining the instant writ petition and issuing notice on 19/9/2025 categorically observed that the Respondent No.3 herein is entitled to the gratuity of Rs.5,77,343.00 in terms with the Payment of Gratuity Act, 1972 (for short 'the Act of 1972') and therefore and as an amount of Rs.1,00,000.00 have already been paid to the Respondent No.3 earlier, this Court directed the Petitioner to disburse the amount of Rs.4,77,343.00 to the Respondent No.3 on or before 1/12/2025.