MADAN GIR AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As per the averments made in this petition, respondentemployee filed an application under Section 4 of the Payment of Gratuity Act, 1972 (hereinafter referred to as, 'the Act') claiming that he has been paid less amount of Gratuity by the petitioner-Corporation to the tune of Rs. 18,458. The said application was allowed by the Controlling Authority vide order dated 30.03.2006 (Annexure P-1) directing the petitioner-Corporation to pay a sum of Rs. 23,818 (i.e. ' 17,428 on account of less Gratuity & Rs. 6,390 as interest) to the respondent-employee within 30 days from the date of receipt a copy of the order.

(2.) Feeling aggrieved against the order dated 30.03.2006, the petitioner-Corporation filed an appeal under Section 7(7) of the Act.

(3.) It is further averred in the petition that along with the appeal, the petitioner-Corporation also deposited a sum of Rs. 17,428 by way of demand draft No.034947 dated 31.05.2012. Along with the appeal, the petitioner also filed an application for condonation of delay.