SARDARI LAL BHUTANI Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) By way of the present petition filed under Articles 226/227 of the Constitution of India, the petitioner has sought quashing of the order dated 10.12.1991, passed by respondent No.2 and the order dated 09.12.1994, passed by respondent No.1, and for issuance of a direction to the respondents to pay the gratuity to the petitioner as provided in The Haryana Municipal Employees Rules, 1982.

(2.) The petitioner joined the service with the respondentMunicipality on 27.04.1950 and retired on 30.09.1982. He made representations for payment of Gratuity as per Government Instructions dated 12/15.09.1986 but to no avail. Thereafter, he filed CWP No.7955 of 1988 before this Court, which was allowed vide order dated 01.12.1988, thereby, directing the Municipal Committee to pay the amount of gratuity due to the petitioner within a period of three months along with interest w.e.f. 15.09.1986, i.e. the date on which the instructions dated 12/15.09.1986 were issued. Consequently, the petitioner was paid Rs.16,833.98 by counting his services from 27.04.1950 to 31.01.1977, i.e. the period till his pay was less than Rs.1000/-.

(3.) Feeling aggrieved against the order passed, the petitioner again approached this Court by moving COCP No.338 of 1989, which was disposed of with a direction to approach the appropriate forum.