PROJECT DEVELOPMENT INDIA LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This application is directed against the judgment dated 11.8.1994 and the order dated 12.8.1994 passed by respondent No. 2 directing the petitioner/management to pay the amount of gratuity along with interest at the rate of 10%.

(2.) Inspite of several notices both under ordinary process and registered post, the respondent No. 3 did not respond and, as such, by order dated 29.6.1995 notice on him was deemed to have been served.

(3.) It is not in dispute that the petitioner company is a sister concern of the Fertilizer Corporation of India and the quarters belong, to FCI which are given to the employees of the petitioner company. The rent for such quarters are being deducted by the petitioner company from its employee and sent to the FCI. But as the respondent No. 3 has retired and occupying the quarter without payment of rent. The petitioner-company has to pay the rent to the FCI.