MANOJ KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajendra Prasad, the learned counsel for the petitioner, Mr.Manoj Kumar, the learned counsel for the respondent State and Mr. Vipul Poddar, the learned counsel appearing for the respondent nos. 2 and 3.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for direction upon the respondents to pay the gratuity with statutory compound interest @ 9% as per the Payment of Gratuity Act. The petitioner has also prayed for grant of ACP.