LAWS(KAR)-2016-7-75

THE ASSISTANT EXECUTIVE ENGINEER, CAUVERV NEERAVARI NIGAM LIMITED, NANJANGUD, MYSORE DISTRICT AND ANOTHER Vs. THE DEPUTY LABOUR COMMISSIONER AND APPELLATE AUTHORITY, BANGALORE AND OTHERS

Decided On July 20, 2016
The Assistant Executive Engineer, Cauverv Neeravari Nigam Limited, Nanjangud, Mysore District and another Appellant
V/S
The Deputy Labour Commissioner And Appellate Authority, Bangalore and others Respondents

JUDGEMENT

(1.) Heard Sri K.S. Bhcemaiah, learned Counsel appearing for petitioners. Perused the records.

(2.) The only issue which arisen for consideration in this writ petition is:

(3.) Respondent-workman filed an application for grant of payment of gratuity. Controlling Authority by order dated 25-11-2014 - Annexure-A allowed the application and directed writ petitioners herein to pay a sum of Rs. 1,90,978-00 with interest at 10% quantified at Rs. 31,341-00 and in all petitioners herein were directed to pay a sum of Rs. 2,22,319-00 to respondent-workman.