A.P. Lavande, J. - (1.) HEARD Mr. Dessai, learned Counsel for the Petitioner and Mr. Mane, learned Counsel for the Respondent.
(2.) RULE . By consent of the learned Counsel for the parties heard forthwith. By this petition, the Petitioner has challenged the judgment and order dated 11th November, 2009 passed by the Presiding Officer, Labour Court -II, in Case No. Ref.LC -2 II/LCC/03/09 to the extent the Labour Court has granted interest at the rate of 18% p.a. from the date of the retirement of the Respondent till actual payment.
(3.) BY the impugned judgment and order, the learned Labour Court has allowed the application filed by the Respondent under Section 33C(2) of the Industrial Disputes Act, 1947 and directed the Petitioner to pay the sum of Rs. 2,81,553/ - towards the gratuity, encashment of EL and an interest on delay in effecting his PF contribution along with interest thereon with 18 % p.a. from the date of his retirement till actual payment.;