MUKUL MUDGAL J. - (1.) Rule.
(2.) The matter is taken up for final hearing.
(3.) This writ petition challenges the order of the Appellate Authority dated 15th February, 1999 by which the appellate authority set aside the order of the Controlling Authority under the Payment of Gratuity Act, 1972 dated 21st September, 1998. The appellate authority held as follows:- "In view of the matter recorded above, in my opinion the controlling authority erred in holding that the non-applicant had correctly recovered Rs.8700.00 from the amount of gratuity due to the applicant. Both the parties did not dispute the amount of Rs.8700.00 and tried to justify for and against the deduction effected from the amount of gratuity paid to the appellant. After hearing the learned counsels of both the parties and the materials on records I hold that the deduction of Rs.8700.00 effected by the respondent from the gratuity amount of the appellant is not justified and the respondent should pay the amount of Rs.8700.00 from the date of gratuity was payable with 11% interest till the date of payment.";