- (1.) The workman, upon retirement, filed an application before the Controlling Authority under the Payment of Gratuity Act praying for calculation of the gratuity on the basis of last pay drawn by him at the time of his retirement. The employers took a stand that the last pay given to the petitioner was wrongly given to him, on account of wrong fixation of his pay-scale and, accordingly, the pay-scale of the petitioner was revised and, on that basis, the gratuity was calculated which has been duly released.
(2.) The Controlling Authority, after considering the matter, held that the workman was entitled to receive the gratuity on the basis of the calculation made on the basis of last pay drawn by him, along with interest. The petitioner, being aggrieved, filed an appeal which was also dismissed. The petitioner, thereafter has filed the present writ petition.
(3.) Having heard the learned counsel for the parties, the court finds that the order by which the pay-scale was re-calculated has not been questioned nor challenged by the workman and consequently, the said order has attained finality.;