- (1.) Notice on behalf of opposite parties has been accepted by the learned Chief Standing Counsel. Heard learned Counsel for the petitioner and learned Standing Counsel.
(2.) The petitioner has approached this Court for a direction to the respondents to pay interest upon the amount of Gratuity i.e. Rs. 5,83,517/- to the petitioner under the provisions of Sub-Section (3-A) of Section 7 of the Payment of Gratuity Act, 1972, w.e.f. 1.2.2012 to 2.8.2016, for the period of delay in payment of the same.
(3.) Learned Counsel for the petitioner has submitted that the petitioner was initially appointed as Computer in the Tabulation Unit of Board of Revenue, U.P. Later on, on account of closer of Tabulation Unit vide order dated 1.4.1985, the District Magistrate, Mainpuri was directed to appoint the petitioner on the post of Investigator. In pursuance thereof, vide appointment order dated 8.7.1985, the petitioner was appointed on the post of Investigator in D.R.D.A. Mainpuri, wherein after serving about 27 years, the petitioner had attained the age of superannuation on 31.1.2012.;