Attau Rahman Masoodi, J. - (1.) Heard Sri Ravi Prakash Gupta, learned counsel for the petitioner and Sri Kirti Kar Tripathi learned counsel for opposite party no. 3.
(2.) This writ petition filed under Article 226 of the Constitution of India has questioned the correctness of the judgement/order passed by the Controlling Authority in P.G. No. 19 of 2010 on 8.12.2015 whereby the claim of opposite party no. 3 for payment of gratuity to the tune of Rs. 45498/- along with 9% simple interest in the event of default to make the payment within a period of thirty days, was allowed.
(3.) The judgment/order passed by the Controlling Authority under Section 7 of the Payment of Gratuity Act, 1972, on being appealed before the appellate authority, has met with the fate of rejection by judgement and order dated 27.1.2017. Hence, this writ petition.;