- (1.) Heard learned counsel for the petitioner and Sri Paramanand Asthana for the respondent no.2.
(2.) This petition has been filed by the petitioner, challenging the order dated 31.3.2010 passed by the appellate authority and the order dated 9.6.2009 passed by the Controlling Authority in PG Case No.2 of 2006 under the Payment of Gratuity Act , 1972.
(3.) It has been submitted by the learned counsel for the petitioner that the petitioner was employed as Seasonal Clerk in the establishment of respondent no.2 i.e. Sahkari Ganna Vikas Samiti Ltd., Hargaon, District Sitapur initially on 31.12.1974 and continued working as such upto the age of superannuation on 31.8.2003. He completed 29 years of continuous service under the respondent no.2 and at the time of his retirement, the petitioner was being given Rs.5392/- per month as salary and after his retirement, the recommendations of 5th Pay Commission became applicable and his pay was fixed as Rs.6678/- per month.;