- (1.) No representation on behalf of the Petitioner. Representative for Respondent present. He has filed an affidavit in the shape of an undertaking to pay the gratuity amount to the legal heirs of the Petitioner (deceased) . The affidavit is taken on record. In the light of the undertaking given, the petition stands disposed of, with the direction to pay the gratuity amount to the legal heirs, as and when demanded.;