SANJEEV PRAKASH SHARMA,J. - (1.) Heard learned counsel for the parties.
(2.) The brief facts arising from this writ petition are that the petitioner has filed an application before the Controller under the payment of Gratuity's Act, 1972 (hereinafter referred as the Act of 1972) by filing a suit PGA 5/2008 which came to be decided by order dated 02.11.2012. It was stated therein that the petitioner was appointed as a Teacher and he retired on 14.1.1994 on attaining superannuation as senior teacher from the respondent school. Under the Act of 1989 (Rajasthan Non-Government Educational Institutions Act, 1989) and rules of 1993 he was entitled to receive gratuity as he was against an aided post. Rule 82 of the Rules of 1993 has been referred to by the learned counsel for the petitioner.
(3.) Considering these circumstances, and considering the fact that the application for claiming gratuity was moved only on 22.5.2008 the controlling authority proceeded to grant gratuity along with interest only from the date of filing of the claim petition with interest @10%. A direction was specifically issued of releasing amount of Rs. 1,11,092 with interest @ 10% within sixty days from the date of passing of the order dated 02.11.2012.;