Mahesh Chandra Sharma, J. - (1.) BY way of this writ petition the petitioner has prayed that the impugned order dated 7.7.1999 passed by the respondent No. 2 is quashed and set aside. It is also prayed that the order dated 31.12.1998 of the Controlling Authority may kindly be ordered to be restored and further an interest @ 18% per annum may also kindly be awarded to him and prayer for any other order or direction which may be deemed fit in favour of the petitioner.
(2.) THE case as set up by the petitioner in short is that he was employed by the management of respondent No. 1 (Ajmer Mineral and Grinding Corporation) in the year 1954. He continuously working till 11.6.1997. On 12.6.1997 when he was going to attend his job he got in - disposed hence an intimation to this effect was sent to the employer on 12.11.1997. At that time, he was drawing a sum of Rs. 1150/ - per month. On 15.12.1997 he was informed by Shri Manoj Kumar Doshi, that his resignation has been accepted. Thereafter, he submitted an application for making the payment of his gratuity but he did not receive any response on the said of the respondent.
(3.) THE petitioner filed an application claiming the gratuity amount of Rs. 27,865.38 before the Controlling Authority under the payment of Gratuity Act, 1972 Ajmer on 4.1.1998.;