- (1.) By Court, Heard learned counsel for the petitioner as well as learned counsel for the respondents-B.C.C.L.
(2.) The sole question involved in this writ application is that whether the appellate authority under the Payment of Gratuity Act was justified to modify the order of the Controlling Authority,Dhanbad and delete the amount of interest from the amount of gratuity, which was awarded by the Controlling Authority vide its order dated 17 th May, 2005 as contained in Annexure-2 and appellate order as contained in Annexure-3.
(3.) The brief facts are that the petitioner retired from the office of B.C.C.L after serving thirty one years and thereafter moved an application before the Controlling Authority on 8 th September, 2004, under the Payment of Gratuity Act (hereinafter referred as to as the Act) claiming gratuity amount and interest thereon.;