- (1.) Heard counsel for the petitioner.
(2.) Petitioner has assailed the orders passed by the Deputy Chief Labour Commissioner (Central), Dhanbad - cum - Appellate Authority under Payment of Gratuity Act, 1972 dated 23.06.2014 (Annexure-7) whereunder, it has ordered payment of interest for delayed payment @10% per annum to the Respondent workman. The Respondent workman had superannuated on 28.02.2012.
(3.) The employer issued notice under section 7(2) of the Act determining the amount of gratuity as Rs. 7,02,875/- payable to the appellant. Expecting that payments would be made within a reasonable time, the Respondent workman did not approach the Controlling Authority. It is alleged that the Respondent also did not submit Form-N before the Controlling Authority. The workman thereafter preferred the claim before the Controlling Authority on 22.02.2013 in the prescribed format. The Controlling Authority by order at Annexure-3 dated 27.09.2013 directed payment of gratuity, but without interest.;