D.N. Patel, J. - (1.) This Letters Patent Appeal has been preferred by the original petitioner, being aggrieved and feeling dissatisfied by the judgment and order dated 24th February, 2015 in W.P. (L) No. 6919 of 2012, whereby, an order passed by the Labour Court, Dhanbad in M.J. Case No. 2 of 2010 preferred under Section 33C (2) of the Industrial Disputes Act, 1947 dated 29th August, 2012 was held as a valid one and, hence, the original petitioner has preferred present Letters Patent Appeal.
(2.) Having heard learned counsel for both the sides and looking to the facts and circumstances of the case, it appears that this appellant was appointed as a Peon with the respondentBank. Thereafter, this appellant (original petitioner) reached to the age of superannuation on 31st January, 2007.
(3.) Upon his retirement, this appellant was paid Contributory Provident Fund at Rs.8,23,116.06/ Paise. This appellant has also received Gratuity after his retirement at Rs.3,50,000/.;