RAJESH KUMAR,J. - (1.) Heard counsels for the parties.
(2.) The present writ petition has been filed for quashing the Decision dated 26.08.2016 passed in Gratuity Appeal No. 27/2016- A7, whereby the respondents have been directed for releasing of the gratuity amount of Rs. 10 Lacs in favour of the workman.
(3.) From the pleading and argument, it appears that Shri Dinesh Kr. Singh, Ex-Senior Manager (Civil) of Bharat Coking Coal Ltd. has retired from service after 34 years 8 months and 18 days of service w.e.f. 28.02.2015. As on retirement, the gratuity amount has not been released and as such the employer sought permission by filing application dated 27.04.2015 before controlling authority under the Payment of Gratuity Act, 1972 for depositing the amount through Cheque No. 316762 dated 27.04.2014 amounting to Rs. 10 Lacs drawn in the name of the Controlling Authority.;