GANGAHANUMAIAH Vs. CHIEF LAW OFFICER KSRTC CENTRAL OFFICES

JUDGEMENT

(1.) This intra court appeal under Sec. 4 of the Karnataka High Court Act, 1961 has been filed against the order dtd. 30/9/2017 passed by the learned Single Judge, by which the appellant has been held entitled to interest at the rate of 6% on the amount of gratuity.

(2.) Facts giving rise to filing of this appeal briefly stated are that the appellant was an employee of the Karnataka State Road Transport Corporation (hereinafter referred to as 'the Corporation' for short). The appellant superannuated in the year 1997. It appears that the appellant made a claim with regard to payment of interest on the amount of gratuity. The aforesaid claim was adjudicated by a division bench of this court in a writ appeal viz., W.A.Nos.2053- 2115/2013 in which it was held that the appellant is entitled to payment of interest at the rate of 6% on the amount of gratuity. Admittedly, the appellant did not assail the aforesaid order passed by division bench of this court and the said order attained finality. It appears that the some other employees filed SLP (C) No.33440-33496/2010. The Special Leave Petition was decided by the Supreme Court. The relevant extract of the order reads as under:

(3.) The appellant made a claim for grant of interest at the rate of 10% on the amount of gratuity. The aforesaid claim was rejected by an endorsement dtd. 4/3/2014 and the appellant was held entitled to interest at the rate of 6% on the amount of gratuity. The appellant challenged the aforesaid order in a writ petition, which was dismissed by learned Single Judge by order dtd. 30/5/2017. In the aforesaid factual background, this appeal has been filed.