AI Structured Summary
Not yet generated for this judgment
Judgment
Jai Kumar Pillai, J
The present petition has been filed by the petitioner praying for the following reliefs:
(i) direct Respondent No. 1 to initiate effectuate recovery proceedings under Section 8 of the Payment of Gratuity Act, 1972, and to recover the amount for the Respondent no. 2 ;
(ii) grant costs of this petition and pass such other order or direction as this Hon’ble Court may deem fit and proper in the facts and circumstances of the case.
It is the case of the petitioner that under the Payment of Gratuity Act, the petitioner was awarded an amount of Rs.75,678/- including interest which was awarded under section 7(3A) of the Payment of Gratuity Act, 1972 by the Controlling Authority. The award was passed on 05.11.2024 but till today the amount, as determined in the award, has not been paid to the petitioner. It is the contention of the petitioner that he filed an application for execution of the award before the Controlling Authority on 08.08.2025 which is pending before the authority. It is contended by the petitioner that no notices and even the case has not been registered by the Controlling Authority for execution of the award.
Considering the totality of the case, this Court considers it proper to direct the respondent/Controlling Authority to act upon the application dated 08.08.2025 filed by the petitioner for execution of the award dated 05.11.2024. It is directed that the Controlling Authority shall register the case for execution of the said award and shall proceed for recovery of the said amount within a period of 60 days from the date of receipt of certified copy of this order.
With the said observation, this petition stands disposed of.