Madras High Court
Unknown vs Union Territory Of Puducherry on 29 November, 2022
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.No.30989 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.11.2022
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.30989 of 2018
1. P.Zody
2. N.Vedaraman
3. Abel Marie Joseph
4. Mary Celin Paul
5. P.Vanitha
6. Jones Aroquiasamy
7. M.Salathaiyan
8. K.Balakrishnan
9. N.Niranjan
10.A.Boobalan
11.N.Madanagopal
12.N.Narayanasamy
13.S.Pandian
14.S.Sundarsanam
15.K.Sivalingam
16.V.Elumalai
17.B.Balasubramanian
18.Y.Jayakumar
19.C.Indra Baye
20.Anantha Krishnan
21.Rajendiran
22.R.Balasubramanian
23.S.Lourdhusamy
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W.P.No.30989 of 2018
24.R.Vaithilingam
25.S.Rajasekaran
26.A.Ramu ...Petitioners
Vs.
1.Union Territory of Puducherry,
Rep. by its Chief Secretary,
Puducherry – 605 001.
2.The Secretary to Government,
Industries Department,
Government of Puducherry.
3.The District Collector,
Office of the District Collector Puducherry,
Vazhudavur Road, Kavandandan Palayam,
Pudhcherry – 605 010.
4.The Managing Director,
Anglo French Textiles,
A unit of Pondicherry Textiles Corporation Limited,
Cuddalore Road, Mudaliarpet,
Puducherry Respondents
Prayer : Writ Petition filed Under Article 226 of the Constitution of India,
to issue a writ of Mandamus, directing the 4th respondent to pay the gratuity
dues of the petitioners together with interest at 10 % till the date of
settlement, within a time frame to be fixed by the Court.
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W.P.No.30989 of 2018
For Petitioners : Mr.S.Prem Auxilian Rajs
For Respondents : Mrs.G.D.Jerany
Government Advocate (Puducherry)
for R1 to R3
Mrs.Priyadharshini
for Mrs.G.Sudha for R4
ORDER
This writ petition had been filed to direct the 4th respondent to pay the gratuity dues of the petitioners together with interest at 10 % till the date of settlement, within a time frame to be fixed by the Court.
2.The learned counsel for the petitioner made a submission that except the 1st petitioner Mr.P.Zody, all other petitioners received the gratuity amount from the respondents.
3.The learned counsel appearing on behalf of the respondents also made a submission that the gratuity dues were already settled in favour of the employees. As far as the 1st petitioner Mr.Zody is concerned, 80% of the 3/6 https://www.mhc.tn.gov.in/judis W.P.No.30989 of 2018 gratuity amount has been already paid.
4.In view of the above submission, the respondents are directed to verify and find out the correctness of the calculation of the gratuity amount due to the 1st petitioner Mr.P.Zody and accordingly, settle the balance gratuity amount, within a period of four weeks from the date of receipt of a copy of this order. If at all the petitioners have got any other grievances, they are at liberty to approach the competent authorities for the purpose of redressal of their grievances.
5.With the above liberty, this writ petition stands disposed of. No Costs.
29.11.2022
(2/2)
Index : Yes
Internet : Yes
Speaking order : Yes / No
ssr
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1.Union Territory of Puducherry, Rep. by its Chief Secretary, Puducherry – 605 001.
2.The Secretary to Government, Industries Department, Government of Puducherry.
3.The District Collector, Office of the District Collector Puducherry, Vazhudavur Road, Kavandandan Palayam, Pudhcherry – 605 010.
4.The Managing Director, Anglo French Textiles, A unit of Pondicherry Textiles Corporation Limited, Cuddalore Road, Mudaliarpet, Puducherry.
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