LAL ZAKIM ROKHUM Vs. TRIPURA ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition.

(2.) Petitioner has prayed for a direction to the respondents to release gratuity amount by applying revised ceiling of Rs. 20,00,000/- (rupees twenty lakhs) instead of Rs.10,00,000/-(rupees ten lakhs) as has been done by the employer.

(3.) Brief facts are as under: