G.S.GOSWAMI Vs BHARAT HEAVY ELECTRONICS LTD.

1. THE appellants are employees of B.H.E.L., a Government Undertaking. It is said that they have been paid their gratuity but they had not been paid interest thereat. THE learned Counsel admitted that this payment was to be made by the Company and for the purpose of this case, the complainants are Government servants. This is a dispute between the Government servant and employees which can be gone into only by the State Service Tribunal. It was conceded by the learned Counsel for the appellants that although a complaint for gratuity shall not lie before the District Forum, but, as they have claimed interest on gratuity, therefore, it shall lie. When the complaint shall not lie for gratuity, what for it shall lie for interest thereat. THEre are various rulings that complaint by Government servant against his Government or a claim for gratuity of provident fund shall not be entertained by the District Forums. THEre is no force in this appeal and the appeal is to be dismissed. ORDER THE appeal is hereby dismissed. Cost of the appeal shall be easy. Appeal dismissed.