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J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal - (31 Jul 2026)

LABOUR AND INDUSTRIAL

J&K and Ladakh High Court held that although interest on delayed gratuity is recoverable, it cannot be made a mandatory pre-deposit for an appeal, as the Payment of Gratuity Act requires deposit only of the gratuity amount determined by the Controlling Authority.

Tags : PAYMENT OF GRATUITY ACT; APPEAL; PRE-DEPOSIT  

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