M.M Punchhi, J.:— Parties counsel are agreed that, on the basis of Jeewanlal Ltd. etc. v. The Appellate Authority under the payment of Gratuity Act, Unreported Judgment of the Supreme Court (1985), Volume XVII, at page 106, the amount of gratuity due to the petitioners is to be computed by treating monthly wages as the wages for 26 days. They further agree that the gratuity will have to be recomputed in accordance with Jeewanla's case (supra) and that interest at the rate of 12 per cent per annum would be payable from the date it became till the date of payment.
2. In view of the stances adopted by the learned counsel for the parties, the writ petition is allowed and a mandamus is issued to the respondents to recompute the gratuity admissible to the petitioners by calculating the same in accordance with the judgment of the Supreme Court in Jeewanla's case (supra) along with the interest at the rate of 12 per cent per annum from the date it became due till the date of payment.
3. There shall, however, be no order as to costs.
4. Petition allowed.