Calcutta High Court (Appellete Side)
Raj Kumar Prasad Sonar vs State Of West Bengal & Ors on 6 January, 2015
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
60 06.1.2015
gd W.P. 33406 (W) of 2014
Raj Kumar Prasad Sonar
Vs.
State of West Bengal & Ors.
Ms. Susmita Dey (Basu)
..for the Petitioner
The respondents are not represented despite
service.
The petitioner complains of the failure on the part of the respondent Corporation to pay the gratuity and the leave salary due to the petitioner who has retired on March 31, 2014.
W.P. 33406 (W) of 2014 is disposed of by directing the Managing Director of the respondent Corporation to consider the propriety of the petitioner's claim on account of the dues and to make an appropriate recommendation to the State Government for release of funds such that the petitioner can be paid the entire amount together with interest at the rate of 7% per annum within a period of four months from the date of receipt of a copy of this order.
In the event the payment is not made to the petitioner within the time permitted, the petitioner will be entitled to interest for the period beyond four months at the rate of 12% per annum. There will be no order as to costs.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Sanjib Banerjee, J.) 2