Calcutta High Court (Appellete Side)
Subhra Sengupta vs West Bengal Financial Corporation & Ors on 17 August, 2021
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
14 IN THE HIGH COURT AT CALCUTTA
17.08.2021 CONSTITUTIONAL WRIT JURISDICTION
sb
Ct23 APPELLATE SIDE
(Via Video Conference)
WPA 11591 of 2021
Subhra Sengupta
Vs.
West Bengal Financial Corporation & Ors.
Mr. Sourav Sen,
Mr. Somashree Ghosh,
Mr. Santu Mondal
... For the petitioner.
Mr. Jishnu Chowdhury,
Mr. Aritra Basu,
Mr. Abhijit Sarkar,
Mr. Abhik Chitta Kundu
... For the WBFC.
Mr. Anirban Ray, Ld. G.P.,
Mr. Raja Saha,
Mr. Joydip Basu
... For the State.
Mr. Surajit Auddy,
Ms. Swapnalekha Auddy
... For the respondent no.4.
After hearing the parties and considering the materials on record, it appears that amongst others there is a dispute regarding the ceiling of the amount payable as gratuity by the West Bengal Financial Corporation in short, WBFC) to its employee, being the petitioner.
The matter is adjourned till 31st August, 2021 to enable the petitioner and the respondents through their advocates to compute the admitted amount on account of gratuity payable to the petitioner as per the ceiling limit to 2 be in existence according to WBFC so that on the next date, if possible a direction can be given for release of the admitted amount of gratuity to the petitioner without prejudice to the rights and contentions of the parties.
(Arindam Mukherjee, J.)