Calcutta High Court (Appellete Side)
Dibakar Paul vs The State Of West Bengal & Ors on 1 April, 2013
Author: Debasish Kargupta
Bench: Debasish Kargupta
1
01.04.2013.
W.P. No. 24718 (W) of 2012
Dibakar Paul
Versus
The State of West Bengal & Ors.
Mrs. S. Khutia ... For the Petitioner
None appears on behalf of the State‐respondents when the
matter is called on. Let the affidavit of service be kept on record. This writ application is filed by the petitioner for the a direction upon the respondent authority for payment of interest on gratuity for delayed payment of the principal amount. .
The petitioner retired from the services on assistant school teacher of Keshabchak Desh Goura High School, District - Paschim Medinipur on superannuation on July 31, 2011. The gratuity amount was paid to him on April 29, 2012.
I direct the respondent no. 4 to pay interest on the gratuity amount paid to the petitioner @9% per annum within two months calculating the same from the date it was due and payable till the date of actual payment of the principal amount.
It is further made clear that the above rate of interest on arrear amount due and payable to the petitioner is fixed at 9% per annum in view of the prevailing highest rate of interest payable by a nationalised bank on fixed deposit.
This writ application is, thus, disposed of. There will be however, no order as to costs. Urgent xerox certified copy be given to the parties, if applied for, on urgent basis.
rc ( Debasish Kar Gupta, J. ) 2