Calcutta High Court (Appellete Side)
Sk. Ayub Hossain vs The State Of West Bengal & Ors on 22 March, 2013
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1
22.3.2013
akb
W.P. No.8692(W) of 2013
Sk. Ayub Hossain
Versus
The State of West Bengal & Ors.
Ms. Debjani Sahu ... 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 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 as an assistant teacher of Nischantapur High Madrasah, District - Burdwan on superannuation on January 31, 2010. The gratuity amount was paid to him on October 13, 2010.
I direct the respondent No.6 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 made clear that the above rate of interest on the gratuity 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 photostat certified copy of this order be given to the parties, if applied for, on urgent basis.
( Debasish Kar Gupta, J. )