Supreme Court - Daily Orders
Anoop Singh vs U.O.I on 14 February, 2014
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ITEM NO.20 COURT NO.13 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil)....../2014
CC 1923/2014
(From the judgement and order dated 15/01/2013 in WPCT No.574/2012 of The
HIGH COURT OF CALCUTTA)
ANOOP SINGH Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
(With appln(s) for c/delay in filing SLP,c/delay in refiling SLP and office
report)
Date: 14/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Ranjan Mukherjee,Adv.
Mr. S. Bhowmick, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
After hearing the learned counsel for the petitioner, we are not inclined to interfere with the impugned order passed by the High Court allowing 8.8% interest on gratuity and 6% per annum interest at rest of the amount.
The learned counsel for the petitioner submits that even the said amount has not been paid to the petitioner though the High Court passed the order on 15th January, 2013. In the circumstances, we allow the petitioner to bring the facts to the notice of the
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Competent Authority to ensure payment of dues by 31st March, 2014 with interest. On failure, the respondent No.1 shall be liable to pay interest at the rate of 10% per annum from the date the petitioner was entitled to the retiral benefits.
The special leave petition stands disposed of.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER