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Calcutta High Court (Appellete Side)

Basanti Bag vs The State Of West Bengal & Ors on 17 February, 2014

Author: Biswanath Somadder

Bench: Biswanath Somadder

17.02.2014.
 ap                          W. P. 4074 (W) of 2014

                                    Basanti Bag
                                              Vs.
                               The State of West Bengal & Ors.

                                        Mr. Pankaj Halder
                                             ... For the petitioner.

                                        Mr. Harun Al Rashid
                                                ... For the State.

                     Affidavit of service filed in Court today be taken on record.
                     After considering the submissions made by the learned advocates for the
              parties and upon perusing the instant writ petition, it appears that the principal
              grievance of the writ petitioner is delayed payment of gratuity by the State, upon her
              superannuation from service on 30th April, 2012.
                      It appears that this matter is squarely covered by a decision of this Court
              rendered in the case of Mohan Ch. Halder & Ors. vs. State of West Bengal & Ors. in
              W.P. 30264 (W) of 2008 along with several other writ petitions on 14th May, 2009.
                      I am of the view that similar directions can be given in the
              instant writ petition, as directed by this Court in Mohan Ch. Halder's
              case. I, therefore, dispose of the instant writ petition by directing the
              Director of Pension and Provident Fund and Group Insurance to pay
              interest at the rate of 10% on the gratuity amount to be computed
              from the date of retirement of the petitioner uptil the date on which
              the gratuity amount is disbursed. However, in the event there is any
              material before the said authority that because of any wilful laches
              on the part of the concerned employee in receiving the gratuity
              amount or the disbursement of gratuity was held up for some
              specific negligent acts on the part of the claimant and the said sum
              could not be paid on the date of superannuation or at any later date,
              then it would be permissible for the said authority to decline
              payment of interest. But before finally deciding this issue, an
              opportunity of hearing shall be given to the writ petitioner and the
              reason shall be disclosed as to why the interest on gratuity is not
              being paid in her case. In the event there is any disciplinary
              proceeding pending against the petitioner, then also the authorities
              would be entitled to withhold the payment of gratuity.
                      The respondent authorities are accordingly directed

to release interest on delayed payment of gratuity to the petitioner to be computed from the date of superannuation of the concerned employee uptil the date of disbursement of gratuity.

Such payment shall be made within ninety days from the date of communication of this order. In the event the authorities, for reasons indicated above, decide not to pay the interest to the writ petitioner, she shall be informed in writing, within thirty days from the date of communication of this order, the reason as to why such interest would not be paid and thereafter the procedure directed above shall be followed.

Urgent photostat certified copy of this order, if applied for, be given to the parties.

(Biswanath Somadder, J.)