Calcutta High Court (Appellete Side)
Ag/Rc (Amarendra Nath Bose vs The State Of West Bengal & Ors.) on 18 June, 2015
Author: Debangsu Basak
Bench: Debangsu Basak
1
W. P. 941 (W) OF 2015
18.06.2015
ag/rc (Amarendra Nath Bose -vs- The State of West Bengal & Ors.)
Sl. No. 15
Court no.13
Mr. Sourav Mitra - for the Petitioner
Mr. Mahadeb Sarkar - for the State
Affidavit of service filed in Court today be kept with the record.
The petitioner seeks interest on delayed payment of gratuity.
The petitioner has superannuated on November 30, 2012.
Pension Payment Order in favour of the petitioner was issued on
November 22, 2013. The petitioner was paid gratuity on February 26,
2014.
I have heard the learned counsel for the respective parties and
considered the materials made available on record. I have also
considered the relevant orders and judgements placed by the learned
counsel for the parties.
Having regard to the delay in payment of gratuity to the writ
petitioner and the various judgements referred by the parties, I direct
the Director of Pension, Provident Fund and Group Insurance,
Government of West Bengal as also the concerned Treasury Officer to
pay interest on gratuity at the rate of 8% per annum calculated on
and from December 1, 2012 till the date of actual payment of the
gratuity being February 26, 2014 within 8 (eight) weeks from the date
of communication of an authenticated copy of this order upon the
respondent authorities.
The instant writ petition is disposed of. There will be no order as to costs. Urgent photostat certified copy of this order, if applied for, be given to the parties on priority basis.
(Debangsu Basak, J.) 2