Calcutta High Court (Appellete Side)
Sonamani Sarkar vs The State Of West Bengal & Ors on 23 December, 2013
Author: Ashoke Kumar Dasadhikari
Bench: Ashoke Kumar Dasadhikari
1 23.12.2013
W.P.35898(W) of 2013 ss Sonamani Sarkar Vs. The State of West Bengal & ors.
,,, Mr. Subhrangshu Panda .... For the petitioner Mr. Swapan Kr. Chatterjee ... For the State Let affidavit of service filed today be kept on record. Learned Counsel appearing for the writ petitioner submits that there is delay in payment of gratuity. He submits that the writ petitioner is entitled to get interest for delayed payment of gratuity.
Heard the learned Counsel appearing for the parties. The concerned District Inspector of Schools (SE) is directed to decide the matter upon giving an opportunity of hearing to the writ petitioner or his authorised representative and to find out whether there is any delayed payment or not. In case it is found there is delay then the concerned District Inspector of Schools is directed to send the papers to the concerned Treasury Officer and the Treasury Officer is directed to grant interest @ 8% p.a. for the delayed period in favour of the 2 writ petitioner.
The entire exercise is to be completed within a period of ninety days from the date of communication of this order.
The writ petition is, thus, disposed of. There would be no order as to costs.
(Ashoke Kumar Dasadhikari, J.)