Calcutta High Court (Appellete Side)
Samiran Kr. Bhowmik vs The Raiganj Municipality & Ors on 17 March, 2026
08. 17.03.2026.
Court No.03.
(Pritam)
WPA 12297 of 2025.
Samiran Kr. Bhowmik.
-Vs.-
The Raiganj Municipality & Ors.
Mr. Sufi Masih Aftab.
.....for the petitioner.
Mr. Sirsanya Bandyopadhyay,
Mr. Arka Kumar Nag,
Ms. Debolina Ghosh.
......for the municipality.
1. Affidavit-of-service filed in Court today is kept with the
records.
2. The instant writ petition has been filed, inter alia, for a
direction upon the respondents to release and disburse
the admissible dues on account of retiral gratuity amounting to Rs.7,30,000/- along with interest @ 18% per annum.
3. The learned advocate for the writ petitioner would submit that though a Pension Payment Order (PPO) has been issued on 20th April, 2023, the municipality is yet to disburse the same.
4. The municipality is represented.
5. Having heard the learned advocates appearing for the respective parties and noting that the right to be entitled to payment of gratuity is immediately on the 2 retirement and since in the instant case, the Pension Payment Order (PPO) has already been issued, identifying the gratuity amount to be Rs.7,30,000/- and considering the right to be entitled to gratuity cannot be interfered with contrary to the provisions of Payment of Gratuity Act, 1972, I am of the view that no fruitful purpose will be served in keeping this writ petition pending.
6. The municipality is directed to forthwith disburse the outstanding gratuity amount in favour of the petitioner within a period of 4 weeks from the date of communication of this order along with statutory interest @ 10% per annum to be calculated from the date when the same became due that is on his retirement till such time the same is actually paid.
7. Accordingly, the writ petition stands disposed of.
8. Urgent Photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all formalities.
(Raja Basu Chowdhury, J.)