A K MITRA Vs. UOI

JUDGEMENT

(1.) It is pertinent to mention that instant petition was disposed of on the date of its filing itself vide order dated 26.05.2006 by issuing the direction as under:-

(2.) Being aggrieved, the respondents challenged the order passed by this Court mentioned above, same has been set aside by the Division Bench of this Court in LPA No.1720/2007 vide order dated 12.07.2007 as under:-

(3.) Present petition is being filed for seeking direction to the respondents for payment of the arrears of gratuity entitled on actual payment of salary, which comes to Rs. 3.00Lacs approximately with interest at the rate of 18 per cent per annum form the date of accrual of right till the date of payment.