TIKENDRA SINGH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India with a prayer for necessary directions to the respondent authorities to pay interest on delayed payment of gratuity which was received by the petitioners and/or their legal heirs.

(2.) Mr. A. Khan, learned counsel for the petitioners has submitted that the petitioners No. 1 to 79 are retired employees and the petitioners No. 80 to 95 are the legal heirs of some of the deceased employees of the respondent No. 2/MECOFED.

(3.) According to the learned counsel, the background fact situation of the case is that the Government of Meghalaya has formulated a scheme called the 'Voluntary Retirement Scheme/Golden Handshake Scheme' for the employees of the MECOFED which was duly accepted by the petitioners herein.