NATHME A. SANGMA Vs. GARO HILLS AUTONOMOUS

JUDGEMENT

(1.) Deceased husband of the appellant on reaching superannuation retired as Lot Mondal, Land Reforms Branch of Garo Hills Autonomous District Council (GHADC) on 30.09.2011 then expired on 03.09.2016. During his lifetime, amount of gratuity and leave salary was not paid in full i.e. out of the total amount of gratuity plus leave salary (Rs.2,13,670/-+ Rs.6,41,010 = Rs,8,54,680/-) Rs.3,20,017/- were paid to the deceased employee in the year 2013 whereas, balance amount was paid to the petitioner on 28.12.2018 in compliance to the judgment dated 02.11.2018 passed in WP (C) No.31 of 2018 which is impugned in this appeal.

(2.) Petitioner has filed this instant appeal only on one ground that the learned Single Judge has not granted interest when in the writ petition a specific prayer is for grant of interest.

(3.) It is an admitted position that interest was not awarded by learned Single Judge when the same is awardable.