BHARAT GHOSH Vs. G.H.A.D.C.

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution of India is to forthwith release the amount of gratuity to the petitioner sanctioned by respondent No.4 with a further prayer to make payment of interest at the current market rate from the date of entitlement till the date of actual payment.

(2.) The petitioner claims that he was appointed in the year 1978 as casual employee. He was regularized in the year 1979 and appointed to the post of regular Chainman of Land Reforms Branch of Garo Hills Autonomous District Council vide appointment order dated 26.07.1979. The petitioner retired on 30.04.2015 on attaining the age of superannuation and was released from service w.e.f. the same date.

(3.) The respondent No.4 sanctioned a sum of Rs.7,65,810/- as gratuity which was payable to the petitioner on account of the services rendered by him at the time of superannuation besides an amount of Rs.2,55,270/- for leave salary. It has been claimed that Rs.2,55,270/- on account of leave salary was released in the month of July 2017. The respondent No.4 failed to release the gratuity amount which necessitated the petitioner to approach this Court seeking release of gratuity along with interest for the delayed period by the respondent No.4.