MRINAL KANTI GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These petitions arise in common background. WP(C) No.1263/2016 is a lead case.

(2.) Facts in brief are as under :

(3.) The respondents have opposed the petition. An affidavit-in-reply dated 15th March, 2017 has been filed on behalf of TSRTC in which it has been stated that upon his retirement, the petitioner has been paid his retiral benefits such as gratuity and pension from Employees Provident Fund Organization as is payable to the employees of TSRTC. A copy of an order dated 6th December, 2012 for payment of a sum of Rs.1,91,352/- by way of gratuity to the petitioner is annexed.