DALIA CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioners are the legal heirs of deceased Soumendra Chakraborty. They have prayed for a direction to the respondents for payment of full gratuity with interest as per enhanced rates as per the amendments in the Payment of Gratuity Act, 1972 (the said Act, for short) in the year 2010.

(2.) Brief facts are as under :

(3.) Soumendra Chakraborty expired on 09.12.2014 leaving behind his widow and son as his legal heirs. They have filed this petition seeking remaining amount of gratuity of Rs.2,73,310/- on the ground that the said Act was amended by Payment of Gratuity (Amendment) Act, 2010 which enhanced the limit of gratuity payable to an employee to Rs.10,00,000/-. The petitioner would point out that on their behalf the Advocate had issued a notice to the bank on 19.10.2015 in which along with the several retired employees of the said bank the present petitioners had also sought payment of gratuity as per the revised limit. Despite this notice, the petitioners were not paid the differential amount of gratuity. Hence this petition.