MADHUSUDHAN RAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Bhattacharjee, learned counsel appearing for the petitioners as well as Mr. P. Sahu, learned counsel appearing for the respondents.

(2.) All the writ petitions being W.P.(C) No.566 of 2020, W.P.(C) No.567 of 2020, W.P.(C) No.568 of 2020, W.P.(C) No.569 of 2020 and W.P.(C) No.570 of 2020 are combined for disposal by a common judgment as a common issue, with a little variation in the fact, particularly in respect of the day of the retirement of the petitioners wades through the writ petitions.

(3.) The writ petitioner, namely Sri Madhusudhan Raha, of W.P.(C)No.566 of 2020 had served the Tripura State Cooperative Consumer's Federation Limited since 01.04.1979 till 31.01.2020 when he retired from the service on attaining the age of superannuation. It has been asserted that the last basic pay of the said petitioner was 60,140/- and thus the petitioner has become entitled to the retirement gratuity to the extent of Rs.14,22,542/- in terms of Section 4(3) of the Payment of Gratuity Act, 1972 which was lastly amended on 29.03.2018 by empowering the Central Government to lay the maximum limit of gratuity. The Central Government has published the notification enhancing the limit to Rs.20,00,000/-. But no payment has been made as yet to the petitioner despite a period more than a year has elapsed.