JAGADISH CHANDRA DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned senior counsel assisted by Ms. A. Debbarma, learned counsel appearing for the petitioner. Also heard Mrs. Sarama Deb, learned counsel appearing for the State-respondents.

(2.) It is the grievance of the petitioner that, though, the petitioner was paid gratuity and leave encashment, but, he was not paid the statutory interest at the rate of 12 per cent per annum as per Payment of Gratuity Act, 1972 as amended in the year, 2018.

(3.) On consideration of the submissions of learned counsels appearing for the parties and the relevant notification as afore-stated, in my opinion, the petitioner is entitled to get interest out of the gratuity amount at the rate of 10 per cent per annum.