RATAN KUMAR DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. K. Nath, learned counsel appearing for the petitioners as well as Mr. Kohinoor N. Bhattacharjee, learned GA appearing for the state-respondents No.1 and 6.

(2.) All the petitioners were the employees of the respondent-Tripura Forest Development and Plantation Corporation [for short, TFDPC] and they all joined in their respective service on different dates either as Office Assistant or Corporation Forester. In due course of time, they also went on superannuation from 28/2/2019 onwards i.e. long after the notification issued by the Central Government vide No.S.O.1420(E) dtd. 29/3/2018 by specifying that the amount of gratuity payable to an employee under the provision of Payment of Gratuity Act, 1972, [for short the Act], shall not exceed Rs.20,00,000.00 [Rupees Twenty lakhs] in view of the provisions of Sec. 4(3) of the Act.