HARI BHUSAN SUTRADHAR AND ORS. Vs. TRIPURA COOPERATIVE AGRICULTURE & RURAL DEVELOPMENT BANK LTD. AND ORS.

JUDGEMENT

(1.) The petitioners by means of this writ petition have prayed that the gratuity be released to them by taking the upper limit to be Rs. 10,00,000/-(rupees ten lakhs) instead of Rs. 3,50,000/-(rupees three lakhs fifty thousand) as has been done by the respondent No. 1-Bank.

(2.) Briefly stated the facts of the case are that the petitioners joined service with the Bank in the year 1976 and 1980 respectively. They retired on attaining the age of superannuation on 30.04.2011 and 31.07.2011 respectively. Their grievance is that their gratuity has been calculated by taking the maximum gratuity payable at Rs. 3,50,000/-, whereas, according to them, they are entitled to gratuity as per the Payment of Gratuity Act, 1972 to a maximum of Rs. 10,00,000/-.

(3.) It would be pertinent to mention that with regard to the Tripura Road Transport Corporation, identical question was involved and wherein this Court had framed the following questions: