SHILA DAS Vs. DURGAPUR PROJECTS LIMITED

JUDGEMENT

(1.) The petitioner was an employee in Durgapur Projects Limited (in short "DPL"), the respondent no.1.

(2.) The petitioner retired from service on 31/1/2020. The petitioner on her retirement was entitled to payment of gratuity and an amount on account of leave salary aggregating to Rs.12,81,690.00. This figure is not in dispute. The petitioner was paid this amount on 7/4/2021. The date of payment is also not in dispute. The petitioner says that there has been a delay of about 15 months in making of the said sum of Rs.12,81,690.00on account of gratuity and leave salary.

(3.) The petitioner, therefor, is entitled to interest for delayed payment of gratuity as per the provisions of Sec. 7(3A) of the Payment of Gratuity Act, 1972 (hereinafter referred to as the "said Act") and interest on the same rate on leave salary since the same is part of the retiral benefits.