PRADIP HISABIA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE Court : The petitioner in this WP under art.226 dated July 24, 2012 is alleging that for undisclosed reasons the respondents liable to pay him gratuity, leave salary, etc. and not disputing his entitlement and their liability have not paid the benefits.

(2.) IT is not disputed that the petitioner retired from services of North Bengal State Transport Corporation (in short NBSTC) on May 31, 2011, and that NBSTC incurred an obligation to pay him gratuity, leave salary, etc. on June 1, 2011. Nor is it disputed that NBSTC has not paid him the benefits. Mr Deb Roy appearing for NBSTC submits that the petitioner was paid in excess of his entitlement; that the amount payable could not be paid for acute financial crisis; and that for gratuity the petitioner had a remedy under s.8 of the Payment of Gratuity Act, 1972. He has relied on an unreported Division Bench decision dated March 27, 2012 in MAT No.112 of 2012 (The Managing Director, CTC Ltd. & Ors. v. Munshi Abdul Rouf & Ors.).

(3.) IN my opinion, NBSTC should be ordered to pay the petitioner all the benefits to which he is entitled. The relied on Division Bench decision does not entitle NBSTC to withhold the benefits or pay them in the manner it wishes. It is liable to pay interest. I think interest, if ordered at the rate of 7% p.a., will be fair and reasonable. For these reasons, I dispose of the WP directing NBSTC to pay the petitioner gratuity, leave salary, etc. according to law with interest at the rate of 7% p.a. from June 1, 2011, within four weeks from the date this order is served on it. No costs. Certified xerox.