SUKAMAL GHOSH Vs. DURGAPUR PROJECTS LIMITED

JUDGEMENT

(1.) Affidavit of service filed in Court today be retained with the records.

(2.) The writ petitioner was a permanent employee of the Durgapur Projects Limited (in short, DPL) which is a Government of West Bengal enterprise.

(3.) He was superannuated from January 31, 2022. The gratuity dues of the writ petitioner aggregating Rs.20,00,000.00 is not paid till date. The quantum of gratuity amount is not in dispute.