SATYA RAJAN DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) HEARD the learned advocate appearing on behalf of the parties.

(2.) THE instant writ application, as well as several hundred other writ applications have been filed before this Court, primarily seeking order for giving mandatory directions upon the concerned State respondents to release payment of interest on account of delayed release of payment of retiral dues. The common thread in the several hundred writ petitions filed before this Court, which links them with the instant writ petition, is in respect of non-payment of interest, on delayed release of payment of their retiral dues in the form of gratuity. The admitted position being, retiral dues having been already released and payments already made by the State respondents to the writ petitioners.

(3.) IN the instant writ petition, a writ inter alia in the nature of mandamus has been sought for, directing the respondents to disburse the interest amount towards gratuity amount, from the date of retirement of the petitioner till the date of actual payment along with interest at the rate of 18% per annum.