DARSING HANSE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Bhattacharyya, learned counsel for the petitioners. All the writ petitions are being disposed off by this common order.

(2.) The case of the petitioners is that they were employees of the Assam Plantation Crops Development Corporation Limited and after rendering service in the Corporation for more than 30 years, they retired on superannuation on various dates. Though the petitioners applied for payment of their retirement dues, i.e. Gratuity and Leave Encashment benefits, the petitioners have not been paid their said dues. The representations of the petitioners have also not been considered by the respondent authorities till date.

(3.) The petitioners' counsel submits that a direction may be issued to the respondents to examine the petitioners' claim for payment of their retirement dues in terms of the representations and if it is found that the petitioners are eligible for the same, the respondent authorities should pay the same within a specified time period.