Amal Kumar Roy vs The Durgapur Projects Limited & ...
2021 Latest Caselaw 6325 Cal

     51
14.12.2021
 Ct. No.23
     pg.
                        IN THE HIGH COURT AT CALCUTTA
                       CONSTITUTIONAL WRIT JURISDICTION
                                APPELLATE SIDE

                                 WPA 19281 of 2021

                                  Amal Kumar Roy
                                        Vs.
                         The Durgapur Projects Limited & Ors.


                       Mr. Siddhartha Sarkar
                                  ... For the petitioner
                       Mr. Sujit Shankar Koley
                       Mr. S.R. Saha
                                   ... For the respondents

Affidavit of service filed in Court today is taken on record.

The petitioner was an employee in Durgapur Projects Limited (in short "DPL"), the respondent no.1. The petitioner retired from service on 31st August, 2017. The petitioner on his retirement was entitled to payment of gratuity and an amount on account of leave salary aggregating to Rs.12,82,766/-. This figure is not in dispute. The petitioner was paid this amount on 15th December, 2018. The date of payment is also not in dispute. The petitioner says that there has been a delay of about 16 months in making of the said sum of Rs.12,82,766/- on account of gratuity and leave salary. The petitioner, therefor, is entitled to interest for delayed payment of gratuity as per the provisions of Section 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.

The issues involved in the instant writ petition are squarely covered by a recent judgment and order of this Court dated 9th August, 2021 passed in WPA 11485 of 2021 (Kajal Pal v. The Durgapur Projects Ltd. & Ors.). The

consensus between the parties as was in case of Kajal Pal (supra) is also there in the instant case.

As such, this writ petition is disposed of on the similar lines as in Kajal Pal (supra), which are as follows:-

The respondent no.1 is directed to pay interest to the writ petitioner at the rate of 6 per cent per annum on Rs.12,82,766/- being the amount on account of gratuity and leave salary calculated on and from 1st September, 2017 till 15th December, 2018 within a period of six months from the date of communication of a photostat certified copy of this order and in default statutory rate of 10 per cent as in case of gratuity will be attracted on the entire amount from 1st September, 2017 till 15th December, 2018.

Nothing further remains to be adjudicated in this writ petition. The same is disposed of accordingly without any order as to costs.

Since I have not called for any affidavits, allegations made in the writ petition are deemed to have not been admitted by the respondents.

Urgent photostat certified copy of this order, if applied for, be given to the parties, upon compliance of necessary formalities.

(Arindam Mukherjee, J.)