Mr. P. K. Pal vs None
2023 Latest Caselaw 123 Tri

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                            HIGH COURT OF TRIPURA
                              _A_G_A_R_T_A_L_A_
                                   WP(C) No.1092 of 2022
For Petitioner(s)            :    Mr. P. K. Pal, Advocate.
For Respondent(s)            :    None.

HON'BLE THE CHIEF JUSTICE (ACTING) _O_ R_ D_ E_ R_ 03/02/2023 Heard.

The petitioner has prayed for the following reliefs: i. Admit the writ petition.

ii. Call for the records.

iii. Issue rule calling upon the respondent to show cause as to why the petitioner shall not be allowed/released the arrears of revised gratuity amount as entitled to under the payment of Gratuity Act, 1972 in terms of maximum revised ceiling of Rs.20,00,000/- w.e.f. 29.03.2018 along with compound rate of interest @7% per annum in favour of the petitioner and after hearing the parties, be pleased to make the rule absolute."

The case of the petitioner is that the petitioner is entitled for payment of gratuity and accordingly, a demand notice through his counsel dated 20.06.2022 has been issued to the respondents but, the same has not been considered. During the course of argument, learned counsel appearing for the petitioner has drawn attention of this Court and submits that on the same pretext, this Court passed a judgment and order dated 10.11.2022 in WP(C) No.558 of 2021 and the same supports the case of the petitioner.

In view of above, without expressing any opinion on merits, the present writ petition stands disposed of directing the respondents to consider the representations filed by the petitioners dated 20.06.2022 in accordance with law, within a period of three months from the date of receipt of the copy of this order.

CHIEF JUSTICE (ACTING)

A. Ghosh