[Cites 5, Cited by 0]
Tripura High Court
Unknown vs Tripura Tribal Areas Autonomous ... on 8 December, 2025
Page 1 of 13
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.447 of 2025
1. Mrinal Kanti Deb Barma,
S/o. Lt. Ananda Mohan Debbarma,
R/o. Charu Kuthir, Near Bijoy Kumar Girls School, P.O. Agartala, P.S.
West Agartala, PIN- 799001, Aged 61 years.
2. Tapan Kumar Deb,
C/O Nantu Chandra Deb,
R/o: Dukli District, West Tripura, Pin-799130, Aged 60 years.
3. Adhir Das,
C/O Surajkanta Das,
R/o: S/B Lane Agartala VTC Dhaleswar, District- West Tripura, Pin
code-799007, Aged: 61 years.
4. Madan Das,
S/O: Lt Jogendra Chandra Das,
R/o: 103 Ranirbazar Nagar Panchayat, Nalgaria, Majlishpur,
Ranirbazar, Jirania, West Tripura, Pin code-799035, aged-60 years.
5. Muktalata Mohanta,
W/O Biswajit Deb,
R/o: Ward-9 Ramnagar, Road No-4, Near Sishu Mahal School,
Agartala, Agartala MC Ramnagar, West Tripura, Pin code-799002,
Aged: 61 years.
6. Dilip Kumar Debbarma,
S/O Narendra Debbarma,
R/o: House No. 169, WARD NO- 07, Ujan Abhoynagar, Near Blood Sun
Club, P.S.- East Agartala, Pin code 799005, Age-61 years.
7. Rina Debbarma,
W/O Swapan Debbarma,
R/o: P.R. Road, Ward no-14 Near Sargam Studio, Sadar, Agartala, VTC
Krishnanagar, PO: Agartala, District West Tripura, Pin Code- 799001,
Age-60 years.
8. Malina Debbarma,
W/O Dilip Kumar Debbarma,
R/o:87,04/Thall Bari, P/O- Champa Hour, Mouja-East Singi Charra,
Sepaihour West, Tripura, Pin code-799201, aged: 61 years.
9. Arati Debbarma,
W/O Prasanta Debbarma,
R/o: Salema Maharani, PS- Salema, Maharani Sub-Zonal Office,
District- Dhalai, Tripura, Pin Code-799278, Age-60 years.
10.Sumendra Debbarma,
S/O Subodh Debbarma,
R/o: 164 Dakshin Manai Charra, Town/ Vill- East Balchhara, PS-
Khowai, Sub Division Khowai, District- West Tripura, Pin code-799201,
Age-60 years.
Page 2 of 13
11.Matendra Reang,
S/O Badal Roy Reang,
R/o: 7 Annandabazar para, Town/Vill- Central Catchment Reserve
Forest, PS- Kanchanpur, Sub-division-Kanchanpur, District- North
Tripura, Pin-799271, Age-58 years.
12.Arun Chakma,
S/O Late Surendra Chakma,
R/o: Sector Office, Dasda, Laxmipur, Rabi Das Para, North Tripura,
Pin-799271, Age-61 years.
13. Gautam Das,
S/O Lt. Ananda Charan Das,
R/o: Kanchanpur proper Kanchapur H.S School Kanchanpur, VTC:
Kanchanpur, District: North Tripura, State Tripura, Pin code-799270,
Aged: 61 years.
14.Sri Barun Kanti Barau,
C/O Lt Bindu Bikash Barua
R/o: Kanchanpur Bazar, Kanchanpur, North Tripura- 799270, Aged: 60
years.
15.Satyaranjan Debbarma,
S/O Ganeshchandra Debbarma,
R/o:128 Nutan Mangalam Bari, Town/Vill Tuihachingbari, PS- Khowai,
Sub Division- Khowai, District West Tripura, Pin-799207, Aged: 61
years.
16.Sandhyaram Debbarma,
S/O Rabi Charan Debbarma,
R/o:Joyram Sardar Para Radhapur, Janmeyjoynagar, District- West
Tripura, Pin-799045, aged:61 years.
........Petitioner(s)
-Versus-
1. Tripura Tribal Areas Autonomous District Council (TTAADC)
to be representation by The Chief executive Officer, Tripura Tribal
Areas Autonomous District Council (TTAADC), Khumulwng, West
Tripura, PIN - 799035.
2. The Chief Executive Officer, Tripura Tribal Areas Autonomous
District Council (TTAADC), Khumulwng, West Tripura, PIN-799035.
3. The Executive Officer (Admn.), Tripura Tribal Areas Autonomous
District Council (TTAADC), Khumulwng, West Tripura, Pin: 799035.
4. The Principal Officer (Edn.), Tripura Tribal Areas Autonomous
District Council (TTAADC), Khumulwng, West Tripura, Pin: 799035.
5. The Inspector of Schools, TTAADC, Khumulwng, West Tripura,
Pin: 799045.
6. The Inspector of Schools, TTAADC, Rupachari, Sabroom, South
Tripura, Pin 799145.
7. The Principal Officer, Kokborok and Other Indigenous Language
Department, TTAADC, Khumlwng, Pin: 799045.
Page 3 of 13
8. The Zonal Developemnet Officer, West Zone, TTAADC,
Khumlwng, Pin:799045.
9. The Inspector of Schools, Harepkuwar, TTAADC, Khowai, Tripura,
Pin:799201.
10. The Inspector of School, Kanchanpur North Tripura,
Pin:799270.
11. The Inspector of Schools, Mandwi, TTAADC, Tripura,
Ρ.Ο:799045.
12. The Secretary, District Council, Tripura Tribal Areas
Autonomous District Council, (TTAADC), Khumulwng, Jiranai, Tripura-
799035.
13. The Principal Accountant General (A & E), Bholagiri, Agartala,
West Tripura.
14. The Sr. Account Officers, office of the Accountant General (A &
E), Bholagiri Agartala, West Tripura.
........ Respondent(s)
1. Dilip Barua, Age-60 years,
S/o-Ranjan Barua,
R/O:Village-92 Kanchanpur Road,
Kanchanpur Bazar Καnchanpur,
P.O- Kanchanpur, Dasda,
District-North Tripura, Pin-799270.
2. Rajendra Debbarma, Age-60 years,
S/o-Sachindra Debtsarma,
R/O- Village-Debendra Chow Para, West Belchara,
P.O-Paschim Belchara, District- West Tripura, Pin-799201.
3. Manoranjan Debbarma, 61 years,
S/o-Abhiram Debbarma,
R/O- Village- Chandra Nath Thakur Para,
P.O-West Rajnagar, District-West Tripura, Pin-799207, Age-
4. Pradip Kumar Debbarma, Age-61 years
S/o- Lt. Puniram Debbarma,
R/O-Village- Shib Durga Thakur Para, Mouja- Joy Nagar,
P.O-Birendra nagar, VTC- Joynagar,
District- West Tripura, Pin-799045.
5. Aswini Debbarma, Age- 68,
C/o- Doharam Debbarma,
R/O-Village- Takarjala Paschim,
P.O- Paschim Takarjala, District- Sepahijala, Pin-799102.
6. Satya Ranjan Debbarma, Age-61
S/o- Birendra Debbarma,
R/O- Village-Ananda Chou Para, Uttar Pramod Nagar,
P.O-Tuichingram Bari, District- West Tripura, Pin-799207.
7. Sushama Singha, Age- 60 years
W/o- Nagar Singha,
R/O-Village- Ward No- 11, Ranir Bazar Nagar Panchayet Nalgaria, P.O-
Majlishpur, District-West Tripura, Pin-799035.
8. Swapan Sarkar, Age-61 years,
S/o-Lt. Tarini Chandra Sarkar,
R/O- Village- Near Nabadiganta Sangha, Mouja- Badharghat, P.S-
Amtali Sub. Division- Bishalghar Agartala, A.M.C Charipara, District-
West Tripura, Pin-799003.
9. Chitta Ranjan Sarkar, Age-60 years,
S/o- Raman Chandra Sarkar,
Village- Near Ellectric Office, Kalachand Kobra Para Jirania, District-
West Tripura, Pin-799045.
10. Ananta Sadhan Jamatia, Age- 60 years,
S/o-Durga Sadhan Jamatia,
Village- 85, Khakchang Para, Kaipeng Bulai, Killa, P.O- Killabazar,
District-Gomati, Pin-799114.
11. Jiban Krishna Sharma, Age-61 years,
S/o-Lt. Jnanada Ranjan Sarma,
Village- Bhowalia Basti, Kanchanpur, P.O+P.S-Ambassa, District-Dhalai
Tripura, Pin-799289.
12. Ranjit Gope, Age-61 years,
C/o- Radha Kanta Gope,
Village- Mahajan Para, P.O- Abhanga, District-Dhalai Tripura, Pin-
799286.
13. Lalzawmthangi Rokhum, Age-60 years,
W/o-Biral Kumar Hrangkhawl,
Village- HNo.3, Kamalachara, P.O-Ambassa, District-Dhalai Tripura,
Pin-799289.
14. JharnamoyeeDaurai, Age-61 years,
W/o-George Hrangkhawl,
R/O-Village- 80, Kuki Para, Kamalachara, P.O-Ambassa, District-
Kanchanpur Ambassa, Pin-799289.
15. Madan Reang, Age-60 years,
S/o- Dhirendra Kumar Chowdhury,
Village- Near Panchayet Office, Block- Matarbari/ Sub Division-Udaipur,
VTC-Adipur, District-South Tripura, Pin-799125.
16. Gayatri Rani Sharma, Age-61 years,
W/o- Hari Kumar Sharma,
R/O- Village-Thakur Palli, P.O-Kulai, District-Dhalai Tripura, Pin-
799204.
17. Rana Mohan Jamatia, Age-60 years,
S/o-Kirti Mohan Jamatia,
R/O-Village- PurbaKhupilong, Sub. Division- Udaipur, Killa, VTC-
Khupilong, District- South Tripura, Pin-799114.
18. Pancha Manik Molsom, Age- 61 years,
S/o-Lt. Daiya Jiban Molsom,
R/O- Village- Atharovola, Sub.Division-Killa,
District- South Tripura, Pin-799114.
19. Chinu Bala Debbarma, Age-60 years,
W/o- Sankha Debbarma,
R/O- Village- House No.06 Ward No.01, Mouja- East Bel Bari, Sova
Mani Para, P.O- Bel Bari, East Bel Bari A.D.C Jirania, District- West
Tripura, Pin-799045.
20. Nilima Debbarma, Age-61 years,
W/o-Suddharam Debbarma,
R/O-Village- 135 Ward No. 14 Krishna Nagar Main Road, P.O-Agartala,
P.S- West Agartala, District- West Tripura, Pin-799001.
21. Braja Kishor Jamatia, Age-61 years,
S/o-Karna Muni Jamatia,
R/O- Village- Pabitra Ram Bari, G.P-South Brajendra Nagar, P.O-Pitra,
Udaipur, District- South Tripura, Pin-799116.
22. Thaiya Roy Jamatia, Age-61 years,
S/o-DebpadaJamatia,
R/O-Village-Raiabari, P.O-Raiyabari, District- Gomati Tripura, Pin-
799114.
23. Mohan Lal Jamatia, Age-60 years,
S/o-Lt. Nil Chandra Jamatia,
R/O-Village-04-117 Raiya Bari, Killa, Sub. Division-Udaipur, Raiya Bari,
P.O-Raiya Bari, Gakulpur, District- South Tripura, Pin-799114.
24. Thaioa Ram Reang, Age-61 years,
S/o-Nakula Jay Reang,
R/O- Village- Satiram Para, P.O-Sikaribari, District- Dhalai, Pin-
799289.
25. Purnendu Chanda, Age-61 years,
S/o-Lt. Pramod Chand,
R/O- Village- Ward No.08, Ambassa Colony, P.O-Ambassa, Sub
Division-Ambassa, Block- Ambassa, VTC-Ambassa, District-Dhalai
Tripura, Pin-799289.
26. Paresh Debbarma, Age-61 years,
S/o- Lt. Karnakishor Debbarma,
R/O-Village-Sonaram Kobra Para, P.O-PurbaNalichara, District- Dhalai,
Pin-799204.
27. Kunja Dayal Jamatia, Age- 60 years,
S/o- Lt. Jagat Kanta Jamatia,
R/O- Village- Pada ram Bari, Uttar Brajendra Nagar, Udaipur, Block
Killa, VTC- Uttar Brajendra Nagar, District- South Tripura, Pin-799114.
28. Anup Debbarma, Age-60 years,
S/o- Fatik Debbarma,
R/O- Village- SantiParaKanchanpur,
P.O- Ambassa District-Dhailai Tripura, Pin- 799289.
........Petitioner(s)
-Versus-
1. Tripura Tribal Areas Autonomous District Council (TTAADC)
to be representation by The Chief Executive Officer, Tripura Tribal
Areas Autonomous District Council (TTAADC), Khumulwng, West
Tripura, PIN - 799035.
2. The Chief Executive Officer, Tripura Tribal Areas Autonomous
District Council (TTAADC), Khumulwng, West Tripura, PIN-799035.
3. The Executive Officer (Admn.), Tripura Tribal Areas Autonomous
District Council (TTAADC), Khumulwng, West Tripura, Pin: 799035.
4. The Principal Officer (Edn.), Tripura Tribal Areas Autonomous
District Council (TTAADC), Khumulwng, West Tripura, Pin: 799035.
5. The Inspector of Schools, TTAADC, Khumulwng, West Tripura,
Pin: 799045.
6. The Inspector of Schools, TTAADC, Rupachari, Sabroom, South
Tripura, Pin 799145.
7. The Principal Officer, Kokborok and Other Indigenous Language
Department, TTAADC, Khumlwng, Pin: 799045.
8. The Zonal Developemnet Officer, West Zone, TTAADC,
Khumlwng, Pin:799045.
9. The Inspector of Schools, Harepkuwar, TTAADC, Khowai, Tripura,
Pin:799201.
10. The Inspector of School, Kanchanpur North Tripura,
Pin:799270.
11. The Inspector of Schools, Mandwi, TTAADC, Tripura,
Ρ.Ο:799045.
12. The Secretary, District Council, Tripura Tribal Areas
Autonomous District Council, (TTAADC), Khumulwng, Jiranai, Tripura-
799035.
13. The Principal Accountant General (A & E), Bholagiri, Agartala,
West Tripura.
14. The Sr. Account Officers, office of the Accountant General (A &
E), Bholagiri Agartala, West Tripura.
........ Respondent(s)
1. Prasanna Kumar Deb Barma,
S/o: Lt. Gourchan Debbarma,
R/o: Vill: Pathaliaghat, Raj Chandra Golirai Bari, Dist- Sepahijala,
Tripura, Pin: 799103, Age-61 years.
2. Subodh Debbarma,
S/O: Lt: Chandra Kumar Debbarma,
R/o: Bhadra Miship Para, Tripura Engineering College, Jirania West
Tripura, Pin-799045, Age- 61 years.
3. Ashok Debbarma,
S/O: Lt. Sharat Chandra Debbarma,
R/o: Vill: Chinta Ram Kobra Para, Champaknagar, Champaknagar
West Tripura, Pin code- 799045, Aged:61 years.
4. Newan Mog,
S/O: Lt. Mongchabai Mog,
R/o: Kulai Bazar, Purba Nalichara, District-Dhalai Tripura, Pin code-
799204, Aged-61 years.
5. Laltindawala,
S/O: Lt Liansanja,
R/o: Y.M.A Hall, Village -Sabual PO- Bhangmun, Dist-North Tripura,
Pin 799269, Age 60 years.
6. Malsawma Reang,
S/o: Lt Malaiha Reang,
R/o: Village: Sabual P.O & P.S: Bhangmun Sub-division-Kanchanpur,
Dist- North Tripura, Pin-799269, Age-60 years.
7. Challianmawiia,
S/o Aithuama,
R/o Vill: Paschim Manapui PO: Bhangmun Dist: North Tripura,
Tripura, Pin 799269, Age 61 years.
8. Pradip Bhowmik,
S/o Lt. Manmohan Bhowmik,
R/o: Village: Garjania, Rajnagar, Belonia, South Tripura, Pin 799155,
Age- 60 years.
........Petitioner(s)
-Versus-
1. Tripura Tribal Areas Autonomous District Council (TTAADC)
to be representation by The Chief Executive Officer, Tripura Tribal
Areas Autonomous District Council (TTAADC), Khumulwng, West
Tripura, PIN - 799035.
2. The Chief Executive Officer, Tripura Tribal Areas Autonomous
District Council (TTAADC), Khumulwng, West Tripura, PIN-799035.
3. The Executive Officer (Admn.), Tripura Tribal Areas
Autonomous District Council (TTAADC), Khumulwng, West Tripura,
Pin: 799035.
4. The Principal Officer (Edn.), Tripura Tribal Areas Autonomous
District Council (TTAADC), Khumulwng, West Tripura, Pin: 799035.
5. The Inspector of Schools, TTAADC, Khumulwng, West Tripura,
Pin: 799045.
6. The Zonal Development Officer, West Zone, TTAADC,
Khumlwng, Pin:799045.
7. The Inspector of School, Kanchanpur North Tripura,
Pin:799270.
8. The Inspector of Schools, Mandwi, TTAADC, Tripura,
P.O:799045.
9. The Inspector of Schools, Birchandramanu, TTAADC, South
Tripura.
10. The Inspector of Schools, Ganganagar, TTAADC, Dhalai,
Tripura.
11. The Inspector of Schools, Bishramganj, TTAADC, Tripura,
Sepahijala, Tripura.
12. The Secretary, District Council, Tripura Tribal Areas
Autonomous District Council, (TTAADC), Khumulwng, Jiranai, Tripura-
799035.
13. The Principal Accountant General (A & E), Bholagiri,
Agartala, West Tripura.
14. The Sr. Account Officers, office of the Accountant General (A &
E), Bholagiri Agartala, West Tripura.
........ Respondent(s)
For the Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Advocate.
Ms. Sutapa Deb Barman, Advocate.
Ms. Pallavi Debbarma, Advocate.
Ms. Aradhita Debbarma, Advocate.
For the Respondent(s) : Mr. Bhaskar Debbarma, Advocate.
Mr. Agniva Chakrabarti, Advocate.
Date of hearing and delivery: 08th December, 2025.
of Judgment & Order
Whether fit for reporting : YES
HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
JUDGMENT & ORDER (Oral)
Heard Mr. Purusuttam Roy Barman, learned senior
counsel appearing for the petitioners. Also heard Mr. Bhaskar
Debbarma, learned counsel appearing for the respondents No.1 to 12
and Mr. Agniva Chakrabarti, learned counsel appearing for
respondents No.13 & 14.
[2] Common facts and issues are being involved in all the
three writ petitions. The same are heard together and are being
disposed of by this common judgment.
[3] In WP(C) No.447 of 2025, there are 16 petitioners who
were employees under Tripura Tribal Areas Autonomous District
Council (in short, TTAADC) in different capacities, and all of them
went on retirement on different dates in the year 2024 and 2025. It
is their grievance that after retirement, they were not paid regular
monthly pension, gratuity, leave encashment benefits and the
amount payable as GPF, including commutation of pension and group
insurance benefits. Therefore, with such grievances, they have filed
the present writ petition seeking a direction to the respondents to
release monthly pension, full amount of gratuity, leave encashment
benefits, commutation of pension and the group insurance benefit
with interest for such delayed payment.
[4] In WP(C) No.448 of 2025, there are 28 petitioners, all
were also employees under TTAADC and have already gone on
retirement on different dates during the year 2024 and 2025. Their
grievances are also similar like the petitioners of WP(C) No.447 of
2025. Therefore, they have also filed the writ petition with similar
prayers like above said petitioners.
[5] In WP(C) No.452 of 2025, also there are 8 petitioners
who similarly went on retirement during the year 2024 and 2025 as
employees of TTAADC. They also carry similar grievances like
petitioners of other two writ petitions.
[6] Learned counsel, Mr. Bhaskar Debbarma, representing
the TTAADC, who are primarily responsible for making such
payments, submits that only due to financial constraints, the TTAADC
authority could not provide them such benefits, as requisite fund was
not released by the State Government.
[7] Mr. Debbarma, learned counsel also submits that three
separate interim applications are filed in the above said writ petitions
by TTAADC for adding the State of Tripura as a party, on the ground
that the source of funds of the TTAADC is from the State Government
and due to the delayed release of the funds, they have not been able
to make the payments, and therefore State of Tripura may be added
as party in these proceedings. So far such prayer is concerned, it is
an internal arrangement of money flow between the State
Government and the TTAADC, but the petitioners have no concern
with the same. The TTAADC being the employer of the petitioners has
their primary responsibility to make the payment and it is for them to
gather the funds from its known sources, following the due
procedure. Therefore, the State Government is not required to be
heard in these proceedings. Accordingly, all these I.A. petitions are
rejected.
[8] Both sides submit that during the pendency of these writ
petitions, the pension has been released in favour of all the
petitioners, but the amounts payable towards gratuity, leave
encashment, commutation of pension and the group insurance
scheme are yet to be released.
[9] Mr. Roy Barman, learned senior counsel also prays for
granting of interest for delayed payment on the arrears of pension
amount and on other amounts payable on other counts as indicated
above. Both the learned counsel, however, agree that all the three
writ petitions are covered by the decision of this Court passed in Sri
Rati Ranjan Debbarma & Ors. vs. Tripura Tribal Areas
Autonomous District Council (TTAADC) & Ors., WP(C) No.380
of 2025, decided on 28.11.2025, except with the distinction that, in
that case, after the filing of the writ petition, all the aforesaid benefits
were released except the benefits under the Group Insurance scheme
and the interest for delayed payment. However, in the present case,
except pension nothing has been released. Both the learned counsel
also submit that all the three writ petitions may be disposed of in the
similar terms like said WP(C) No.380 of 2025, with necessary
modifications regarding the payment on other counts as indicated
above.
[10] This Court has considered the submissions of both sides
and also perused the materials placed in the record. It is undisputed
that all the petitioners of above said three cases were employees
under TTAADC and they all are entitled to get all pensionary benefits,
including benefits under gratuity, leave encashment, group insurance
scheme and also the commutation of pension. The only plea of
TTAADC is that due to shortage of funds to be released by the State
Government, they could not discharge their own responsibility by
providing those benefits to their employees.
[11] Mr. Debbarma, learned counsel further submits that the
payment of the Group Insurance policy is required to be made not by
them but by Life Insurance Corporation of India (LICI). However,
such a plea has not been taken in the counter affidavit, nor the LICI
has been made party in these writ petitions at the instance of said
respondents.
[12] Law is settled since long that post-retiral benefits like
gratuity and leave encashment etc., are not reward to be paid to an
employee on his retirement at the grace of his employer. These are
valuable rights accrued by an employee at the cost of his hard and
sincere labour rendered during his service career. Therefore, it is
obligatory for the employer to make such payment at the earliest
possible manner in accordance with the relevant rules. In any delay
caused in the disbursement of the same warrants imposition of
interest thereupon. Relevantly, the decision of Hon'ble Supreme Court
in a case of State of Uttar Pradesh and Others vs. Dhirendra Pal
Singh, (2017) 1 SCC 49, may be referred wherein at paragraph
No.9 it was observed the pension and gratuity are no longer any
bounty to be distributed by the Government to its employees on the
retirement but are valuable rights in their hands, and any culpable
delay in such disbursement must be visited with the penalty of
payment of interest.
[13] Mr. Barman, learned senior counsel also relies on another
decision of the Supreme Court in a case of S.K. Dua vs. State of
Haryana and another, (2008) 3 SCC 44, wherein at paragraph
No.14, while dealing with the aspect of granting interest on such
delayed payment of retiral benefits, the Apex Court held as under:
"14. In the circumstances, prima facie, we are of the
view that the grievance voiced by the appellant
appears to be well-founded that he would be entitled
to interest on such benefits. If there are Statutory
Rules occupying the field, the appellant could claim
payment of interest relying on such Rules. If there
are administrative instructions, guidelines or norms
prescribed for the purpose, the appellant may claim
benefit of interest on that basis. But even in absence
statutory rules, administrative instructions or
guidelines, an employee can claim interest under
Part III of the Constitution relying on Articles 14, 19
and 21 of the Constitution. The submission of the
learned counsel for the appellant, that retiral
benefits are not in the nature of "bounty" is, in our
opinion, well founded and needs no authority in
support thereof. In that view of the matter, in our
considered opinion, the High Court was not right in
dismissing the petition in limine even without
issuing notice to the respondents."
[14] In view of above discussions, it is held that the
respondents No.1 to 12 in all the three cases are under legal
responsibility to make the payment of benefits of gratuity, leave
encashment, commutation of pension and Group Insurance along
with interest thereon for such delayed payment and also interest on
the arrears of pension. Consequently, the above said respondents
No.1 to 12 are directed to make payment of the benefits of gratuity,
leave encashment, commutation of pension and Group Insurance to
all the petitioners along with interest @ 7% per annum on the
aforesaid amounts and also on arrear pension computing from the
period after 30 days of their respective date of retirement till
payment is made. Such payment should be made within 3(three)
months from the date of receipt of the copy of this judgment.
[15] Learned senior counsel submits that few of the petitioners
are in urgent need of money for treatment, marriage purpose etc.,
and therefore, their payments may be made on urgent basis.
Considering above said submissions, the above said respondents are
also directed to prioritise the payment of aforesaid benefits to those
persons who are in urgent need of money for any cogent and
reasonable grounds, if on their approach to the respondents, the
respondents are satisfied about existence of such urgency. Their
payments may be made within 2(two) months from the date of
receipt of copy of this judgment.
With such observations and directions, all the writ petitions
are disposed of.
Pending application(s), if any, also stands disposed of.
JUDGE
RUDRADE Digitally signed
by RUDRADEEP
EP BANERJEE
Date: 2025.12.11
BANERJEE 17:50:56 +05'30'
Dinashree
