- (1.)Since common questions of law and facts are involved, all the writ petitions are taken up together for disposal at the admission stage itself by this common judgment on the consent of learned counsels appearing for the parties.
(2.)In all the writ petitions the petitioners have prayed for a direction from this court upon the respondents to cause full and final payment of gratuity to the petitioners after adjusting the partial payment already made to them. They have also prayed to direct the respondents to give interest @ 9% per annum on the amount that has been already paid to them. The petitioners were working under the respondent nos. 3 and 4, and on attaining the age of superannuation they have retired on different dates. Necessary particulars in respect of their dates of retirement and claims are mentioned in the table below:
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(3.)Ms. A. Debbarma, learned counsel appearing for the petitioners has submitted that these petitions are covered by the judgment of learned Single Judge dtd. 16/3/2021 passed in WP(C) No.738 of 2020 with other connected petitions, titled as Shri Ashok Debbarma v. The State of Tripura and Ors.
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