- (1.)Heard Mr. D. Bhattacharjee, learned GA assisted by Mr. P. Saha, learned counsel appearing for the appellants-TRTC, the respondents in the writ petition. Also heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. K. Nath, learned counsel appearing for the respondent, writ petitioner. For convenience, the parties are referred to here-in-below according to their original status in the writ petition.
(2.)The respondents-TRTC have preferred the present appeal challenging the legality and validity of the judgment and order dtd. 20/2/2020, wherein a learned Single Judge of this Court had passed an order directing the respondent-TRTC to release the gratuity payable to the writ-petitioner at the rate of Rs.20,00,000.00 along with simple interest at the rate of 7.5% per annum after completion of 1 (one) month from the date of retirement till actual payment.
(3.)Mr. Bhattacharjee, learned GA has submitted that the respondents-TRTC have paid gratuity to the writ-petitioner considering the ceiling limit at Rs.10,00,000.00. During his argument, learned GA has relied upon Sec. 4-A of the Payment of Gratuity Act, 1972.
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