- (1.) Rev. P. No.176/2015 & C.M.No.4860/2015 (For delay of 941 days) Vide the present petition, petitioner widow of deceased A. K. Mitra seeks review of the judgment dated 03.07.2012 passed by this Court in WP (C) No.9184/2006.
(2.) Mr.Gaurav Gupta, learned counsel appearing on behalf of petitioner submitted that deceased husband of petitioner filed the WP (C) No.9184/2006 whereby sought directions against the respondents for payment of arrears of gratuity entitled on actual payment of salary, amounting to Rs.3.00 Lac approximately with interest @ 18% per annum from the date of accrual of right till the date of payment. Further also sought directions to issue payment of pension from the Provident Fund Authority (Kolkata) under EPS-95. Thus, the petitioner sought gratuity and pension accordingly.
(3.) He further submitted that on both the issues the deceased husband of the petitioner, who was appearing in person argued before this Court, however vide judgment dated 03.07.2012, this Court granted the relief in following terms:- 44. Accordingly, in view of the above discussion, respondents are directed to calculate the gratuity of the arrear as applicable as per the Central 5th Pay Commission and disbursed the same to the petitioner within four weeks from today. 45. Since the petitioner has been agitated this issue continuously with the respondents and there is no fault of him, therefore, interest thereon @ 8% would also be paid accordingly. 46. If the respondents failed to pay the above directed amount within the period mentioned above, then the petitioner shall be entitled to further interest @ 4% till the realization of the same. ;