- (1.) HEARD counsel for the petitioner and Sri sameer Sharma for. the contesting respondent. The following substantial relief for a writ of mandamus has been sought through this petition. "issue a writ, order or direction in the nature of mandamus commanding the respondents to pay interest on the amount of gratuity in accordance with Section 7 (3-A) of the payment of Gratuity Act, 1972 on an amount of Rs. 1,42,407/- for a period of one year i. e. from the date of retirement i. e. January 31, 1991 to December, 1991 when an amount of rs. 51,392. 31 were paid and thereafter on an amount of Rs. 91,015. 33 for a period of upto june 23, 2001 when another amount of Rs. 51,392. 30 was paid through cheque No. 8995 dated June 23,2001 at the rate of 12% per annum which approximately comes to rs. 27,000/- with further interest at the rate of 24% per annum till the payment is made. "
(2.) THE petitioner was working as a senior clerk in the Central Workshop of the respondent-Corporation when he retired on january 31, 1999 on attaining the age of superannuation. Certain amounts were paid to him but all retiraldues including gratuity was not paid, forcing him to prefer the writ petition no. 55594 of 2000 seeking a mandate to the respondent to pay all the retiral dues. The said writ petition was disposed off vide order dated january 2, 2001 with a direction to the respondent-Corporation to decide the claim of the petitioner within two months and to pay him the dues found to be outstanding. The petitioner made his representation for the retiral dues claiming interest thereon for delayed payment also. The respondent-Corporation by the order dated February 28, 2001 refused grant of interest on the ground of bad financial condition of the Corporation and also did not pay the admitted dues forcing the petitioner to prefer contempt petition No. 805 of 2001 and upon issuance of notice, the second instalment of gratuity amounting to Rs. 51,399/- was paid through cheque dated June 23,2001 and the last instalment of gratuity amounting to Rs. 39,623/- was paid alonowith other dues through cheque dated June 26, 2001 but no interest was paid. When the petitioner pressed for payment of interest before the Contempt Court, it refused stating that there is no direction of the writ court for payment of interest and as such it discharged the notices as otherwise the dues had been paid. In these circumstances, the present petition claiming interest has been filed.
(3.) THE facts relating to the delayed payment of gratuity have not been denied by, the respondents. However, it is contended that the claim for payment of interest is barred by principles of constructive res-judicata because no claim, for interest was made by the petitioner when the earlier writ petition was filed and therefore he is estopped from claiming it now. In support thereof he has relied upon a decision of the Apex Court in the case of Commissioner of Income Tax, Bombay v. T. P. Kumaran (1996)10 SCC 561 : 1997-I-LLJ-l17 and a Division bench of this Court in the case of Rakesh Kumar agrawal v. State Bank of India 2003 (3) ESC 133.;