Harish Tandon, J. - (1.) In this writ application, the writ petitioner has claimed interest on belated payment of gratuity. The writ petitioner attained the age of superannuation on the 30th of August 2003. Gratuity, which was to be paid to the writ petitioner on the date of retirement, was in fact paid on 15th March 2004.
(2.) The judgment of this Court, passed in W.P. 23580 (W) of 2009 in the case of Sankar Chandra Das v. The State of West Bengal & Ors. , is placed. After perusal of the said judgment, it is noticed that Mr. Advocate General, who appeared in the said writ application, submitted that the Government has accepted a large number of orders, previously made by this Court, directing the State to pay interest at the rate of 10% per annum from the date of retirement for belated payment of gratuity till the date of actual payment of the amount. On the basis of such submission, the Hon'ble Single Bench disposed of the said writ application directing the respondents to pay interest on gratuity at the rate of 10% per annum.
(3.) I do not find that any contrary view or decision could be arrived at in this writ application as well.;