SOUMITRA PAL,J. - (1.) Leave is granted to the petitioner to add Hooghly-Chinsurah Municipality as a party respondent. Let the cause title be amended in course of this day. Since Mr. Ghosh appearing on behalf of the respondent accepts service of notice on behalf of the added respondent, no further copy need be served.
(2.) In the writ petition the petitioner, an ex-employee of Hooghly-Chinsurah Municipality, has prayed for a direction upon the authorities of the Municipality to release the gratuity amounting to Rs. 2,68,340/- along with interest and to refund the excess amount realized from the monthly salary which amounts to Rs. 31,950/-.
(3.) Mr. Ghosh, learned advocate appearing on behalf of the Hooghly-Chinsurah Muncipality, submits that gratuity and the excess salary deducted mistakenly shall be paid within eight weeks.;