Abhijit Gangopadhyay, J. - (1.) This application was initially dismissed by the writ Court on 19th March, 2014 on the ground of delay in filing of more than three years. The writ petitioner challenged the said dismissal order by filing an appeal being F.M.A. No. 2253 of 2014 (Asok Kumar Hazra - versus- The State of West Bengal & Ors). The said appeal was allowed with the observation that the writ petition was not delayed and ought not to have been dismissed at the threshold. With such observation the writ application was remanded for fresh hearing before the appropriate bench (writ Court). Subsequently, this matter was mentioned before this Court and was taken up for hearing.
(2.) This writ application has been filed by the petitioner claiming interest for delayed payment of gratuity. The petitioner has stated in the writ application that gratuity was paid to him at a belated stage though he was entitled to get it on the date next to the date of his retirement.
(3.) The petitioner was a teacher of a Primary School who was appointed in the year 1980 and has retired on superannuation from service on December 31, 2010. He has stated that there was no impediment in paying the gratuity on the date next to his date of retirement as he submitted his pension booklet duly filled up to the appropriate authority much prior to his retirement.;