Abhijit Gangopadhyay, J. - (1.) The writ petitioner is a retired Teacher. After his retirement gratuity amount of Rs. 4,39,315/ (Rupees Four lakh thirty nine thousand three hundred fifteen only) was paid to him on 01.08.2014. The petitioner retired on superannuation on and from January 31, 2008 from the School. As no interest was paid to him because of the delayed payment of gratuity he made one representation before the Director, Pension, provident Fund & Group Insurance Government of West Bengal (Director, in short, hereafter) on 30.06.2016 making prayer for interest on gratuity on the ground of delayed payment.
(2.) When no action was taken in respect of his said representation dated June 30, 2016 he filed one writ application being W.P. No 17012(W) of 2016 (Govind Prasad Sinha -versus- The State of West Bengal & Ors). In the said writ application this Court on January 18, 2017 directed the concerned respondent to consider the representation of the petitioner dated June 30, 2016 to calculate the interest on the delayed payment of gratuity in accordance with law at the prevalent bank rate of interest and to pay the same in favour of the petitioner if the same had not been paid by that time and if the petitioner was eligible for the said benefit and if there is no legal impediment. Such consideration was to be made by the concerned respondent by three months from the date of furnishing certified copy of the order.
(3.) Subsequently, pursuant to the said order of this Court dated January 18, 2017 a payment of Rs. 1, 95,321/- was made in favour of the petitioner from the office of Additional Treasury Officer of Asansol Treasury-I in the petitioner's bank account.;