Abhijit Gangopadhyay, J. - (1.) A prayer made in the writ application, reproduced hereinbelow will show the casual attitude or the deliberate suppression of fact in filling the writ application. The relevant prayer being prayer (b) is as follows: "b) A writ in the nature of Mandamus commanding the respondents, to disburse the interest towards delayed payment of gratuity of the petitioner till the actual payment at the rate of 18% interest per annum;"
(2.) From the prayer it cannot be known and understood from which date interest towards delayed payment of gratuity is being claimed. From other prayers of the writ application also this necessary particular i.e. the date from which the interest is to be calculated is not available; It is also not found from the pleading also.
(3.) This is sufficient for dismissal of the writ application.;