- (1.) Counsel appearing for the petitioner upon instruction submits that in fact, this writ petition has been preferred by the Association of the employees of the respondent-Company for getting retirement benefits and interest upon arrears of wages, leave traveling compensation claim, leave encashment claims, medical facilities amount etc. and they shall prefer individually the representation to the respondent-Company and let a suitable direction be given to the respondent-Company to dispose of these representations of approximately 283 employees, in accordance with law, Rules, Regulations, Policy etc. applicable to the respondents. Counsel appearing for the respondent-Company submits that no public interest at large is involved, hence, this petition is not tenable at law for getting retirement benefits and/or service matter in light of the judgment rendered by the Hon'ble Supreme Court in "Bholanath Mukherjee & Ors. Vs. Ramkrishna Mission Vivekananda Centenary College & Ors.", 2011 5 SCC 464, especially looking to the paragraph no. 31 thereof.
(2.) In view of this limited argument of the counsel for the petitioner, we hereby direct the respondent-Company to decide the representations, if preferred by the workmen within two weeks from the date of receipt of a copy of this Court, for getting interest upon delayed payment of wages etc. as stated hereinabove. This decision shall be taken by the respondent, in accordance with law, Rules, Regulations and Policy applicable to the respondent as well as to the employees thereof, as expeditiously as possible and practicable, after receiving the representations. In view of the aforesaid observations, this writ petition is disposed of;