MRINAL KANTI DAS Vs. TRIPURA ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. K. Nath, learned counsel appearing for the petitioner. Also heard Mr. D. Bhattacharya, learned GA assisted by Ms. S. Nag, learned counsel appearing for the State-respondent and Mr. K. C. Bhattacharya, learned counsel appearing for the respondent-TRTC.

(2.) By means of filing the present writ petition, the petitioner has prayed for the following reliefs:

(3.) On consideration of the statements made in the writ petition as well as the records annexed thereto and having heard the submissions of the learned counsels appearing for the parties, it comes to light that the petitioner retired on 31/1/2020. He was paid gratuity amount of Rs.10,00,000.00 on 1/7/2021 by the respondent-TRTC. But, the petitioner was entitled to receive gratuity at the revised ceiling limit at Rs.20.00 lakh.