Noni Gopal Das vs Rajendra Agricultural University and Others

P.K. Deb, J.—The Petitioner had retired on 30.11.2000 as a senior clerk from Rajendra Agricultural University although sanction had been made regarding gratuity and leave encashment vide annexures-2 and 3, the Petitioner had not been paid so uptill-now, Learned Counsel for the University submits that processes are being made to make payment.

This writ petition is disposed of directing the Respondent No. 3 to pay up the sanctioned gratuity and leave encashment within a period of six weeks next from the date of presentation of a copy of this order from the side of Petitioner along with penal interest @ 6% p.a. from the date of due till the date of realisation.