Calcutta High Court: The petition has been filed by the primary school assistant teacher asking for interest on the gratuity amount which was released to his account after a long delay. The petitioner retired from the position of primary school assistant teacher on 31.7.2002, and his gratuity amount which is his statutory right was released on 19.04.2004, thereby he claimed interest on the delayed payment.

Various orders of the court have settled that if there is any delay on the payment of gratuity to a retired employee, then he is absolutely liable to claim interest on the delay. Arijit Banerjee, J., by taking the reference of the Hon’ble Supreme Court in Union of India v. Tarsem Singh, (2008) 8 SCC 648, stated that gratuity is not a bounty to be handed out by the State at its whim. If there is any delay in his payment of gratuity he is entitled to get interest on that delay. Therefore, the Director of Pension, Provident Fund and Group Insurance, Government of West Bengal as also the Treasury Officer concerned were directed to pay interest at the rate of 9% per annum on the calculated gratuity amount from August 1, 2002 till the actual payment date. [Ramchandra Majumdar v. State of West Bengal, 2017 SCC OnLine Cal 10043, decided on 19.07.2017]

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One comment

  • Gratuity amount Rs 3.5 lakhs after retirement
    Delay in payment : 10 months
    Type of organisations : Private
    What should be rate of interest , which I can claim from my employer.

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