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Judgment
D.N Patel, Actg.C.J.
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 and Others Vs. R.K. Mission V. Centenary College and Others, especially looking to the
paragraph no. 31 thereof.
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