Anupama Khatua vs Raju Mazumder And Anr
2021 Latest Caselaw 2767 Cal

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12-04-2021

ssi/sb WPCRC 36 of 2018 With WPA 15952 of 2017

Anupama Khatua

-Vs-

Raju Mazumder and anr.

Mr. Bhaskar Prasad Vaisya Mr. Anirban Chattopadhyay ......for the Contemnors

By an order dated September 13, 2017, WP 15952 (w) of 2017 was disposed of by directing the Treasury Officer, Haldia, to pay to the writ petitioner interest at the rate of 9 per cent per annum on the amount released in favour of the petitioner by way of pensionary benefit on and from June 15, 1990 till the date of issuance of Pension Payment Order.

Several appeals were preferred by the Director of Pension, Provident Fund and Group Insurance against several orders similar to the order mentioned in the preceding paragraph. A bunch of such appeals was disposed of by an Hon'ble Division Bench of our Court by a judgment and order dated March 24, 2021, by modifying the single judge's order to the extent that interest would be payable on the arrear pension at the rate of 9 per cent per annum from November 1, 2010.

In view of the aforesaid, I dispose of this contempt application by clarifying that the petitioner shall be entitled to receive interest at the rate of 9 per cent per annum on the arrear pension from November 1, 2010 till the date of issuance of the Pension Payment Order. Such interest will be paid to

the petitioner within two weeks from the date of communication of this order by the petitioner to the Treasury Officer, Haldia.

Rule is discharged.

WPCRC 36 of 2018 is disposed of.

(Arijit Banerjee, J.)