Citation : 2021 Latest Caselaw 1418 Cal
Judgement Date : 12 February, 2021
220 12.02.2021 WPA 3582 of 2021
Dd
Ct.
15
Sudhansu Sekhar Khutia
Vs
The State of West Bengal & Ors.
Mr. Goutam Kumar Maity ... for the Petitioner
Affidavit of service filed in court today is kept with
the record.
The petitioner was an Assistant Teacher of a
Primary School who retired on 31.07.2008. The first
pension payment order was issued on 11.09.2009 under
the ROPA Rules, 2009, there was revision of the
pensionary and gratuity amount payable to the petitioner.
The revised pension payment order was issued on
28.05.2013 and the revised gratuity and arrear pension
amount was disbursed on 13.06.2013 in terms of ROPA,
2009. The petitioner claims interest on delayed payment of
the revised gratuity and arrear pension amount.
There is a considerable delay in filing of the writ
petition, which the petitioner seeks to justify by stating
that there is no statutory period of limitation and neither
parties have suffered due to this delay. It is the submission
of the petitioner that accordingly the petition should be
allowed. The petitioner relies upon an order in W.P. 17557
(W) of 2017 (Narayan Chandra Saha vs. State of West
2
Bengal & Ors.) wherein a coordinate Bench had relied
upon the Supreme Court judgment in the case of Union of
India vs. Tarmen Singh, reported in (2008) 8 SCC 648 on
the issue of limitation relating to payment or refixation of
pay or pension wherein the Apex Court had held that relief
may be granted in spite of delay as it does not affect the
rights of the third party.
In view of the above and after hearing the learned
Counsel for the parties, I direct the Director of Pension,
Provident Fund and Group Insurance, Government of West
Bengal as also the concerned Treasury Officer to pay
interest to the petitioner @ 8% per annum on the revised
gratuity and arrear pension amount calculated on and
from 1.06.2009 till the date of actual payment.
Such payment is to be made within a period of
eight weeks from the date of communication of this order.
This writ petition is, thus, disposed of.
Since, no affidavit-in-opposition has been called
for, the allegations made in the writ petition are deemed to
have not been admitted by the respondents.
There will be no order as to costs.
Urgent photostat certified copy of this order, if
applied for, be given to the parties, on priority basis.
(Rajarshi Bharadwaj, J.)
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