Citation : 2021 Latest Caselaw 581 Cal
Judgement Date : 27 January, 2021
Ct.
No. 27.01 W.P.A. 2073 of 2021
26 2021 Madhu Chhanda Tarafdar
Vs.
245 The State of West Bengal & Ors.
akb
Mr. Sandip Ghosh ...For the Petitioner
1. Affidavit of service filed in court today is kept
with the record.
2. The husband of the petitioner was an Assistant
Teacher of a High School, who died in harness on
08.02.2003. The petitioner had completed all pension related
formalities after the death of her husband. However, the
concerned authorities delayed and released gratuity amount
and arrear pension on 08.12.2006. The petitioner herein
seeks interest to be paid on the gratuity and arrear pension
amount for the interim period of delay in receipt of the same.
3. 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.
4. The petitioner relies upon an order in W.P.
17557 (W) of 2017 (Narayan Chandra Saha vs. State of West
Bengal & Ors.) wherein a co-ordinate Bench had relied upon
the Supreme Court judgment in the case of Union of India vs.
Tarsemq 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.
2
5. 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 gratuity and
arrear pension amount calculated from 09.02.2003 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.
6. With these observations, the writ petition is
disposed of.
7. 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.
8. There will be no order as to costs.
9. Urgent photostat certified copy of this order, if applied for, be given to the parties, on priority basis.
( Shekhar B. Saraf, J.)
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