Citation : 2021 Latest Caselaw 599 Cal
Judgement Date : 27 January, 2021
Ct.
No. 27.01 W.P.A. 1153 of 2021
26 2021 Arun Kumar Sengupta
Vs.
223 The State of West Bengal & Ors.
akb
Ms. Sabita Khutia ...For the Petitioner
Ms. Neelam Singh ...For the State
1. Affidavit of service filed in court today is kept
with the record.
2. The petitioner was an Assistant Teacher of a
High School who retired on 31.01.2018. The petitioner had
completed all his pension related formalities prior to his
retirement. However, the concerned authorities delayed and
released his gratuity amount on 10.12.2019. The petitioner
herein seeks interest to be paid on the gratuity amount and
arrear pension for the interim period of delay in receipt of the
gratuity amount and arrear pension.
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.
Tarsem 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
amount and arrear pension calculated from 01.3.2018 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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