Citation : 2021 Latest Caselaw 620 Cal
Judgement Date : 27 January, 2021
S/L 198
27.01.2021
Court No.26
SD
WPA 4531 of 2020
(Via Video Conference)
Rabindranath Chakraborti
Vs.
State of West Bengal & Ors.
Mr. Sandip Ghosh
... for the Petitioner.
Affidavit of service filed in court today is kept with the
record.
The petitioner was an Assistant Teacher of a High
School who retired on 31.07.2009. The first pension
payment order was issued on 04.01.2010. 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 20.5.2013 and the
revised arrear pension amount was disbursed on 31.8.2013 in
terms of ROPA, 2009. The petitioner claims interest on
delayed payment of the revised 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 Bengal & Ors.)
wherein a co-ordinate Bench had relied upon the Supreme
2
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.
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 arrear
pension amount calculated on and from June 1, 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.
With these observations, the writ petition is 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.
(Shekhar B. Saraf, J.)
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