Citation : 2021 Latest Caselaw 2484 Cal
Judgement Date : 26 March, 2021
S/L 154
26.3.2021
Court No.26
SD
WPA 2178 of 2021
(Via Video Conference)
Dipali Patra
Vs.
State of West Bengal & Ors.
Mr. Biswajit Mal
... 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 31.7.2009. The first pension payment
order was issued on 20.7.2009. 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 16.11.2012 and the revised
arrear pension amount was disbursed on 30.3.2013 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.)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!