Citation : 2021 Latest Caselaw 2493 Cal
Judgement Date : 26 March, 2021
S/L 181
26.3.2021
Court No. 26
SD
WPA 2494 of 2021
(Via Video Conference)
Bina Dhabal
Vs.
The State of West Bengal & Ors.
Mr. Rajesh Kumar Shah
... for the Petitioner.
Ms. Dipali Halder
... for the State.
Affidavit of service filed in court today is kept with the
record.
The husband of the petitioner was an Assistant
Teacher of a High School who died-in-harness on 05.7.1994.
The petitioner had completed all his pension related
formalities prior to his retirement. However, the concerned
authorities delayed and released arrear pension amount on
01.9.1997. The petitioner herein seeks interest to be paid on
the arrear pension amount for the interim period of delay in
receipt of the 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 arrear pension
amount calculated from 06.7.1994 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!