Rejeshwar Singh vs The State Of West Bengal & Ors
2022 Latest Caselaw 1973 Cal

p         51
    12.04.2022
     Ct. No.23
         sb.
                            IN THE HIGH COURT AT CALCUTTA
                           CONSTITUTIONAL WRIT JURISDICTION
                                    APPELLATE SIDE

                                        WPA 5789 of 2022

                                         Rejeshwar Singh
                                                Vs.
                                  The State of West Bengal & Ors.


                           Mr.   Srinjay Sengupta
                           Mr.   Saurav Roy
                           Mr.   Narattam Acharyya
                           Mr.   Ankush Ghosh
                                         ... For the petitioner


                           Ms. Deblina Chattaraj
                                      ... For the WBTC


                           Affidavit of service filed in Court today is taken on
                 record.

                           The     petitioner   is    an   employee      of   Calcutta
                 Tramways Company (1978) Ltd. (in short "CTC") now
                 known as West Bengal Transport Corporation (in short
                 "WBTC").        The   petitioner    claims   interest   on   delayed
                 payment of benefits under the Revision of Pay and
                 Allowance Rules, 1998 (in short "ROPA 1998") which is
                 applicable to him.

                           The issue sought to be raised in the instant writ
                 petition is squarely covered by a recent judgment and
                 order of this Court dated 14th September, 2021 passed in
                 WPA 7490 of 2021 (Vivekananda Halder & Ors. v. The
                 State of West Bengal & Ors.).

                           As such, this writ petition is disposed of with the
                 similar directions as rendered in the above-mentioned writ
                 petition, which are as follows:-

                           The respondents shall pay interest from the

scheduled date of payment on the amounts paid to the

petitioner till 2008 or till the date of actual payment of such arrears, whichever is earlier, less interest, if any, already paid, at the rate of 7% per annum to the petitioner within a period of six months from the date of communication of a server copy of this order without insisting upon production of a certified copy.

In default of payment of the aforesaid interest within a period of six months, the rate of interest shall increase to 8 per cent.

There shall be no order as to costs.

Urgent photostat certified copy of this order, if applied for, be given to the parties, upon compliance of necessary formalities.

(Arindam Mukherjee, J.)