Citation : 2022 Latest Caselaw 5561 Cal
Judgement Date : 17 August, 2022
17.08.2022
Court No.13
Item No.699
AP
WPA 12432 of 2022
Amar Nath Mukherjee
Vs.
The State of West Bengal and Ors.
Mr. Tamaltaru Panda
... For the Petitioner.
Affidavit of service file in Court today is taken
on record.
The petitioner was a teacher of a school, who
retired on 31.07.2019. The first pension payment
order was issued on 01.08.2019. Under the ROPA
Rules, 2019 there was revision of the pensionary and
gratuity amount payable to the petitioner. The
revised pension payment order was issued on
27.01.2021 and the revised gratuity and revised
arrear pension amount was disbursed on 15.03.2021
in terms of ROPA, 2019. The petitioner claims
interest on delayed payment of the revised gratuity
and 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 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
2
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 gratuity and revised arrear
pension amount calculated on and from 14.02.2020
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.
(Rajasekhar Mantha, J.)
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