Citation : 2022 Latest Caselaw 5617 Cal
Judgement Date : 18 August, 2022
18.08.2022
Court No.13
Item No.708
Saswata
WPA 12531 of 2022
Prabir Kumar Guha Roy
VS.
The State Of West Bengal & Ors.
Mr. Anirban Chakrabarty
... for the Petitioner.
Mr. Samsul Kabir H Raja
... for the Staate
Affidavit of service file in Court today is taken on
record.
The petitioner was an Assistant Teacher of a high
school, who retired on 31.01.2018. The first pension
payment order was issued on 02.04.2018. 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 30.03.2021 and the
revised gratuity and revised arrear pension amount was
disbursed on 02.08.2021 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
2
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
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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