Citation : 2022 Latest Caselaw 6098 Cal
Judgement Date : 30 August, 2022
30.08.2022
Item No. 1240
Court No.13.
AGM/CHC
WPA 13075 OF 2022
Sunil Kumar Mandal
Vs.
State of West Bengal & Ors.
Ms. Sudipa Banerjee,
...for the petitioner.
Ms. Aishwarya Jayshree, ... for the State.
The affidavit-of-service filed by the learned
Advocate for the petitioner in Court today be kept with
the record.
The petitioner was an Assistant Teacher of a
High School, who retired from service on 31.08.2017.
The first pension payment order was issued on
22.08.2017. 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 03.06.2021 and the gratuity and
revised arrear pension was disbursed on 10.06.2021
in terms of ROPA 2019. The petitioner claims interest
on delayed payment of the revised gratuity and revised
arrear pension amount.
This 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
2
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 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 calculated on and the 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.
3
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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