Citation : 2022 Latest Caselaw 6118 Cal
Judgement Date : 30 August, 2022
30.08.2022
Item No. 1250
Court No.13.
AGM/CHC
WPA 13092 OF 2022
Md. Yusuf Ali Shaikh
Vs.
State of West Bengal & Ors.
Mr. Banshi Badan Maity,
...for the petitioner.
Ms. Susmit Biswas Chowdhury, ... for the state.
The affidavit-of-service filed by the learned
Advocate for the petitioner in Court today be kept on
record.
The petitioner was an Head Master of a High
School, who retired on 29.02.2016. The first pension
payment order was issued on 14.01.2016. 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
10.02.2021 and the gratuity and revised arrear
pension was disbursed on 27.02.2021 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
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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