Rekha Singh vs The State Of West Bengal & Ors
2022 Latest Caselaw 405 Cal/2

OD-9
                                  ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                          Constitutional Writ Jurisdiction
                                 ORIGINAL SIDE


                                   WPO/360/2022

                                REKHA SINGH
                                   Versus
                      THE STATE OF WEST BENGAL & ORS.

 BEFORE:
 The Hon'ble JUSTICE ARINDAM MUKHERJEE
 Date : 9th February, 2022
 [Via Video Conference]

                                                      Mr. Debdutta Basu, Adv...for Petitioner.

                                                         Mr. Debashis Ghosh, Adv...for State.

                            Mr. Niladri Bhattacharjee, Ms. Deblina Chattaraj, Advs. for WBTC.



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

       The petitioner is a retired 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 her.

       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. vs. the State of

 West Bengal & Ors.).
                                          2



      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 date of accrual of the amounts

claimed in respect of 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 %.

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.)

NM.