Pankaj Kumar Chakraborty & Ors vs The State Of West Bengal & Ors
2022 Latest Caselaw 412 Cal

08.02.2022            IN THE HIGH COURT AT CALCUTTA
Sl. No.131            CONSTITUTIONAL WRIT JURISDICTION
   (PP)                       APPELLATE SIDE
                           (Via Video-Conference)

                             WPA 865 of 2022

                      Pankaj Kumar Chakraborty & Ors.
                                   Vs.
                       The State of West Bengal & Ors.

                  Mr. Golam Mohammad
                                               ....for the petitioners.
                  Ms. Deblina Chattaraj
                                                      ....for WBTC.
                  Mr. Milan Kumar Maity
                                                   ....for the State.


                 Affidavit of service filed in Court today is taken

             on record.

                  The petitioners are the retired employees of

             Calcutta Tramways Company (1978) Ltd. (in short

             "CTC")    now   known   as   West    Bengal   Transport

             Corporation (in short "WBTC"). The petitioners claim

             interest on delayed payment of benefits under the

             Revision of Pay and Allowance Rules, 1998 (in short

             "ROPA 1998") which is applicable to them.

                 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. v. 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

petitioners 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

petitioners 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 per cent.

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.)