Calcutta High Court
Amal Bhattacharjee vs The State Of West Bengal And Ors on 20 July, 2022
OD-8
ORDER SHEET
WPO 2360 of 2022
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
AMAL BHATTACHARJEE
VS
THE STATE OF WEST BENGAL AND ORS.
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 20th July, 2022
Appearance:
Mr. Debdutta Basu, Adv.
...for the petitioner
Mr. Niladri Bhattacharjee, Adv.
Ms. Deblina Chattaraj, Adv.
Mr. Rohan Chatterjee, Adv.
...for the WBTC Ltd.
Mr. Santanu Kr. Mitra, Sr. Govt. Adv.
Mr. Subhabrata Das, Adv.
...for the State
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") the benefits whereof was given to the petitioner
by the memoranda respectively dated 23 rd June, 2000 and 21st July,
2000. The petitioner says that under the memorandum dated 21 st July,
2000 the petitioner was assured by the respondents that the arrears
between 1st April, 1997 and 31st March, 2000 shall be paid in five annual
instalments the first of which will be not before 1st November, 2002 with
interest to be calculated from 1 st April, 2000 at the rate applicable in case
of provident fund. The petitioner has been paid the said arrears between
September, 2006 and January, 2008. The petitioner says that he is
entitled to interest for this delay in paying the arrears. The petitioner's
claim for interest accrued in terms of the memorandum dated 21 st July,
2000 on the arrear amount from 1st April, 2000. The payment of arrears
has been made with interest but not by five annual instalments on and
from 1st November, 2002. The petitioner, therefore, became entitled to
interest on the arrear amount for the delay beyond the scheduled date of
payment as assured under the memorandum dated 21 st July, 2000. This
right accrued with the full and final payment of the arrears in January,
2008. The petitioner's right to claim this interest continued till upto his
date of retirement when the employer was supposed to pay the interest
along with his other retiral benefits. The petitioner retired from the
services on 31st January, 2022 and, therefore, become entitled to claim
such interest. The petitioner has approached the Court for such relief
without any inordinate delay.
The issue sought to be raised in the instant writ petition is squarely
covered by a recent judgment and order of this Court dated 14 th
September, 2021 passed in WPA 7490 of 2021 (Vivekananda Halder &
Ors. vs. the State of West Bengal & Ors.).
This writ petition is as such 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 scheduled date of
payment of the annual instalments by which arrears were promised to be
paid under the memorandum dated 21 st July, 2000 which was finally
paid in January, 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.)
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