Goutam Chakraborty vs State Of West Bengal & Ors
2022 Latest Caselaw 4529 Cal

20.07.2022
Item No.451
Ct. No.13
CHC


                                 W.P.A No. 11375 of 2022


                                 Goutam Chakraborty
                                          Vs.
                            State of West Bengal & Ors.



              Mr. Ajay Barman Ray                ... for the petitioner.


              Ms. Bineeta Bhattacharjee                ... for the State.




                      Affidavit of service filed in Court today be kept

              with the record.

                      The petitioner was Headmaster of a High School,

              who retired from service on 31.12.2017. The first pension

              payment order was issued on 13.08.2018. 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 21.01.2021

              and the revised gratuity and revised arrear pension

              amount was disbursed on 22.1.2021 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
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that there is no statutory period of limitation and 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 amount calculated on

and 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.

        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 shall be no order as to costs.

Urgent certified photo copy of this order, if

applied for, be supplied to the parties expeditiously on

compliance of usual legal formalities.

(Rajasekhar Mantha, J.)