Smt. Mira Das Chakraborty vs The State Of West Bengal & Ors
2023 Latest Caselaw 597 Cal

18.01.2023 (D/L-28) Ct.-18 (Susanta)

W.P.A. 26902 of 2022

Smt. Mira Das Chakraborty

-Vs-

The State of West Bengal & Ors.

Mr. Tarapada Das, Ms. Jonaki Khan, .... For the petitioner.

Mr. Syed Mosihar Rahaman, .... For the State.

Affidavit-of-service filed on behalf of the

petitioner be kept with the record.

The husband of the petitioner was an

Assistant Teacher of a Secondary School. On his

death his widow, the petitioner herein applied for

family pension. She has received family pension

and arrear pension. The petitioner by the instant

writ petition is praying interest on the arrear

pension on the ground of delay in disbursement.

The petitioner in support of her such claim relies a

judgment of the Division Bench of this Court

delivered on March 24, 2021 in the case of the

Director of Pension, Provident Fund & Group

Insurance & Anr. -Vs- Subhadra Pradhan & Ors.

The copy of the said judgment is annexed with the

writ petition.

The learned advocate for the State submits

that he requires some time to ascertain as to

whether the ratio laid down in the said judgment

is applicable in the present case or not.

In view of such submission of the said learned

advocate for the State, hearing of the writ petition is

adjourned.

Let the matter be listed again on February 6,

2023.

(Biswajit Basu, J.)