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Gyani Ramanand Das vs The State Of West Bengal & Ors
2023 Latest Caselaw 2132 Cal

Citation : 2023 Latest Caselaw 2132 Cal
Judgement Date : 30 March, 2023

Calcutta High Court (Appellete Side)
Gyani Ramanand Das vs The State Of West Bengal & Ors on 30 March, 2023
30.03.2023             IN THE HIGH COURT AT CALCUTTA
   DL-97             CONSTITUTIONAL WRIT JURISDICTION
   (PP)                     APPELLATE SIDE
                            WPA 6476 of 2023

                           Gyani Ramanand Das
                                    Vs.
                       The State of West Bengal & Ors.

                     Mr. Golam Mohammad
                                              ....for the petitioner.
                     Mr. Niladri Bhattacharjee,
                     Ms. Sristi Paul
                                                    .....for WBTCL.
                     Mr. P. Giri,
                     Mr. Benazir Ahmed
                                                  .....for the State.


                     Affidavit of service filed in Court today is
             retained with the records.
                  The writ petitioner was an employee of the
             West Bengal      Transport   Corporation      Limited   (in
             short     'the WBTCL')    previously   known      as    the
             Calcutta     Tramways Company (1978) Limited. The
             writ petitioner retired from his service on February 29,
             2016.
                  The writ petitioner prays for disbursement of
             interest on the arrears of pay since April 1, 1997 to
             March 31, 2000.        The writ petitioner prays for
             calculation of interest from April 1, 2000.
                  The writ petitioner claims interest on delayed
             payments for benefits under the Revision of Pay
             and Allowance Rules, 1998 (in short, ' ROPA' ).
                  The petitioner also prays for the benefits under
             the Office Memoranda dated June 23, 2000 and July
             21, 2000. The petitioner was required to be paid
             the said arrears by five annual installments from
             November 1, 2002.        The petitioner was paid the
             said arrears by 2008.
                          2




     Mr.      Golam          Mohammad,              learned        counsel
appearing on behalf of the petitioner states that
he is entitled to interest for this delay in payment
of   arrears.      The petitioner            became            entitled    to
interest on arrears on account of delay beyond
the scheduled date of payment assured under the
Memorandum dated June 23, 2000 and July 21,
2000.
        The     petitioner         is    entitled    to    claim        such
interest.   Due     to       the        assurance        made      by     the
employer/State, the claim of the petitioner has
attained a statutory colour. This Court is of the view
that the laws of limitation are not applicable in
exercise of jurisdiction under Article 226 of the
Constitution of India relying on a judgment passed by
the Apex Court reported in 2022 Live Law (SC) 785
(State of Rajasthan & Ors. Vs. O.P. Gupta). It has
also been held in the said decision that the Court
cannot be oblivious to the difficulties of a retired
employee in approaching the Court, which could
include financial constraints.

     The respondent shall pay interest from the

scheduled date of payment of the annual installments by which the arrears were promised to be paid under the Memorandum dated July 21, 2000 till the date on which they were finally paid in 2008.

Interest to be paid @7% per annum within a period of three months from the date of communication of this order without insisting of production of certified copy thereof.

In default of the payment of the aforesaid interest within a period of three months from date, the rate of interest shall be increased to @8% per annum.

The writ petition, WPA 6476 of 2023 stands disposed of.

Since no affidavits have been invited in the writ petition, the allegations in the writ petition be deemed not to have been admitted by the parties.

All parties shall act on the server copies of this order duly downloaded from the official Website of this Hon'ble Court.

(Lapita Banerji, J.)

 
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