Subir Chakrabarty vs The State Of West Bengal & Ors
2025 Latest Caselaw 815 Cal/2

Calcutta High Court

Subir Chakrabarty vs The State Of West Bengal & Ors on 4 August, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

ORDER SHEET
                                                                                     O-2

                     IN THE HIGH COURT AT CALCUTTA
                    CONSTITUTIONAL WRIT JURISDICTION
                              ORIGINAL SIDE

                             WPO No. 2355 of 2022

                           SUBIR CHAKRABARTY
                                 VERSUS
                     THE STATE OF WEST BENGAL & ORS.

  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE
  Date: 4th August, 2025.

                                               Mr. Debdutta Basu, Adv. for the petitioner.
                                 Mr. Niladri Bhattacharjee, Mr. Sayan Banerjee, Advocates
                                                           for the respondent Corporation.

The Court :- The petitioner by referring to his notes of arguments has

placed before the Court a judgment delivered on 6 th June, 2012 by a Co-ordinate

Bench in W.P.No.3657(W) of 2012 (Bisweswar Rakshit Vs. The State of West

Bengal And Others) and submits that there can be no limitation or promissory

estoppel coming into the way of the petitioner's claim for interest on delayed

payment of the instalments under West Bengal Services (Revision of Pay and

Allowance) Rules, 1998.

Learned Advocate for the respondents submits that the matter may be

adjourned to enable him to consider the judgment cited by the petitioner.

Let this matter appear on 29th August, 2025.

(ARINDAM MUKHERJEE, J.)

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