Calcutta High Court (Appellete Side)
Aloke Chakraborty vs State Of West Bengal & Ors on 30 June, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
16
30.06.2015
pg.
WP 11978 (W) of 2015 Aloke Chakraborty Vs. State of West Bengal & Ors.
Mr. Manas Kumar Ghosh Ms. Susmita Dey (Basu) Mr. Paresh Nath Samanta ... For the petitioner Mr. Abhrotosh Majumder, GP Mr. S.M. Samim Ullah ... For the State Mr. Amal Kumar Sen Mr. Sanjay Paul ... For the CSTC Affidavit of service filed in Court today be taken on record.
Since the learned Government Pleader is present in Court in connection with another matter, he is requested to appear on behalf of the State of West Bengal in the instant matter too.
The petitioner is a former employee of Calcutta State Transport Corporation. The reason for approaching this Court - as it appears from the pleadings - is essentially for the purpose of obtaining release of his dues such as balance provident fund, 2 gratuity, leave salary and arrear salary as per ROPA 2009. It further appears that the petitioner is also claiming interest for delayed payment of his dues which have accrued over a period of time.
In the facts and circumstances of the case, the learned Government Pleader is directed to issue immediate instructions to the Principal Secretary, Finance Department as well as the Principal Secretary, Transport Department who shall formulate a scheme for payment within a period of four weeks from date so that not only the writ petitioner, but also those similarly situate and circumstanced, do not have to approach the writ Court for redressal of their grievances of a similar nature, unnecessarily.
Once the scheme is formulated, the learned Government Pleader shall inform this Court accordingly.
Let this matter appear for further consideration under the same heading in the Combined Monthly List to be published for the month of August, 2015.
(Biswanath Somadder, J.)