Calcutta High Court (Appellete Side)
( Anil Kumar Pradhan vs The State Of West Bengal & Ors.) on 11 June, 2012
Author: Patherya
Bench: Patherya
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11.6.2012
p.d W.P. No.8182(W) of 2012
( Anil Kumar Pradhan -Vs- The State of West Bengal & Ors.)
Mr. Sourav Mitra ... For the petitioner.
Mrs. Nakhat Hussain ... For the State.
As the petitioner retired from service on 30th November,
2002 and the retiral benefits was paid to the petitioner on 29th
December, 2005, the petitioner is entitled to payment of interest @
8% per annum on account of delayed payment of retiral benefits on
and from the date of retirement till the date of payment.
Accordingly, the respondent No.3 is directed to make such
payment to the petitioner within a fortnight from the date of receipt of this order.
With the aforesaid direction, this writ petition is disposed of. This order is passed in view of the judgment delivered on 6th June, 2012 in W.P. No.3657 (W) of 2012 (Bisweswar Rakshit -Vs- The State of West Bengal & Ors.).
As no affidavit-in-opposition has been filed, the allegation contained in the petition is not admitted.
Urgent certified Photostat copy of this order, if applied for, be 2 given to the parties subject to compliance with all requisite formalities.
( Patherya, J. )