Calcutta High Court (Appellete Side)
Arabindra Chowdhury vs State Of W. B. & Ors on 19 April, 2012
Author: Patherya
Bench: Patherya
=2=
352.19-4-2012
Sd.
W.P. 6377 (W) of 2012
Arabindra Chowdhury vs. State of W. B. & Ors.
Mr. D. Dey.. For the petitioner.
Mrs. P. Ghatak..For the State.
The petitioner retired from service on 30.11.2010 and
retiral benefits was paid on 28.10.2011. As the petitioner was
entitled to payment of retiral benefits forthwith or within a maximum
period of thirty days from the date of retirement entitles the
petitioner to payment of interest @ 10% per annum on account of
delayed payment of retiral benefits on and from the date of
retirement till the date of final payment by the respondent No. 7
within a fortnight from the date of receipt of this order.
With the aforesaid direction, this application is disposed of. As no affidavit in opposition has been filed by the respondents, the allegations made in the writ petition are not admitted.
Urgent certified photocopy of this order, if applied for, be given to the petitioner subject to compliance with all requisite formalities.
(Patherya, J.) =2=