Calcutta High Court (Appellete Side)
Parimal Kumar Basu vs The State Of West Bengal & Ors on 14 February, 2018
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
1
2.2018
W.P. 1695(W) of 2018
Parimal Kumar Basu
Vs.
The State of West Bengal & Ors.
Mr. Tamal Taru Panda
... For the Petitioner.
Mr. Rabindra Nath Chakraborty
... For the State.
Let the affidavit-of-service filed in court today be kept on the record.
Learned Advocate appearing for the petitioner submits that having attained
the age of superannuation, the petitioner retired from service as an Assistant
Teacher of the school in question on 30.06.2009. Pension payment order was
issued in favour of the petitioner on 30.06.2010 and retirement benefit of the
petitioner was released on 31.08.2010.
Although the petitioner was entitled to payment of pension from the date of
retirement, the same was not paid. By presenting this writ petition, the
petitioner prays for an order on the respondents to award interest on delayed
payment of pension.
I have heard the learned Advocate for the parties and also considered the order passed by different Hon'ble Judges on the writ petitions involving similar issues. It is reported that the State has accepted all such orders. In view thereof, this writ petition stands disposed of with the direction upon the respondents and particularly the concerned Treasury Officer to pay to the petitioner interest on gratuity @ 9% per annum from the date of retirement till the date of actual payment within 16 weeks from the date of service of an 2 authenticated copy of this order failing which, additional interest @ 2% per annum shall be payable to the petitioner from the date of communication of this order till the date of actual payment.
There will be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be given to the parties as expeditiously as possible on compliance of all necessary formalities.
( Samapti Chatterjee, J. ) ks