Calcutta High Court (Appellete Side)
Madhu Sudan Pradhan vs The State Of West Bengal & Ors on 1 February, 2018
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
1
1.2018
o.70
M
W. P. 632 (W) of 2018
Madhu Sudan Pradhan
-vs-
The State of West Bengal & Ors.
Mr. Imdadul Biswas ... for the Petitioner
Mr. Tamal Taru Panda ... for the State
The affidavit of service filed by the learned Advocate for the petitioner in
Court today be kept on record.
The learned Advocate for the petitioner submits that having attained the
age of superannuation, the petitioner retired from service as an employee of the
concerned School on 31.05.1993. Pension Payment Order was issued in favour
of the petitioner on 07.03.2000 and the retirement benefits of the petitioner were
released on 31.05.2000.
Although the petitioner was entitled to payment of arrear 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 arrear pension.
I have heard the learned Advocates for the parties and have also considered the orders 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 a direction upon the respondents and particularly the concerned Treasury Officer to pay to the 2 petitioner interest on gratuity @ 10% per annum from the date of retirement till the date of actual payment within 16 weeks from the date of service of an authenticated copy of this order failing which, additional interest @ 2% per annum shall be payable to the petitioner.
There will be no order as to costs.
Urgent certified photostat copy of this order, if applied for, shall be given to the parties as expeditiously as possible on compliance of all necessary formalities.
( Samapti Chatterjee, J.)