Calcutta High Court (Appellete Side)
Mrinmoy Jash vs State Of West Bengal And Ors on 2 February, 2026
02.02.2026
Sl. No.21
Ct. No.14
gd
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
APPELLATE SIDE
WPA/18149/2025
MRINMOY JASH
VS
STATE OF WEST BENGAL AND ORS.
Mr. Krishna Keshab Paul
...for the Petitioner.
Mr. Aviroop Bhattacharya
...for the State.
1. Affidavit of service filed on behalf of the petitioner is
taken on record.
2. By the present writ petition the petitioner seeks
direction upon the respondent authorities for
disbursement of interest on delayed payment of revised gratuity and arrear pension from the date of effect of ROPA 2019 till the date of actual payment @ 18% per annum.
3. The petitioner contends that he was appointed as an Head Teacher of Jajigram F.P. School, P.O.- Khajurdihi, District-Purba Bardhaman. The petitioner retired from service on superannuation on 31 st October, 2017. The first Pension Payment Order was issued in favour of the petitioner 11 th October, 2017. The revised Pension Payment Order as per ROPA 2019 was issued on 26th December, 2020. The revised gratuity amount and arrear pension was paid to the petitioner 1st February, 2021. However, no interest 2 has been paid on revised gratuity and arrear pension. Hence this writ petition.
4. Mr. Krishna Keshab Paul, learned advocate for the petitioner submits that the petitioner is entitled to interest on revised gratuity and arrear pension from the date of effect of ROPA 2019 i.e. 14 th February, 2020. He seeks for appropriate orders.
5. Mr. Aviroop Bhattacharya, learned advocate for the State leaves the matter to the discretion of the court.
6. From the contention made in the writ petition, it is found that the petitioner is entitled to revised gratuity and arrear pension under ROPA, 2019 with effect from 14th February, 2020. The revised gratuity and arrear pension amount was disbursed to the petitioner belatedly. In view of the above, the petitioner is entitled to receive interest on revised gratuity and arrear pension from date of effect of ROPA, 2019.
7. Accordingly, respondent no.2, Director of Pension, Provident Fund and Group Insurance, Government of West Bengal and respondent no.4, Treasury Officer, Katwa are directed to pay the interest at the rate of interest @ 8% per annum on the revised gratuity and arrear pension in favour of the petitioner on and from the date of effect of ROPA, 2019 i.e. 14 th February, 2020 till the date of actual payment. Such payment is to be made within a period of eight weeks from the date of communication of this order.
3
8. Learned advocate for the petitioner is directed to communicate this order to the respondent no.2, Director of Pension, Provident Fund and Group Insurance, Government of West Bengal and respondent no.4, Treasury Officer, Katwa for necessary action.
9. With the aforesaid directions, the writ petition being WPA 18149 of 2025 is disposed of.
10. Since no affidavits have been called for, the allegation made in the writ petition is deemed to be not admitted.
11. Interim order, if any, stands vacated.
12. All connected applications, if any, stand disposed of.
13. There shall be no order as to costs.
14. All concerned parties shall act in terms of the copy of the order duly downloaded from the official website of this Court.
15. Urgent Photostat certified copy of the order, if applied for, be given to the parties on compliance of all necessary legal formalities.
(Bivas Pattanayak, J.)