Indian Kanoon - Search engine for Indian Law

Calcutta High Court (Appellete Side)

Sabita Roy & Ors vs The State Of West Bengal & Ors on 17 December, 2014

Author: Debasish Kargupta

Bench: Debasish Kargupta

                                                       1




17.12.2014. 
  rc 
                                       W.P. No. 32784(W) of 2014 
                                            Sabita Roy & Ors.  
                                                  Versus 
                                     The State of West Bengal & Ors. 
                                                      
                
                      Mrs. Sabita Khutia (Bhunya)        ... For the Petitioner. 
                       

                       

                

                      Let the affidavit‐of‐service filed today be kept with the record. 

                      This  writ  petition  is  filed  by  the  writ  petitioner  for  a  direction 

               upon  the  respondent  authorities  to  pay  interest  on  gratuity  and 

pension for belated payment of the same. 

Having  heard the learned Counsel appearing  for the  respective  parties  and  also  considering  the  facts  and  circumstances  of  the  case,  I  find that the husband of the petitioner no. 1 was a Panchayet Karmee of  Ramkrishnapur Gram Panchayet, District‐ South 24‐Parganas  and the  husband of the petitioner no. 1 breathed his last on January 11, 2006.      First  payment  was  made  to  the  petitioners  on  August  13,  2006.  First payment on the basis of revision was made on March 28, 2013.    A  prayer  is  made  on  behalf  of  the  petitioners  not  to  press  the  claim  of  interest  on  arrear  gratuity  and  pension  in  respect  of  first  payment for delayed payment of the same and to confine the prayer of  the petitioner in respect of the benefit of West Bengal Non‐Government  Aided  Educational  Institutions  Employees  (Revision  of  Pay  and  Allowances) Rules, 2009 or interest for delayed payment of that benefit,  as the case may be. 

  The point of law, which is involved in this writ application on an  almost  similar  issue of delayed payment of gratuity, has already been  settled by a judgment delivered by a Single Bench of this Court in W.P.  10750  (W)  of  2007  on  July  9,  2008  in  the  matter  of  Abha  Acharya  -vs‐  State  of  West  Bengal  &  Others.  In  the  above  case  the  petitioner  was  a  2 primary  school  teacher  and  there  was  delay  in  releasing  his  gratuity  money. Operative portion of the above decision is quoted below : 

    "Following the said Judgment and/or Order, I dispose of  W.P.  No.  1867  (W)  of  2007  on  04.04.2008  and  in  other  similar  matters,  I  observed  that  since  the  issue  was  similar,  the  Order  that I had passed in the said W.P. No. 1867 (W) of 2007 should  govern those cases also. 

    However today when this huge file of cases were heard, a  submission  was  made  which  was  not  made  in  the  cases  before  me  referred  to  above,  and  which  was  to  the  effect  that  there  cannot  be  any  adjudication  on  the  question  as  to  who  was  responsible  for  delay  in  matters  pertaining  to  payment  of  gratuity because the entitlement to gratuity is automatic and is  to be paid on the very day the person retires.  Even the learned  Advocate  General  did  not  dispute  this  contention  and  very  frankly and fairly stated that so far as the gratuity is concerned,  it  has  to  be  paid  on  the  date  the  person  retires  with  the  only  exception that it can be withheld in cases where a departmental  action is pending against the concerned employee."   

  On the basis of the above observation, direction was given to the  competent  authority  to  pay  interest  of  gratuity  at  the  rate  of  10%  per  annum.  I  do  not  find  any  reason  for  disagreeing  with  the  above  decision  on  the  point  involved  in  an  almost  similar  issue  of  delayed  payment of gratuity.  

  Accordingly, I direct the competent authority to give 9% interest  per annum on the revised gratuity and arrear pension amount paid to  the petitioners from the date it was due and payable till the date of its  actual payment. Such payment shall be made within 90 days from the  date  of  communication  of  this  order  along  with  copy  of  this  writ  application  upon  the  competent  authority  of  the  respondents  as  also  the concerned Treasury Officer. 

  It is further made clear that failure on the part of the respondent  authority  to  pay  the  aforesaid  interest  within  the  stipulated  time,  an  additional  interest  at  the  rate  of  2%  per  annum  shall  be  paid  to  the  petitioner.  

  It is necessary to point out that the rate of interest is fixed at 9%  per annum taking into consideration the highest rate of interest payable  by a nationalised bank on fixed deposit. 

  The  writ  petition, is, thus, disposed  of.  However,  there  will be  no order as to costs. 

  Urgent  photostat  certified  copy  be  supplied  to  the  parties,  if  applied for, on priority basis.  

 ( Debasish Kar Gupta, J. )