Calcutta High Court (Appellete Side)
(Ad 75) vs The State Of West Bengal & Ors on 7 December, 2021
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
Court No. 17 WPA 5602 of 2021 07.12.2021
Shyama Pada Maity & Ors.
(AD 75) Vs. The State of West Bengal & Ors.
(S. Banerjee) (Via Video Conference) Mr. Kamalesh Bhattacharya Mr. Aninda Bhattacharya Ms. Ankita Das Chakraborty ... for the petitioners Mr. Pinaki Dhole Ms. Kakali Samajpati ... for the State This writ application has been filed by 13 writ petitioners. Full court fees in respect of all of them have been paid under entry no. A 13228. The document showing such payment of court fees has been filed today.
This matter relates to disbursement of arrear pension of the petitioners from their respective dates of retirement as mentioned in paragraph 4 of the writ application.
Learned advocate for the petitioners submits that the order passed by the Special Bench of this court has not been complied with and he has said that he has heard that an SLP is pending before the Hon'ble Supreme Court. But there is no order of stay granted by the apex court in this matter. Therefore, he presses for an order for payment of the arrear pension.
Mr. Dhole, learned advocate for the State, has submitted that the writ application was filed sometime 2 in November, 2020 and the matter is pending and, therefore, this matter may be adjourned for some days.
Considering the submissions of the parties I adjourn the matter till 22nd December, 2021.
I also direct the State to come with the present status of the SLP which has been filed in the Supreme Court.
List this matter on 22nd December, 2021.
(Abhijit Gangopadhyay, J.)