Calcutta High Court (Appellete Side)
Bhaskar Chandra Maity vs The State Of West Bengal & Ors on 16 December, 2011
Author: Patherya
Bench: Patherya
1
43
SL 16.12.11
p.d W. P. No.20170 (W) of 2011
Bhaskar Chandra Maity
-Vs-
The State of West Bengal & Ors.
Mr. Sudip Sarkar
Mr. Sandip Ghosh
Mr. Sabita Khatua (Bhunia) ... For the petitioner.
Mrs. Sreemoyee Mitra ... For the State.
As the petitioner retired from service on 30th April,
2004, he became entitled to payment of all retiral benefits
forthwith or maximum within 30 days from the date of
retirement. As the payment of retiral benefits was made
on 10th August, 2005, the petitioner is entitled to payment
of interest @ 10% per annum on account of delayed
payment on and from the date of retirement till the date of
payment. The said sum be paid to the petitioner by the
respondent No.6 within a fortnight from the date of receipt
of this order.
With the aforesaid direction, this writ petition is disposed of.
As no affidavit-in-opposition has been filed, the allegation contained in the petition is not admitted.
Urgent certified Photostat copy of this order, if 2 applied for, be given to the parties subject to compliance with all requisite formalities.
( Patherya, J. )