Calcutta High Court (Appellete Side)
Bimal Kumar Chaudhuri vs State Of W. B. & Ors on 30 April, 2012
Author: Patherya
Bench: Patherya
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36 .30-4-2012
Sd.
W.P. 6050 (W) of 2012
Bimal Kumar Chaudhuri vs. State of W. B. & Ors.
Mr. A. Khutia.. For the petitioner.
The petitioner retired from service on 31.12.2010 and
retiral benefits was paid on 30.11.2011. As the petitioner was
entitled to payment of retiral benefits forthwith or within a maximum
period of thirty days from the date of retirement entitles the
petitioner to payment of interest @ 10% per annum on account of
delayed payment of retiral benefits on and from the date of
retirement till the date of final payment by the respondent No. 6
within a fortnight from the date of receipt of this order.
With the aforesaid direction, this application is disposed of. As none appears on behalf of the respondents in spite of service of notice, affidavit of service be kept on record, the petitioner is directed to communicate this order to the non-appearing respondents.
Urgent certified photocopy of this order, if applied for, be given to the petitioner subject to compliance with all requisite formalities.
(Patherya, J.) =2=