Calcutta High Court (Appellete Side)
Madhusudan Das vs The State Of West Bengal & Ors on 8 January, 2018
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
1
8. 1. 2018
BP W.P. 29104(W) of 2017
Sl. 49
Madhusudan Das
Vs.
The State of West Bengal & Ors.
Ms. Sreyasree Choudhury
... for the Petitioner.
Ms. Salma Sultana Shah
..for the State.
Let affidavit of service filed in Court today be kept
on record.
The learned Advocate for the petitioner submits that
after attaining the age of superannuation, the petitioner
retired from service as a Teacher of the concerned school
on 31.1.2010. The Pension Payment Order was first
issued in favour of the petitioner on 8.2.2010 and after
introduction of ROPA, 2009 revised Pension Payment
Order was issued on21.2.2013. The petitioner received
the retirement benefits on 2.4.2013 on the basis of ROPA
2009.
Having regard to the order passed by the Hon'ble
Division Bench dated 14th August, 2013 in MAT 1118 of
2
2013 read with the Circular dated 25th June, 2002 issued
by the Joint Director of Treasuries and Accounts, West
Bengal, there cannot be any dispute that the petitioner is
entitled to interest on the amount of revised gratuity
based on ROPA, 2009, to be payable from 19th May, 2009.
In view thereof, this writ petition stands disposed
of with a direction upon the respondents and particularly
the concerned Treasury Officer to pay to the petitioner interest on revised arrear pension @ 9% per annum from the date of retirement of the petitioner till the date of actual payment within 16 weeks from the date of service of an authenticated copy of this order, failing which additional interest @ 2% per annum shall be payable to the petitioner.
There will be no order as to costs.
Urgent certified photostat copy of this order, if applied for, shall be given to the parties as expeditiously as possible on compliance of all necessary formalities.
( Samapti Chatterjee, J. ) 3 4