Calcutta High Court (Appellete Side)
Tapas Kumar Neogi vs The State Of West Bengal & Ors on 18 May, 2026
Author: Amrita Sinha
Bench: Amrita Sinha
18th May, 2026
Item no.D/L 06
Court No. 18
In the High Court at Calcutta
Constitutional Writ Jurisdiction
Pradip, A.R.(Ct.)
Appellate Side
Case No. WPA 9269 of 2026
In the matter of:
Tapas Kumar Neogi
.... Petitioner
VS.
The State of West Bengal & Ors.
....Respondents
For the Petitioner:
Ms. Susmita Dey (Basu) Mr. Antarik Dawn ....Advocates For the C.S.T.C:
Mr. N.C. Bihani, Sr. Adv.
Mr. Soumyajit Ghosh ....Advocates
1. Affidavit of service filed in Court today is taken on record.
2. The petitioner is a retired employee of the Calcutta State Transport Corporation (CSTC). The petitioner retired from service after obtaining VRS on 30th June, 2025.
3. Allegation is that he has not been paid his provident fund dues despite sanction of the same in November, 2025. He received his gratuity and leave encashment at a delayed point of time.
4. Prayer has been made to pay the provident fund dues in its entirety along with interest and interest on account of the delayed payment of gratuity and leave encashment.
5. The dues claimed by the petitioner are all statutory dues and required to be paid immediately on retirement of the employee or soon thereafter. The petitioner retired from service on 30th June, 2025 but his dues have not been paid till date.
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6. In view of the above, the instant writ petition stands disposed of by directing the Managing Director, Calcutta State Transport Corporation, to take steps for releasing provident fund dues of the petitioner in full at the earliest but positively within a period of twelve weeks from the date of communication of this order.
7. As the petitioner will be receiving his terminal dues after some delay, accordingly, the amount due to him shall be accompanied with simple interest at the rate of six percent per annum calculated on and from the next date of retirement till the date of actual payment.
8. Interest at the above rate shall also be paid to the petitioner on account of delayed payment of his gratuity and leave encashment.
9. If the due amount of the petitioner is not disbursed within the time limit stipulated hereinabove, then additional two percent simple interest, i.e., 6+2=8 percent interest shall be payable to the petitioner.
10. The writ petition stands disposed of.
11. There is no proof of service upon the respondent no.6. Let a copy of the writ petition along with a copy of this order be served upon the respondent no.6 for compliance.
12. The writ petition stands disposed of.
13. Parties to act on the basis of the server copy of this order duly downloaded from the official website of this Court.
14. Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(Amrita Sinha, J.)