Calcutta High Court (Appellete Side)
Probin Kumar Paul vs The State Of West Bengal & Ors on 5 October, 2021
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
169
05.10.2021
Ct. No.23
(PP)
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
APPELLATE SIDE
(Through Video Conference)
WPA 16259 of 2021
Probin Kumar Paul
Vs.
The State of West Bengal & Ors.
Mr. Srinjay Sengupta
Mr. Saurav Roy
Mr. Narattam Acharyya
Mr. Ankush Ghosh
... for the petitioner.
Mr. Swapan Kumar Paul
... for the State
Ms. Deblina Chattaraj
... for the WBTC.
Affidavit of service filed in Court today is taken on
record.
The petitioner is an employee of Calcutta
Tramways Company (1978) Ltd. (in short "CTC") now
known as West Bengal Transport Corporation (in short
"WBTC"). The petitioner claims interest on delayed
payment of benefits under the Revision of Pay and
Allowance Rules, 1998 (in short "ROPA 1998") which is
applicable to him.
The issue sought to be raised in the instant writ
petition is squarely covered by a recent judgment and
order of this Court dated 14th September, 2021 passed in
WPA 7490 of 2021 (Vivekananda Halder & Ors. v. The
State of West Bengal & Ors.).
2
As such, this writ petition is disposed of with the
similar directions as rendered in the above-mentioned writ
petition, which are as follows:-
The respondents shall pay interest from the date of
accrual of the amounts claimed in respect of the petitioner till actual payment of such arrears, less interest, if any, already paid, at the rate of 7% per annum to the petitioner within a period of six months from the date of communication of a server copy of this order without insisting upon production of a certified copy.
In default of payment of the aforesaid interest within a period of six months, the rate of interest shall increase to 8 per cent.
There shall be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be given to the parties, upon compliance of necessary formalities.
(Arindam Mukherjee, J.)