Calcutta High Court (Appellete Side)
9162W/2012 on 19 June, 2012
Author: Jyotirmay Bhattacharya
Bench: Jyotirmay Bhattacharya
1
19.6.2012 W.P. 9162(W) of 2012
Ms. Sabita Khutia (Bhunya).
... For the Petitioner.
Ms. Rita Patra.
... For the State.
The petitioner who was an Assistant Teacher of
Maldaha Railway High School, retired from service on
superannuation on 31.1.2007. Admittedly, he received the
retiral benefits as per the Pension Payment Order dated
29.1.2007 on 5.4.2007. Subsequently the befits of ROPA,
2009 was received by him as per the revised Pension Payment
Order dated 9.11.2010 on 30.12.2010.
Since there was some delay in payment of the
benefits under ROPA, 2009 the petitioner now claims interest on
delayed payment of the benefits under ROPA, 2009.
This Court, thus, disposes of this writ petition by
directing the State respondents to pay interest @ 8% per annum
on delayed payment of the benefits under ROPA 2009 from the date since when such payment became due and payable to him upto the date of actual payment thereof. Such payment should be made within 12 weeks from the date of communication of this order.
The writ petition is, thus, disposed of.
Urgent xerox certified copy of this order, if applied for, be given to the parties as expeditiously as possible.
ac (Jyotirmay Bhattacharya, J.)