PRITAM BANERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The affidavit of service, affirmed on 3rd September, 2021, is taken on record.

(2.) The petitioner's father was an employee of Calcutta Tramways Company (1978) Ltd. (in short CTC) now known as West Bengal Transport Corporation Ltd. Petitioner's father died on 8th May, 2014.

(3.) The writ petitioner says that the petitioner is the only legal heir of late Pratip Kumar Banerjee, an employee of CTC (now WBTC). The petitioner's father died on 8th May, 2014 after he was superannuated. The petitioner says that the retiral benefits receivable by his father in view of the Revision of Pay and Aallowance Rules, 1998 (ROPA 1998) had been paid at a belated stage. The petitioner claims interest on delayed payment of benefits under ROPA 1998.