MADAN LAL MALLICK Vs. STATE OF WEST BENGAL

JUDGEMENT

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

(2.) The petitioners are 13 in number. The petitioners are retired employees of Calcutta Tramways Company (1978) Ltd., now known as West Bengal Transport Corporation Ltd. The Court fees paid is found to be sufficient. The petitioners claim interest on delayed payment of benefits under the Revision of Pay and Allowance Rules, 1998 (in short ROPA 1998) which is applicable to them.

(3.) In terms of a circular issued by the Deputy Secretary, Transport Department, Government of West Bengal dated 23rd June, 2000, the Employer made the following commitment: