MD. GULAM MOHIUDDIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By an order dated 12th April, 2021, learned counsel for the petitioners was directed to serve notice upon the respondents, since they did not appear despite service earlier. Affidavit-of- service filed was taken on record. Fresh notice has been issued on 13th April, 2021. The notice dated 13th April, 2021 is taken on record. The respondents are not represented even today.

(2.) Learned counsel for the petitioners has put in full court fees as directed in the order on 13th April, 2021 by filing No. A/5549. Copies of the stamp duty paid are kept with the record.

(3.) The writ petitioners are retired employees of the West Bengal Transport Corporation (formerly known as Calcutta Tramways Company Ltd., 1978). They claim interest on delayed payment of benefits of ROPA, 1998. They rely upon a decision of the Division Bench of this Court in Krishna Prosad Chatterjee Vs. The Durgapur Projects Limited and others dated 11.03.2020 passed in MAT 108 of 2020. They submit that the Division Bench had ordered interest on delayed payment of gratuity to be paid @ 7% per annum.