MAHADEV SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The affidavit of service, affirmed on 26th November 2021, is taken on record.

(2.) The petitioners are 16 in number. The petitioners are existing and retired employees of Calcutta Tramway Company (1978) Ltd. now known as West Bengal Transport Corporation Limited. 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. In terms of a circular issued by the Deputy Secretary, Transport Department, Government of West Bengal dtd. 23rd June, 2000, the Employer made the following commitment:

(3.) Admittedly the payments were delayed and finally made only in the year 2008. The petitioners claim interest on the said arrears from the year 2000 till the year 2021 by filing this petition on or about 22nd November, 2021.