SANKAR BOSE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service filed in Court today be kept with the record.

(2.) The petitioner claims interest on delayed payment of benefits under the ROPA 1998. In terms of a circular issued by the Deputy Secretary, Transport Department, Government of West Bengal dtd. 23/6/2000, the said arrears were to be paid in five installments after 1/11/2002 i.e. by November 2007.

(3.) Admittedly the payments were delayed and finally made only in the year 2008. The petitioner claims interest on the said arrears from the year 2000 till the year 2021.