MINA MITRA Vs. STATE OF WEST BENGAL

JUDGEMENT

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

(2.) The petitioner 's husband was an employee of Calcutta Tramways Company (1978) Ltd. (in short CTC) now known as West Bengal Transport Corporation Ltd. Petitioner 's husband died on 18th October, 2020

(3.) The writ petitioner says that the petitioner is the only legal heir of late Amitava Mitra, an employee of CTC (now WBTC). The petitioner 's husband died on 18th October, 2020 after he was superannuated. The petitioner says that the retiral benefits receivable by her husband in view of the Revision of Pay and Allowance Rules, 1998 (ROPA 1998) had been paid at a belated stage. The petitioner claims interest on delayed payment of benefits under ROPA 1998.