GITA DUTTA Vs. MURSHIDABAD MUNICIPALITY AND ORS.

JUDGEMENT

(1.) Mr. Haque, learned Counsel appearing for the writ petitioner submits that the writ petitioner got the service benefit of her husband after a long gap of 7/8 years and she had to come before this Hon'ble Court on several occasions. Ultimately on the basis of the order passed by this Court the amount was paid by the concerned Municipality to the writ petitioner.

(2.) Mr. Haque submits that the question regarding payment of interest was to be decided on the next hearing date as per the order dated 7th May, 2007 passed by His Lordship, Hon'ble Mr. Justice S. Pal. He submits that the respondents be directed to pay interest for such delay in making payment. It was submitted that the petitioner has suffered for a long time and she had to initiate different proceedings before this Hon'ble Court and to file contempt application in this regard. The respondent authorities have deprived the writ petitioner from utilising the aforesaid amount for long time.

(3.) Learned Counsel appearing for the Municipality submits that they are to survive on the Government subsidy and there are responsibility on the part of the Government. Since the Government authorities did not release the fund they could not make payment.