KAMAL KUMAR GUIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner nos.1 to 8 are retired employees of Calcutta Tramways Company (1978) Ltd. (in short 'CTC') now known as West Bengal Transport Corporation (in short 'WBTC'). The petitioner nos.1 to 8 respectively retired on 31/1/2010, 31/8/2000, 31/3/2008, 31/7/2021, 31/1/2003, 31/7/2005, 31/12/2004 and 28/2/2006. The petitioner no.18 is the widow of a retired employee. The husband of the petitioner no.18 retired on 28/2/2001 and died on 5/8/2004. The petitioner no.19 is the son of a retired employee. The concerned employee retired from the service on 31/3/2003 and died on 5/11/2005. The petitioner nos.9 to 17 are the serving employees of WBTC. The petitioner nos.1 to 17 have prayed for interest on account of delayed payment of the benefits under the Revision of Pay and Allowance Rules, 1998 (in short 'ROPA 1998'). The petitioner nos.18 and 19 have sought for the same reliefs but on account of delayed payment to their deceased husband and deceased father respectively.

(2.) The issue sought to be raised in the instant writ petition is squarely covered by a recent judgment and order of this Court dtd. 14/9/2021 passed in WPA 7490 of 2021 (Vivekananda Halder & Ors. vs. the State of West Bengal & Ors.).

(3.) The respondents shall pay interest from the date of accrual of the amounts claimed in respect of the petitioner nos.4, 9 to 17 till 2008 or till the date of actual payment of such arrears, whichever is earlier, less interest, if any, already paid, at the rate of 7% per annum to the petitioner nos.4, 9 to 17 within a period of six months from the date of communication of a server copy of this order without insisting upon production of a certified copy.