NAWRAJ SUBBA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service filed by the petitioner is taken on record.

(2.) The writ petitioner is a Assistant Teacher, who retired on superannuation 31/7/2016. After superannuation of the writ petitioner, first Pension Payment Order was issued on 16/11/2016 and as per the first Pension Payment Order disbursement of retiral dues were made in his favour. Subsequently, due to revision of pay as per ROPA 2019 revised Pension Payment Order was issued on 11/8/2021. The writ petitioner claims interest on revised gratuity as per revised Pension Payment Order.

(3.) State respondents are represented by Mr. Momenur Rahman, learned advocate.