SWAPAN KUMAR DUTTA Vs. CALCUTTA DOCK LABOUR BOARD

JUDGEMENT

(1.) THE petitioner in this WP under art.226 of the Constitution of India dated January 4, 2013 is alleging that Calcutta Dock Labour Board has not paid him all benefits to which he was entitled under the settlements dated August 2, 2000 and January 19, 2010.

(2.) WPS filed alleging that benefits payable under the settlement dated January 19, 2010 were not paid have been decided by this Court after examining the claims and objections thereto. A decision dated October 9, 2012 in a WP No.8600(W) of 2011 (Md. Zafir v. Union of India and Ors.) was given directing the Board to pay all benefits payable under the settlement dated January 19, 2010 with interest.

(3.) ADVOCATES for the petitioner and the Board in this WP have submitted that the issues involved in this WP can be decided by applying the decision in Md. Zafir. This being the position, I do not think it is necessary to go into the details of the claims and objections in this WP which are identical to the ones decided in Md. Zafir. For these reasons, I dispose of this WP ordering as follows. Within eight weeks from the date this order is served, the respondents shall pay the petitioner all benefits payable under the settlements dated August 2, 2000 and January 19, 2010 with 7% p.a. interest from the date the benefits concerned became payable. No costs. Certified xerox.