TERESA YONZONE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service filed in Court today is kept with the record.

(2.) The petitioner was a Librarian who retired on 30/4/2016. The first pension payment order was issued on 24/3/2017. Under the ROPA Rules, 2019 there was revision of the pensionary and gratuity amount payable to the petitioner. The revised pension payment order was issued on 25/8/2021 and the revised gratuity and revised arrear pension amount was disbursed on 16/9/2021 in terms of ROPA, 2019. The petitioner claims interest on delayed payment of the revised gratuity and revised arrear pension amount.

(3.) There is a considerable delay in filing of the writ petition, which the petitioner seeks to justify by stating that there is no statutory period of limitation and neither parties have suffered due to this delay. It is the submission of the petitioner that accordingly the petition should be allowed.