ABRAHAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 8/1/2024 passed by a learned Single Bench in WPA 25978 of 2023.

(2.) Being aggrieved and dissatisfied with the said impugned order passed by the learned Single Bench the appellant has preferred this instant appeal

(3.) A writ petition was taken out at the behest of the petitioner/appellant with a prayer for payment of interest for delayed payment of salary and pension to the petitioner. The husband of the petitioner was appointed as an assistant teacher at Calcutta Blind School under the Mass Education Extension and Library Services Department, Government of West Bengal with effect from November 19, 1987. A writ petition was preferred by the husband of the petitioner being WP 1999 (W) of 1997 before this Court and the said writ petition was disposed of by giving direction upon the authority to confirm the service of the husband of the present appellant/petitioner. In pursuance of the said direction service of the husband of the petitioner was confirmed. Against the order passed by the Single Bench of this Court in WP 1199 (W) of 1997 an appeal was preferred by the State Authority but the said appeal was dismissed for default on June 6, 2018. A sum of Rs.73,48,861.00 was paid to the husband of the petitioner as arrear salary on December 10, 2019. The husband of the petitioner expired just after two days of the said payment of arrear salary. All the terminal benefits including the pension were given to the present appellant/petitioner but there was delay in releasing the said terminal benefit in favour of the petitioner as admitted by the State by filing affidavit.