MIRA MAJUMDAR Vs. SUBAL CHANDRA ROY & ORS

JUDGEMENT

(1.) These matters involve the employees of the various State Transport Corporations who have retired on or prior to March 31, 2015.

(2.) All these petitioners came complaining that the orders for release of their retiral dues had not been complied with by the relevant State Transport Corporation and the State government. All the matters pertaining to the employees of State Transport Corporations who had retired on or prior to March 31, 2015 were consolidated and, with the consent of the parties, a uniform order was put in place such that all employees of the State Transport Corporations who had retired on or prior to March 31, 2015 could be dealt with similarly. The State propounded a formula for making payment which has been loosely regarded as a scheme and permitted to be implemented. In terms of such scheme, the payments due to the said erstwhile employees of the State Transport Corporations who had retired on or prior to March 31, 2015 have been paid on account of leave encashment, gratuity, provident fund, enhancement of salary and the like and even those entitled to monthly pension have also been paid. There may be a few aberrations on account of the disputes between the heirs of a retired employee or on account of some documents being discrepant. No recent grievance has been carried to this Court by any of the employees of the State Transport Corporations who had retired on or prior to March 31, 2015.

(3.) By the several previous orders including the order dated July 07, 2017, the time for payment of the principal dues in terms of the scheme was fixed at September 30, 2017. It was also recorded that the interest that would be paid for the delayed payment would be considered after the principal amounts due to the employees who had retired on or prior to March 31, 2015 had been discharged. It is submitted by the alleged contemnors and the State that the principal payments due to all employees of the State Transport Corporations who had retired by March 31, 2015 have been cleared, except where there are disputes between the heirs or there are discrepant documents which call for adjudication.