- (1.) The petitioner is a retired Head Teacher of Kakdwip Shishu Shikshyatan High School (H.S.) in the District of South 24 Parganas. He retired from service on superannuation with effect from 30th September, 2007. His pension papers were submitted to the concerned District Inspector of School (Secondary Education) before his retirement, as per Rules. His pension payment order was issued from the office of the Director of Pension, Provident and Group Insurance on 13th September, 2007 i.e. 17 days before his retirement. The said pension payment order is annexed to this writ petition being Annexure P/1 thereto.
(2.) It appears from the said payment order that a sum of Rs. 2,53,000/- was shown as his net death-cum-retiring gratuity. Though the said pension payment order was issued on 13th September, 2007 but sill then he was not paid the said gratuity amount immediately on his retirement. Only a sum of Rs. 2,25,000/- out of the gratuity amount of Rs. 2,50,000/- was paid to the petitioner by an account payee cheque issued by the Additional Treasury Officer, Alipore Treasury on 8th August, 2008. Long thereafter on or about 6th December, 2010 the balance sum of Rs. 25,000/- towards his death-cum- retiring gratuity was paid to him along with his other retiral dues such as C.V.P.. arrear pension for the period from 1st October, 2007 to 30th November, 2010. Thus, the petitioner received a sum of Rs. 7,20,525/- on account of his retiral dues on various accounts as mentioned above sometime in December, 2010.
(3.) Since the petitioner was deprived of enjoying his retiral dues for such a long time because of delayed payment thereof, the petitioner has filed the instant writ petition seeking issuance of direction upon the respondents for payment of interest not only on the delayed payment of death-cum-retiring gratuity but also on delayed payment of other retiral dues, as aforesaid.;