JAYANTA KUMAR BISWAS - (1.) THE petitioner in this WP under art.226 dated July 16, 2012 is alleging that for undisclosed reasons the respondents, liable to pay service benefits of her husband and not disputing her entitlement and their liability, have not paid the benefits.
(2.) It is not disputed that the husband of the petitioner died on January 18, 2011 when he was in the services of North Bengal State Transport Corporation (in short NBSTC), and that NBSTC incurred an obligation to pay his service benefits on January 19, 2011. Nor is it disputed that NBSTC has not paid the benefits. Mr Deb Roy appearing for NBSTC submits that the employee was paid in excess of his entitlement; that the benefits payable could not be paid for acute financial crisis; and that for gratuity the petitioner had a remedy under s.8 of the Payment of Gratuity Act, 1972. He has relied on an unreported Division Bench decision dated March 27, 2012 in MAT No.112 of 2012 (The Managing Director, CTC Ltd. & Ors. v. Munshi Abdul Rouf & Ors.).
(3.) IN my opinion, financial crisis, if any, of NBSTC is not a ground to say that it was or is entitled to withhold the benefits. It was under an obligation to pay the benefits on January 19, 2011. By withholding the benefits it has caused irreparable loss and harassment to the petitioner. This is a litigation it has generated without any valid reason.;