ASHOKE KUMAR DASADHIKARI,J. - (1.) Heard the learned Counsel for the writ petitioner. It was submitted that on the basis of a suspension order issued against the writ petitioner the salary of the petitioner was withheld although the suspension order was not accepted by the Board.
(2.) On earlier occasion this Court directed the concerned District Inspector of Schools to release the arrear salary and thereafter the salary was not released and the petitioner had to come up before this Court by filing a contempt application. After that only on 21st May, 2009 the entire amount of outstanding arrear dues was paid to the teacher in charge. This is the second petition where the petitioner is claiming interest on the unpaid dues since the date of his retirement, that is on 28th February, 2005.
(3.) Mr. Dutta, learned Counsel appearing for the petitioner submits that the respondent authorities are obliged under the law to pay interest since the writ petitioner is no way responsible for late releasing such arrear salary.;