- (1.) In spite of direction, no affidavit -in -opposition has been filed by the respondents.
(2.) The point involved in this writ petition is whether the petitioner is entitled to any interest because of the delayed payment of arrears of dues by the concerned respondents. The petitioner was appointed a Laboratory Attendant at Gurudas College, Kolkata, as early as in 1967. In 1982 the petitioner was not allowed to sign the attendance register for which no reasons were assigned to him. He filed a writ petition praying for a direction upon the authorities to allow him to join his duties and to pay him his salaries, both arrears and current, and other admissible allowances. The said writ petition was allowed by a learned Single Judge of this Court by a judgment and order dated July 31, 1995 directing the respondents to allow the petitioner to resume his duties forthwith and to pay him "immediately" all his dues, if in arrear. An appeal from the said judgment and order was dismissed.
(3.) The case of the petitioner is that he had to file an application for contempt for non -payment of the salary. The contempt application was disposed of by a learned Single Judge of this Court on August 07, 2008 wherein the learned Single Judge recorded that it took nine years for the college authorities to act and that the petitioner has prayed for an interest on the belated payment of the arrears. The learned Single Judge did not pass any order on that application for contempt but left it the petitioner with liberty to file an appropriate application claiming interest for the delayed payment.;