AMRITA SINHA,J. - (1.) The petitioners are the retired employees of the Calcutta Tramways Company (1978) Limited presently known as Calcutta Transport Corporation Limited. All the petitioners have a common cause of action and pray for common relief before this Court.
(2.) The Deputy Secretary, Transport Department, Government of West Bengal vide a memo being No.6887(2)-WT/8B-9/2000 dated 23rd June, 2000 revised the pay and allowances of the employees of the Calcutta Tramways Company (1978) Limited and West Bengal Surface Transport Corporation Limited.
(3.) By virtue of the said revision, the actual payment of the employee on the basis of fixation in the revised scales of pay was effective from 1st April, 2000. The arrears for the period from 1st April, 1997 to 31st March, 2000 was to be paid in five annual instalments, the first instalment being payable not before 1st November, 2002. The arrear was to be paid along with interest to be calculated from 1st April, 2000 at the same rate as admissible in respect of accumulation in the General Provident Fund Account.;