ARINDAM LODH,J. - (1.)Heard Mr. A. Bhaumik, learned counsel appearing for writ-appellant. Also heard Mr D. Sarma, learned Addl. Govt. Advocate appearing for the State-respondents and Mr. B. Majumder, learned CGC appearing for the respondent No.5.
(2.)Impugnment is the judgment and order dtd. 11/7/2019, passed by the learned Single Judge in WP(C) No. 50 of 2019, titled as Sri Sukanta Gupta v. State of Tripura and Others.
(3.)By way of filing the writ petition the petitioner had challenged the memorandum dtd. 16/1/2012 along with Note no.6 dtd. 20/1/2012 (Annexure-5 to the writ petition) and also the memorandum dtd. 30/11/2017 along with the letter dtd. 25/7/2018 which has been issued for the purpose of recovery/denominate the pension. Further, the petitioner has urged this Court to allow the financial benefit in terms of the clarification no.3 issued vide memorandum dtd. 14/9/2009, which has been withdrawn subsequently by the Finance Department. That apart, the petitioner has urged this Court to release the pension and other retiral benefits accounting on his last pay at Rs.39,600.00(Rupees thirty nine thousand and six hundred) only and 25% of the amount credited to the General Provident Fund (GPF) inasmuch as, the remaining part has already been released to the petitioner.
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