BALARAM PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. S. Chisim, learned counsel appearing for the petitioner as well as Mr. D.C. Saha, learned counsel appearing for the respondents.

(2.) By means of this petition, filed under Article 226 of the Constitution of India, the petitioner, who was working as the Panchayat Secretary, has urged this court for directing the respondents to release the pension and other retiral benefits, viz, gratuity, GPF, leave salary etc. as consequence of his retirement.

(3.) There is no dispute that the petitioner has retired from the service on 31/10/2017 [afternoon] and till the date of filing of the writ petition, the petitioner has not received any benefit for his retirement which according to the petitioner, is due to him.