- (1.) Supplementary Affidavit filed by the petitioner in Court today is taken on record.
(2.) Leave granted to the petitioner to file further supplementary affidavit annexing documents which arose subsequent to the filing of the writ petition and serve copy of the same upon the learned advocate appearing for the respondents.
(3.) The petitioner is an employee of the Kolkata Port Trust. After completion of 30 years of service, she submitted an application praying for voluntary retirement in terms of Regulation 28 of the Kolkata Port Trust Employees' (Pension) Regulations, 1988. The petitioner by a communication dated 30th October, 2019 was intimated that the Chairman approved the prayer of the petitioner for voluntary retirement as per her application dated 3rd October, 2019 with effect from 7th January, 2020. The petitioner submitted the Bank Option Form and other relevant documents for processing her retiral dues.;