SUBHRO KAMAL MUKHERJEE,J. - (1.) This is an application under Article 226 of the Constitution of India against order dated March 9, 2011 passed by the West Bengal Administrative Tribunal in Original Application No. 1507 of 2010.
(2.) The petitioner is aggrieved as Rs. 1,76,764/- (Rupees one lakh seventy six thousand seven hundred and sixty four) only was deducted from his retiral benefit allegedly on the ground of excess payment.
(3.) The tribunal found that following the advice of the office of the Accountant General, West Bengal, the salary of the petitioner was re-fixed and the amount, already mentioned, was recovered from his retiral benefit including gratuity amount.;