RAM RANJAN CHATTERJEE Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2012-1-441
HIGH COURT OF CALCUTTA
Decided on January 19,2012

RAM RANJAN CHATTERJEE Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

JYOTIRMAY BHATTACHARYA,J. - (1.) None appears on behalf of the State-respondents at the time when this application is taken up for hearing today.
(2.) The petitioner who was an Assistant Teacher of Abinashpur Sriram High School in the district of Birbhum retired from service on superannuation with effect from 31.04.1998. After retirement of the petitioner, two Pension Payment Orders were issued in favour of the petitioner on 21.09.1999 and 04.04.2001. The retiral benefits of the petitioner as per the said Pension Payment Orders were paid to the petitioner.
(3.) The petitioner has filed this writ petition challenging the illegal action on the part of the concerned authority for deducting a sum of Rs. 26463/- on account of overdrawal in pay from the retiral benefits of the petitioner.;


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