ASHOKE KUMAR DASADHIKARI,J. - (1.) It was submitted that the writ petitioner retired as Senior Superintendent (Store) on 28th February, 2010 by a memo issued by the Registrar (Acting), Bidhan Chandra Krishi Viswavidyalaya dated 2nd February, 2009. The University Engineer (Acting), Works Department requested to issue up to date dues/no dues statement in respect of retiring employee within three months from the date of issue of that notice and submit the same to the Registrar. It is alleged on behalf of the writ petitioner that nothing was done by the University Engineer till today in response to the memo dated 2nd February, 2009.
(2.) Mr. De, learned Counsel representing the writ petitioner submits that although the respondent authorities have released pension in favour of the writ petitioner but the other dues like gratuity and other service benefits have not been released for unknown reason.
(3.) Mr. Dutta, learned Counsel appears on behalf of the respondent University on notice. He submits that there was no proper handing over charge to the Engineer concerned. He submits that mere hand over keys is not enough. He also submits that for that reason the other service benefits have not yet been released.;