- (1.) This is an application under Article 226 of the Constitution of India against order dated July 11, 2011 passed by the West Bengal Administrative Tribunal in Original Application No. 257 of 2011.
(2.) The petitioner is aggrieved as Rs. 61,801/- (Rupees sixty one thousand eight hundred and one) 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.;