JYOTIRMAY BHATTACHARYA,J. - (1.) Mr. Goswami, learned advocate appears in this matter by filing Vakalatnama on behalf of the State-respondents. Let the engagement of Mr. Goswami, learned advocate in this matter be regularised by the Legal Remembrancer.
(2.) The petitioner who was an Assistant Teacher of Barashija Fulur Anchal Vidyalaya in the district of Birbhum retired from service on superannuation with effect from 28.02.2007. After retirement of the petitioner, Pension Payment Order was issued from the office of the Director of Pension, Provident Fund and Group Insurance, Government of West Bengal on 04.09.2008. The retiral benefits of the petitioner as per the said Pension Payment Order 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. 68,147/- on account of overdrawal in pay from the retiral benefits of the petitioner.;