- (1.) By consent of the learned advocates for the appearing parties, this matter is taken up for hearing out of turn.
(2.) This is an application under Article 226 of the Constitution of India against order dated July 19, 2010 passed by the West Bengal Administrative Tribunal in Original Application no.473 of 2010.
(3.) By the order impugned, the tribunal rejected the prayer of the petitioner for direction upon the authorities to fix and release his pension on attaining superannuation.;