ASHOKE KUMAR DASADHIKARI,J. - (1.) The subject-matter of dispute is of not releasing the pension on the ground that the concerned headmaster, being the writ petitioner in the instant petition, is not entitled to get two increments for his D.E.L.T. training.
(2.) Mr. Maity, learned Counsel appearing for the writ petitioner submits that his client is getting benefit since 1980 and he has enjoyed the same for two years. However, later on the concerned authorities are raising dispute as regards the entitlement of the petitioner to have the benefit and that is the reason for withholding the pension of the writ petitioner.
(3.) Mr. Munshi, learned Counsel appearing for the State submits that the Control and Expenditure Act, 2005 is applicable in the instant case and therefore, the decision of the respondents are correct and valid.;