- (1.) The petitioner in this WP under art.226 dated May 10, 2012 is alleging that for undisclosed reasons the respondents, liable to pay him salary arrears, gratuity, leave salary, pension, commuted value of pension, etc. and not disputing his entitlement and their liability, have not paid the benefits.
(2.) It is not disputed that the petitioner retired from services of North Bengal State Transport Corporation (in short NBSTC) on September 30, 2009, and that NBSTC incurred an obligation to pay him gratuity, leave salary, pension, commuted value of pension, etc. on October 1, 2009. Nor is it disputed that NBSTC has not paid him the benefits.
(3.) Mr Banerjee appearing for the petitioner submits that he has instructions not to press the salary arrears issue in this WP and to seek liberty to raise the issue, if necessary, with NBSTC. In view of this submission, I think I can take up the WP, for I have determination with respect to the other issues.;