Altamas Kabir, J. - (1.)The writ petitioner joined the post of Veterinary Assistant Surgeon in the office of the Director of Veterinary Services and Animal Husbandry, Government of West Bengal, on 18th April, 1958, and he continued to work in the said Directorate till he resigned from service on 8th April, 1985, while holding the post of District Veterinary Officer, West Dinajpur. According to the writ petitioner, his resignation was duly accepted by the Government with effect from 8th April, 1985, vide Order No. 2784-V/3M/1/85 dated 25th July, 1985, issued by the Deputy Secretary to the Government of West Bengal, and he was permitted to join the Gour Gramin Bank at Malda on 9th April, 1985, as Technical Officer (Animal Husbandry) and he ultimately retired from the service of the Bank on 31st January, 1997. He, thereafter, applied to the Directorate of Veterinary Services, Government of West Bengal, for his pensionary benefits under the provisions of Rule 59 of the West Bengal (Death-cum-Retirement Benefit) Rules, 1971, in view of the provisions of Rule 54 thereof.
(2.)Inasmuch as, the writ petitioner's pensionary benefits were not being released, he applied to the West Bengal Administrative Tribunal by way of O.A. No. 4241 of 1999, inter alia, for a direction upon the respondents therein to release his pensionary benefits forthwith.
(3.)The said application was taken up for consideration by the learned Tribunal and disposed of by an order dated 22nd June, 2000, with a direction upon the respondents to release provisional pension as per rules in the writ petitioner's favour within sixty days and to also issue final pension order expeditiously as admissible under the Rules preferably within six months from the date of issuance of the order for provisional pension.
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