- (1.) The petitioner has filed the present writ petition for direction upon the Secretary, Shibpur Dinobundhoo Institution (Main) to forthwith issue 'No Liability Certificate' in favour of the petitioner and also for direction upon the Treasury Officer-I, Howrah Treasury Office, Respondent No.9 to release the retiral benefits and pension in terms of Pension Payment Order as soon as the respondent no.9 received the 'No Liability Certificate' issued by the Secretary of the said school.
(2.) The petitioner's case in brief is as follows :- That on 20th January, 1990 the petitioner joined in service as Assistant Teacher in Bengali in Shibpur Dinobundhoo Institution (Main) at 412, Grand Trunk Road (South ), Shibpur, Howrah in a permanent post. Thereafter by Memo No.969/M dated 18th July, 1996 the petitioner's appointment was approved as an Assistant Teacher in the said school by the District Inspector of School, Howrah with effect from 20th January, 1990. After completion of the 24 years and 11 months of the entire tenure the petitioner attained the age of superannuation as a result he retired from the service with effect from 31st December, 2014.
(3.) It is also the petitioner's case that after his retirement from service the Headmaster of the said school, the respondent no.8 forwarded the service book and other related papers relating to the petitioner to the District Inspector of School (S.E), respondent no.6. Accordingly, the Pension Payment Order (PPO) was also issued by the Assistant Director of Pension, respondent no.3, in favour of the petitioner and the petitioner was granted retiral benefits and monthly pension to the tune of Rs. 13,940/- and after deducting an amount of Rs. 5576/- the amount of pension to be paid per month to the petitioner was Rs. 8364/- and the gratuity amount under DCRB scheme to the tune of Rs. 5,50,625/-.;