Subrata Talukdar, J. - (1.) In this writ application the writ petitioner claims pro-rata pension along with connected death-cum retirement benefits as admissible to him from his erstwhile employer, the Kolkata Metropolitan Development Authority (for short KMDA). The facts of this case, in brief, are as follows:- That the petitioner joined the KMDA (the erstwhile Calcutta Metropolitan Development Authority, CMDA) on 2nd January, 1987 as Assistant Engineer (Civil) (for short AE(Civil). The service of the petitioner was confirmed on 19th March, 1990.
(2.) Thereafter on 24th December, 1987 the service of the petitioner was lent to the West Bengal State Warehousing Corporation (for short the Corporation), a State Government undertaking for a period of one year w.e.f. the date of his release from KMDA. The petitioner thereafter joined the Corporation as Construction Engineer (CE) upon his release from KMDA on 31st December, 1997.
(3.) The lien of the petitioner to his post at KMDA was extended for a total period of two years. However, w.e.f. 10th November, 1997 the service of the petitioner was absorbed with the Corporation and, consequent to such absorption his lien with the KMDA stood terminated. The petitioner ultimately retired from the Corporation and, does not complain of any outstanding death-cum retirement benefits due and payable to him from the Corporation. However, the petitioner is aggrieved by the fact that inspite of repeated representations addressed by him to the relevant authorities of the KMDA, his pro-rata pension along with gratuity and leave salaries qua his qualifying service with KMDA is yet to be released. Mr. Biswaroop Bhattacharya, Ld. Counsel appearing for the petitioner submits that the petitioner has put in qualifying service with KMDA for a total period of 12 years 9 months and 28 days (for short the qualifying service), which includes the lien period of two years. The petitioner also claims interest on the delayed release of the pro-rata pension, gratuity and leave salaries .;