Sanjib Banerjee, J. - (1.) The matter had been adjourned on January 21, 2008 on the fair submission made on behalf of the State that a justification as to the deduction would be attempted only upon instructions being obtained from the appropriate department.
(2.) The matter next appeared on April 1, 2008 when further time was sought on behalf of the State. Counsel for the State submits that no instructions have been forthcoming. It is understandable why no instructions have been forthcoming.
(3.) The petitioner retired on January 31, 2004. The petitioner last held the post of Assistant Teacher. In the calculations furnished by the Finance Department upon the petitioner's superannuation, a sum of Rs. 1,61,484,16 was deducted from the retiral benefits of the petitioner on the ground of "overdrawal in pay etc.". The petitioner instituted W.P. 814(W) 2005 before this Court.;