Tapabrata Chakraborty, J. - (1.) The present writ petition has been preferred challenging inter alia the inaction on the part of the respondents to disburse the pensionary benefits of the petitioner.
(2.) Mr. Jana, learned advocate appearing for the petitioner submits that the petitioner was appointed and approved as an assistant teacher in Maharaja Cossimbazar Polytechnique Institute (in short, the said school) under honours/post graduate category and he was granted the honours graduate scale of pay on the basis of his honours graduate degree. Subsequent thereto, the petitioner obtained his master degree and he was sanctioned the post graduate scale of pay on and from the date following the last date of the M.Sc. final examination, i.e., 28th November, 1981 till he attained his age of superannuation on 31st January, 2017. Upon scrutiny of pension papers of the petitioner, the auditing authority made certain observations and called for necessary records from the school authorities. Upon complying with the requirements specified by the auditing authority, the school authorities resubmitted the pension papers on 9th January, 2017. Surprisingly thereafter, the school authorities wanted to redraw the leave account of the petitioner as per instruction of the respondent no. 3 and the pensionary benefits were withheld. Aggrieved thereby the petitioner has approached this Court.
(3.) He further submits that the authorities are under an obligation to disburse the pensionary benefits immediately after a teacher retires but in the instant case though the petitioner had retired in the month of January, 2017, he is yet to get pensionary benefits and as a consequence thereof he is suffering from extreme financial crisis.;