Tapabrata Chakraborty, J. - (1.) The present writ petition has been preferred challenging the inaction on the part of the respondents to disburse the pensionary benefits of the petitioner.
(2.) Mr. Deb Barman, learned advocate appearing for the petitioner submits that the petitioner retired from the post of assistant teacher of Manikore Junior High School (in short, the said school) on 31st March, 2017. Prior thereto, the pension papers of the petitioner were forwarded by the school authorities. Upon perusal of the same, the respondent No. 5 by a memo dated 21st March, 2016 observed, inter alia, that "3. As per records pay of Sri Sarkar has been rectified as per G.O. No. 394-SE (B), dated 07-08-01. Therefore, the PSA is requested to take necessary action as per G.O. No. 535/JS-11/SE(B)/1M-98/2007, dated 28-11-07." "4. Photocopy of arrear claim as per G.O. No. 394-SE(B), dated 07-08-01 should be enclosed for necessary verification."
(3.) The said audit observations were considered by the pension sanctioning authority being the respondent No. 7 and necessary clarifications were sought for from the respondent No. 2 by a memo dated 13th June, 2016.;