Sambuddha Chakrabarti, J. - (1.) The petitioner retired as the Director (Finance) of the Institute of Cost Accountant of India, i.e. the respondent no. 1, on June 30, 2016. His grievance is that he has not been paid his retiral dues for a pretty long time. He has mentioned the various components of his retiral dues in the writ petition. He sent electronic mail on November 13, 2016 and subsequently on various dates to the respondent for releasing his retiral benefits.
(2.) It is the further case of the petitioner that on June 21, 2017 he received a communication from the Deputy Director (HR and Administration), i.e. the respondent No. 7, that the matter relating to the release of retiral benefits was under the purview of the Council of the respondent no. 1 Institute and the Secretary and other officials could act on the decision of the Council. But in the meeting of the Council held on July 21, 2017 it was resolved that the matters relating to release of terminal claims of retired/resigned employees should not be brought before the Council. Hence it was decided to take the agenda item out of its purview. It was further resolved that the administration could follow the rules for payment of terminal claims of the concerned employees and pay their dues in accordance with the rules.
(3.) The petitioner alleges that in spite of the resolution adopted by the Council of the Institute the administration did not take any step for implementation of the resolution or for disbursing the retiral dues in favour of the petitioner.;