ARIJIT BANERJEE,J. - (1.) The material facts of the case are that the petitioner joined service under the respondent No.1 (in short NICL) in or about October, 1979. He superannuated from service on 30 April, 2016 as Development Officer, Grade - I, (Marketing).
(2.) By an inter-office communication dated 27 April, 2016 issued by the Administrative Officer of the Accounts Department of NICL, a copy whereof was marked to the petitioner, the terminal dues of the petitioner were assessed at Rs.18,47,456/- (Rs.11,86,035/- on account of Gratuity and Rs.6,92,380/- on account of Leave Encashment). After his superannuation, by a letter dated 2 May, 2016, the petitioner requested the respondent No. 2 being the Deputy General Manager, NICL to clear his retiral dues in terms of the communication dated 27 April, 2016.
(3.) On 4 May, 2016, the petitioner received a communication from the respondents wherein a 'Revised' amount of terminal benefit to the tune of Rs.10,07,325/- on account of Gratuity and Rs.5,87,356/- on account of Earned Leave Encashment was stated to be payable to the petitioner. No reason for the 'Revision' was not mentioned in the said communication.;