S.J.MUKHOPADHAYA, J. - (1.) COUNSEL for the petitioner is permitted to correct sub -group of writ petition as W.R (S) with new No. 2309 of 2001.
(2.) THE office, particularly Computer Section is directed to correct the same. The petitioner was in the services of the State and retired from the post of Accountant, Animal Husbandry Department. While he was in the services, the petitioner was suspended on 4.2.1996 and continued under suspension till he retired on 30.4.1998. He was paid subsistence allowance during the aforesaid period in the old scale of pay and after superannuation he received full payment of G.P.F., Group Insurance but 90% of the pension, gratuity and leave encashment amount.
(3.) IN the aforesaid background, the petitioner has prayed for direction on the respondents to pay salary of the period of suspension alter adjusting the subsistence allowance in the revised scale as was allowed w.e.f. 1.1.1996 and finalisation of pension gratuity and leave encashment taking into consideration the revised scale as was allowed to the State Government employees w.e.f. 1.1.1996.;