AMAL KUMAR SARKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE dispute raised in this O.A. is whether the respondents are entitled to realise the "damages" for unauthorised occupation of quarter beyond the admissible period after retirement by the applicant from his Dearness Relief on Pension.

(2.) The applicant was working in the office of India Audit & Accounts Department as Senior Auditor, Calcutta. He retired from service on superannuation w.e.f. 31.5.88 and after his retirement he has been granted all his retiral benefits including pension and he has been receiving the same regularly.

(3.) BEING aggrieved, the applicant has filed this application with a prayer for cancellation of the aforesaid order.