CHANDRA KANTA DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. H. Bezbarua, learned counsel for the petitioner as well as Mr. N. Mozika, learned CGC for the respondents.

(2.) The petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioner submits that the petitioner retired from service on 31.03.2016 as per the judgment and order dated 15.03.2016 passed by this court in WP(C) No. 12 of 2015 & others (60 Nos.) and the same was followed in subsequent series of cases, but till date the petitioner did not get his retirement benefit. The petitioner has the information that the respondent is trying to deduct some amount from his pensionary benefit, which they cannot do after passing the above quoted judgment and order dated 15.03.2016 passed by this court in WP(C) No. 12 of 2015 & others (60 Nos.).