ARUNODAY SAHA, S/O LATE ABANI MOHAN SAHA Vs. UNION OF INDIA; TRIPURA UNIVERSITY (CENTRAL UNIVERSITY); REGISTRAR, TRIPURA CENTRAL UNIVERSITY; PROF ANJAN KUMAR GHOSH

JUDGEMENT

(1.) This is an unnecessary and unfortunate litigation which could have been avoided if the parties did not have inflated egos.

(2.) The petitioner retired from the post of Vice Chancellor of the Tripura University (Central University) on 18.02.2013. According to the petitioner on 7.9.2012 he had issued a letter to the Registrar, Tripura University intimating him that he would be retiring on 18.02.2013 and therefore, necessary steps be taken for disbursing his retiral benefits well within time. It appears that the retiral benefits were not disbursed to the petitioner immediately on his retirement and thereafter he wrote a letter dated 13th August, 2013 to the Registrar of the University informing him that not only had he completed all formalities but a "no demand/liability certificate" was also issued on 17.05.2013 from the office of the Registrar. Despite that the pensionary benefits had not been paid to the petitioner. He, therefore, also claimed interest on the same.

(3.) On 17.09.2013 the drawing and disbursing officer of the University sent a cheque bearing No. 411761 dated 16th September,2013 for a sum of Rs.19,52,518/- on account of the final payment of General Provident Fund with interest to the petitioner. The petitioner alleges that he wrote a letter to the respondent No. 4, the present Vice Chancellor of the University asking him why a huge amount of Rs.19,52,518/- was deducted without giving prior intimation to the petitioner. The grievance of the petitioner is that it is only thereafter that the letter dated 17.09.2013 was sent along with the cheque of the said amount. His grievance is also that the incumbent Vice Chancellor should have personally responded to the letter of the petitioner.