BISWANATH BERA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service filed in Court is kept with the record.

(2.) This is an application under Article 226 of the Constitution of India, wherein the petitioner is aggrieved by the inaction on the part of the respondent authorities in repaying the alleged overdrawal amount along with interest on the delayed disbursement of the pensionary benefits of the petitioner.

(3.) In the present case, the writ petitioner is aggrieved by the order of deduction of the overdrawn amount of a sum of Rs.29,077/- after his retirement. The petitioner was an Assistant Teacher who retired from service on 31.10.2018 and the pension was paid by the authorities after deducting the aforesaid amount as overdrawn amount.