DEBU SARDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is the legal heir of Debu Sardar, since deceased. The father of the petitioner was an employee under the Berhampore Municipality. He retired from service on 30 November, 2000. The Pension Payment Order was issued in favour of the petitioner by the Director of Pension, Provident Fund and Group Insurance, West Bengal on 10th July, 2002.

(2.) The Municipality paid gratuity aggregating to a sum of Rs.40,720/- in instalments against a sum of Rs.84,365/- to which the deceased employee was entitled. The respondents also paid an arrear pension leaving a sum of Rs.2,086/- as outstanding as on date.

(3.) The learned counsel appearing on behalf of the Berhampore Municipality has submitted that due to financial stringency, the Berhampore Municipality could not release the gratuity and pension in its entirety. He has produced before me an order passed on 6th August, 2020 by Justice I. P. Mukerji and has prayed for similar order.