NIROD BARAN MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner, a primary school teacher, retired from service on attaining the normal age of superannuation on 31/1/2019. Petitioner claims that the pension booklet was filled up and submitted before the respondent authority long prior to the date of retirement. It has been claimed that the petitioner discharged all obligation in time to receive the pensionary benefit immediately after retirement. First Pension Payment Order was issued in favour of the petitioner immediately after retirement and pension was disbursed thereafter.