MONOJ KUMAR GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE challenge in this petition is to the order passed by the West Bengal Administrative Tribunal in O.A. No. 287 of 2011. The Administrative Tribunal has dismissed the application filed by the petitioner for clubbing the period spent by him on deputation with Food Corporation of India (F.C.I.) with his employment as a Sub - Inspector in the Directorate of Rationing, Government of West Bengal.

(2.) THE undisputed facts in the present case are as follows:

(3.) DESPITE communicating the order to the respondents on 7th January 2009 there was no response from them. The petitioner, therefore, sought information under the Right to Information Act with respect to the pension payable to him. He was informed that he was not entitled to pro -rata pension and gratuity by an order of the Principal Secretary, Food and Supplies Department dated 18th January 2011. The Principal Secretary confirmed that the petitioner was not entitled to pro -rata pension and gratuity which the Tribunal had asked him to consider in view of Rule 189(A) of the West Bengal Services (Death -cum -Retirement Benefit) Rules, 1971.