BAL BAHADUR BISWAKARMA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) A retired Group-'D' employee of Kairgram High School (hereinafter referred to as the school) has knocked the door of this court with a prayer for a direction upon the concerned respondents for release of his 'pension, arrear pension and other retiral dues along with the statutory interest' accrued thereon.

(2.) Mr. Bari, learned advocate representing the petitioner contends that after rendering service for more than three decades without any blemish, the petitioner retired from his service on 30 th June, 2018. Initially, he opted for Contributory Provident Fund (in short, CPF). The petitioner exercised option to switch over to Pension-cum-Gratuity on 12/9/2014 which is well within the time stipulated in the notification dtd. 13/6/2014.

(3.) The school authority prepared the statement showing the amount of the employer's share of CPF along with interest and additional interest, which was required to be deposited by the petitioner, at Rs.2,38,505.60, 12,100 and 2425/- respectively and such statement was submitted to the D.I. of Schools concerned within the time fixed and D.I. of Schools also verified the statement and asked to refund the amounts.