LAWS(CAL)-2023-3-113

BISWANATH PAUL Vs. STATE OF WEST BENGAL

Decided On March 28, 2023
BISWANATH PAUL Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Report in the form of an affidavit filed in Court today is retained with the records.

(2.) The petitioner was a Group- 'C' employee of the West Bengal State Minor Irrigation Corporation Limited (in short, "WBSMICL"). The petitioner was superannuated from his service on March 31, 2019. The retiral benefits of the petitioner was belatedly paid on October 25, 2019. From the retiral benefits due and payable to the petitioner, a sum of Rs.8,43,465.00 was deducted on the ground of the same being overdrawn by the petitioner.

(3.) Ms. Dey (Basu), learned counsel appearing on behalf of the petitioner submits that not only the petitioner has suffered extreme hardship due to the deduction of the purported overdrawal amount post retirement but also suffered hardship because of the belated disbursement of the retiral dues.