MRINAL KANTI GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner was an employee of the Calcutta State Transport Corporation (CSTC). The petitioner was superannuated from service with effect from September 30, 2021. The petitioner worked as a Mate. He was a Group - 'C' employee.

(2.) After his superannuation, a clearance certificate was issued on December 3, 2021 by the Accounts Officer Central Bill Group, CSTC. From the said certificate it appears that there were no outstanding dues lying pending in the office against the petitioner. The said certificate was issued by the Accounts Officer to the Administrative and Personnel Officer, CSTC. By a memo dated December 28, 2021, the Senior Administrative Officer computed the gratuity dues of the petitioner.

(3.) By a memo dated February 26, 2021 the Administrative and Personnel Officer, Central Traffic Zone, CSTC sought to recover an amount of Rs.5,40,500.00 from the petitioner on the ground of over payment to an employee/petitioner whose retirement was imminent/within 1 year of the impugned order of recovery.