SURAJIT ROY Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) The petitioner was an employee of this Court. He entered service in September, 1969 as a Lower Division Assistant and ultimately, after rendering more than 4 decades of service, retired on attaining the age of superannuation on September 30, 2010 while he was the Deputy Registrar (Judicial), Appellate Side.

(2.) In this writ petition dated August 13, 2013, the petitioner has voiced his grievance arising out of inaction and/or refusal of the respondents, which includes his pension sanctioning authority i.e. the Registrar General of this Court, to release his retiral benefits and, accordingly, prayed for orders on the respondents to work out his retiral benefits in terms of the provisions contained in the West Bengal Services (Death cum Retirement Benefit) Rules, 1971 (hereafter the DCRB Rules) and to release the same at an early date.

(3.) It is not in dispute that the petitioner is an accused in connection with a criminal proceeding, the FIR whereof was registered under Sections 403 and 406, Indian Penal Code. The said criminal proceeding is the subject matter of challenge before this Court in its criminal revisional jurisdiction and further proceedings thereof have been stayed.