SHOWLAL Vs. KOLKATA PORT TRUST

JUDGEMENT

(1.) This case reveals the story of sufferings of an unfortunate retired sweeper of Kolkata Port Trust. The petitioner, who was a sweeper in the mechanical engineering department, Kolkata Port Trust, initially moved an application under Article 226 of the Constitution of India complaining of non -release of his pension by the authorities.

(2.) The said writ petition was moved upon notice. I disposed of the said writ petition by my order dated December 15, 2005, inter alia, directing the authorities to remit all arrear pension of the petitioner up to the month of December, 2005 to his pension - account maintained with the State Bank of India, Kidderpore Branch, by January 15, 2006 and to remit subsequent monthly pension regularly to the said account.

(3.) The respondents in the writ petition on January 3, 2006 filed an application being CAN 5 of 2006, inter alia, for modification of my said order dated December 15, 2005.