SAMARESH MANDAL Vs. TARUN BANDOPADHYAY

JUDGEMENT

(1.) The writ petitioner herein the respondent no. 1, formerly an Associate Professor of Mathematics at Berhampur College, retired on January 31, 2016. He also served as the Coordinator of Distance Education and Learning (DODL) at Kalyani University. Despite multiple requests, Respondent no. 1 did not submit the necessary accounts related to his tenure as Coordinator, both before and after his retirement.

(2.) On September 6, 2016, respondent no. 1 alleged non-receipt of his retirement benefits and pension, requesting their immediate release. In response, on September 23, 2016, the petitioner herein urged respondent no. 1 to submit the pending accounts from his role as DODL Coordinator, emphasizing that this submission was essential for processing and releasing his pension and other retirement benefits.

(3.) Subsequently, respondent no. 1 filed a writ petition (W.P.A. No. 3039 of 2017) before the Hon'ble Court, seeking directives for the release of his retirement benefits and associated documents. The writ petition was disposed of by an order dated April 24, 2017, wherein the Hon'ble Justice Subrata Talukdar directed the relevant authorities to release the arrear and regular pensionary benefits to respondent no. 1 within four weeks. Additionally, the petitioner was instructed to pay 50% of his salary for May 2017 to respondent no. 1 as cost and compensation.