PRATAP RAY Vs. KOLKATA METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The primary complaint in the petition is that the retiral dues of the petitioner have not been released by the Kolkata Metropolitan Development Authority on the specious ground that a disciplinary action against him is pending.

(2.) The facts are recorded in the receiving order of April 19, 2016 and need not be repeated. The provisional pension that the petitioner is entitled to receive is expected to be released to the petitioner with effect from June, 2016 since a pension payment order has already been issued. Under the applicable rules, a retired employee against whom a disciplinary action is pending is not entitled to receive full pension. There is also a criminal case which is pending against the petitioner.

(3.) KMDA reports that substantial progress has been made in the disciplinary action and the inquiry stage is about to be completed. It is hoped that the disciplinary action would be concluded within a further period of four weeks.