IN RE: PANCHU CHARAN MANNA Vs. STATE

JUDGEMENT

(1.) The affidavit of service filed by the learned Advocate for the petitioner in Court today be kept on record.

(2.) The petitioner has filed the present writ petition for a direction upon the respondent no. 2, the Director of Pension, Provident Fund and Group Insurance, Government of West Bengal to refund the deducted amount of Rs. 20,09,200/-.

(3.) The petitioner's case in short as follows that the petitioner was an employee of the concerned School. After completion of service, the petitioner retired from service on 30.9.2002 as the petitioner attended the age of superannuation. After retirement of the petitioner the concerned authority has prepared the petitioner's papers for pension but the said pension papers were withheld. For the reason, the petitioner has drawn excess amount due to wrong fixation of the petitioner's pay scale during his/her service tenure and the authority forced the petitioner to refund the over-drawal amount. It also appears that the concerned authority reduced the petitioner's pay drawn at the time of retirement and calculated the over-drawal amount of Rs. 20,09,200/-. Thereafter the Pension Payment Order was issued by the Director of Pension, Provident Fund and Group Insurance vide Memo dated 13.1.2004 wherefrom it reveals that the authority had deducted the petitioner's basic pay drawn at the time of retirement and deducted the amount of Rs. 20,09,200/- from the petitioner's gratuity but before deduction no opportunity of hearing as well as notice was ever given to the petitioner for refund. Only after retirement from the Pension Payment Order it is found that Rs. 20,09,200/- had been deducted from the petitioner's pensionary benefits.