MANAS KUMAR SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner retired from the concerned school in November 2016 with charges of defalcation and misappropriation of funds. After the petitioner retired as the Headmaster of the concerned school in March 2015, judicial proceedings were initiated against the petitioner before the learned Chief Judicial Magistrate at Malda. The petitioner now wants his full pension benefits in the present proceedings.

(2.) Learned counsel appearing for the petitioner relies on an order passed by this Court in an earlier writ petition filed by the petitioner being W.P. 835(W) of 2016 for release of his full pension which was disposed of by an order dated 8th February, 2018. The material part of the order is set out below:

(3.) Counsel submits that pursuant to the above order, the provisional pension was released in favour of the petitioner. The entire pension was however not released by the District Inspector of Schools despite a direction contained in the said order. Counsel further submits that the charge-sheet has been issued in the judicial proceedings before the Malda Court some time in 2015 which is a disputed allegation against the petitioner.