ASHIS KUMAR BHOWMIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this writ application the petitioner prays for a writ of mandamus commanding the respondents to take immediate steps for sanctioning the pension-cum-gratuity in favour of the petitioner on the basis of the last basic pay drawn at the time of his retirement i.e. 31 January, 2008 and on the basis of the option exercised by him in response to the Notification dated 13 June, 2014 and to release his retiral dues together with interest at the rate of 10% per cent per annum calculated from the date of his retirement till the date of payment.

(2.) The undisputed facts of the case are that the petitioner was an Assistant Teacher in Gangarampur High School, District - Dakshin Dinajpur. He joined the said school on 2 February, 1970. His appointment was approved by the concerned D.I of Schools (S.E.) vide Memo dated 16 September, 1970.

(3.) On 24 September, 1979, the petitioner obtained Diploma in English Literature Training (DELT). As per G.O No. 3416-Edn (D) dated 22 June, 1965 as clarified by Memo No. 1620-Edn (S) dated 16 October, 1973, the petitioner was allowed two advance increments for his training qualification (DELT) with effect from 25 September, 1979.