KRISHNADHAN BISWAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By this writ petition, the petitioner, who had retired from service of the State of Tripura, Animal Resources Development Department as an officer of Grade-IV of Tripura Vererinary Service on 30.4.2009, is praying for a direction to the respondents not to withhold the retiral benefits of the petitioner including death-cum-retirement gratuity, pension, leave encashment, commutation etc.

(2.) Heard Mr. B. Das, learned senior counsel assisted by Mr. D. Chakraborty, learned Counsel appearing for the petitioner as well as Mr. T.D. Majumder, learned Additional Government Advocate appearing for the respondents.

(3.) For deciding the matter in issue in the. present writ petition it may be profitable to see the Rules 9 and 74 of the Central Civil Services (Pension Rules), 1972 as adopted in the State of Tripura. For easy reference, the relevant portion of Rules 9 and 74 are reproduced hereunder: