NARENDRA NATH BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.R. Sarma, learned counsel for the petitioner. Also heard Mr. P.N. Sarma, learned standing counsel for the respondent Nos. 1, 2, 4 and 6; Mr. D. Bhattacharya, learned standing counsel for the respondent No. 3; Mr. S. Bora, learned standing counsel for the respondent No. 5; Mr. B. Deori, learned Junior Government Advocate for the respondent No. 8; Mr. D.K. Roy, learned standing counsel for the respondent No. 9 and Mr. A. Chaliha, learned standing counsel for the respondent Nos. 10 and 11.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has prayed for issuing direction to the respondents to release his retirement benefits, which he is entitled to on his retirement from service w.e.f. 31/7/2022, and to issue direction to the respondents for payment of appropriate interest as per bank norms on delayed payment of the aforementioned benefits.

(3.) The background facts, leading to filing of the present petition, are briefly stated as under: