Calcutta High Court (Appellete Side)
(Amalendu Sekhar Bera vs The State Of West Bengal & Ors.) on 31 October, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
-: 1 : -
21
31.10. 2014
rrc W. P. 28051 (W) of 2014
(Amalendu Sekhar Bera Vs. The State of West Bengal & Ors.)
Mr. Kaustuv Mishra
.....For the petitioner
Ms. Anjushree Mukherjee
.....For the respondents
Having heard learned advocates for the parties and considering the report of the District Inspector of Schools (S.E.), Paschim Medinipur dated 27th October, 2014, I am of the view that the Director of Pension, Provident Fund and Group Insurance, West Bengal must issue the revised Pension Payment Order in favour of the petitioner considering the amount of Rs.9925/- as the last pay drawn by him, within a month from date.
Put up the writ petition on 2nd December, 2014 under the heading 'To Be Mentioned' to report developments.
Report of the District Inspector to be retained with the record.
( Dipankar Datta, J. )