Calcutta High Court (Appellete Side)
Sri Aditya Prasad Barman vs Union Of India And Others on 14 May, 2013
Author: Nishita Mhatre
Bench: Nishita Mhatre
1
13 14.05.13
rpan Ct. No.17 W.P.C.T. No. 141 of 2013
In the matter of: Sri Aditya Prasad Barman
- Petitioner
Vs.
Union of India and Others
-Respondents
Sk. Siddique Rahaman ... for the Petitioner Mr. Dilip Kumar Maity ... for the Respondents The Petitioner claims that he is the legal heir of one Shib Sankar Prasad Barman. He has obtained a Succession Certificate and claims the retiral benefits of his father.
The learned advocate for the Respondents states the retiral benefits have already been paid to the deceased employee when he retired in 1973.
The learned advocate for the Respondents is directed to produce the record indicating that all payments on retirement of Shib Sankar Prasad Barman have been made after he retired.
List the matter in the monthly list of July, 2013 under the caption "Pension and Retiral Benefits".
(Nishita Mhatre, J.) (Anindita Roy Saraswati, J.)