Calcutta High Court (Appellete Side)
Dr. Tirthendu Biswas vs The State Of West Bengal & Ors on 17 May, 2022
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
17.05.2022 IN THE HIGH COURT AT CALCUTTA
Sl. No.36 CONSTITUTIONAL WRIT JURISDICTION
(PP) APPELLATE SIDE
WPA 3965 of 2022
Dr. Tirthendu Biswas
Vs.
The State of West Bengal & Ors.
Mr. Prantik Ghosh,
Mr. Siddhartha Sarkar
....for the petitioner.
Mr. Tapan Kumar Mukherjee, AGP,
Ms. Sangeeta Roy
...for the State.
The petitioner is registered Homeopathic medical
practitioner and claims to be serving as Medical
Officer under Rashtriya Bal Swasthya Karyakram (in
short, RBSK) on contractual basis with a consolidated
monthly remuneration of Rs.25,000/-. The petitioner
says that by virtue of a Notification dated 1st April,
2020, the petitioner is entitled to an additional
financial assistance of Rs.1,00,000/- being an
employee on contractual basis in Health & Family
Welfare Department, Government of West Bengal due
to his assignment to serve Covid-19 patients during
pandemic. The petitioner had made a claim for such
additional sum through the office of the Chief Medical
Officer of Health, Berhampore (Sadar), Murshidabad.
The petitioner says that such application has neither
2
been processed nor being disposed by the concerned
authority.
In such circumstances, the respondents were
directed to take a decision as to whether the financial assistance of Rs.1,00,000/- as claimed by the petitioner was available to him or not. The status report signed by the Senior Deputy Secretary to Health & Family Welfare Department filed in Court today is retained with the record. On behalf of the State, it is submitted that the financial assistance of Rs.1,00,000/- had been sanctioned in favour of the petitioner, but the amount could not be credited in the bank account of the petitioner due to failure in transaction. On enquiry it reveals that due to mismatch of IFS Code of the bank, the particulars whereof was given by the petitioner the transaction failed. It further appears from the record produced by the State that the petitioner had made over a cancelled cheque of United Bank of India (in short UBI) at Berhampore Branch, West Bengal. UBI in the meantime has merged with Punjab National Bank (in short PNB) and as such, the old IFS Code of the particular branch of UBI had become non-operational for which the transaction appears to have failed. 3 The petitioner has now provided the IFS Code of PNB, Berhampore (WB) (Murshidabad) West Bengal Branch. This has been done only on 10th may, 2022 and as such, it is expected that the money will be credited in the petitioner's bank account within a short while.
Considering such submission, let this matter be adjourned till 20th June, 2022 to ascertain whether the payment is made in the meantime.
(Arindam Mukherjee, J.)