Supreme Court - Daily Orders
Sujit Kumar Guha vs West Bengal Board Of Secondary ... on 9 December, 2019
Bench: Indu Malhotra, Ajay Rastogi
1
ITEM NO.39 COURT NO.16 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).16786/2017
(Arising out of impugned final judgment and order dated 09-03-2017
in FMA No.4672/2016 passed by the High Court At Calcutta)
SUJIT KUMAR GUHA Petitioner(s)
VERSUS
WEST BENGAL BOARD OF SECONDARY EDUCATION & ORS. Respondent(s)
Date : 09-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Ranjan Mukherjee,Adv.
Mr. Anindo Mukherjee,Adv.
for Mrs. Sarla Chandra,AOR
For Respondent(s) Mr. Soumik Ghosal,AOR
Mr. Gaurav Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere in the present SLP. The special leave petition is dismissed. Pending application(s), if any, stand(s) disposed of.
The respondent-State is however directed to pay the retiral benefits to the petitioner on the basis of his date of birth recorded in the service book as 20th January, Signature Not Verified 1957. The petitioner retired on 31st July, 2017. Digitally signed by SARITA PUROHIT Date: 2019.12.12 13:46:44 IST Reason:
The State is directed to pay the retiral benefit due to him, with interest @9% per annum from the date of his 2 retirement when it became due, within a period of eight weeks from today. If the amount is not paid within the time stipulated, the State will pay enhanced interest @12% per annum.
(Sunil Kumar Rajvanshi) (Sarita Purohit)
Branch Officer AR-cum-PS