Calcutta High Court (Appellete Side)
Surja Kanta Biswas vs Kolkata Port Trust & Ors on 5 August, 2019
Author: Amrita Sinha
Bench: Amrita Sinha
1
06
05.08.2019.
d.p.
W.P. 14533 (W) of 2019
Surja Kanta Biswas
-versus
Kolkata Port Trust & Ors.
Mr. Shibaji Kumar Das,
Mr. Ahshan Ahmed.
...For the Petitioner.
Mr. Probal Mukherjee,
Mr. Ashok Kumar Jena.
...For the Kolkata Port
Trust.
Mr. Sourav Sen,
Ms. Sayani Bhattacharya.
...For the Respondent No. 7.
Affidavit-of-service filed in Court today be taken on record.
The petitioner was an employee of the Kolkata Port Trust. By an order dated 17th July, 2019, the petitioner was placed under suspension from duty with immediate effect until further orders.
The petitioner filed the instant writ petition on 30th July, 2019 praying for revocation of the aforesaid order of suspension. The petitioner retired from service on attaining his normal age of superannuation on 31st July, 2019.
When the matter was taken up for consideration today, the learned advocate appearing on behalf of the Kolkata Port Trust submits that the order of suspension has already been revoked by 2 the Kolkata Port Trust by an order dated 30th July, 2019 and the period of absence of the petitioner from duty on and from 17th July, 2019 to 30th July, 2019 will be treated as spent on duty.
In view of the above, the prayer 'a' made in the writ petition has already been redressed by the respondents and no order is required to be passed in respect of the said prayer.
The petitioner has also prayed for release of his pensionary benefits.
The respondents are directed to take steps to settle the pensionary benefits of the petitioner in accordance with law at the earliest.
W.P No. 14533 (W) of 2019 is disposed of.
Urgent photostat certified copy of this order, if applied for, shall be given to the parties as expeditiously as possible on compliance of all necessary formalities.
(Amrita Sinha, J.)