Calcutta High Court
Kumaresh Das vs National Co-Operative Consumers' ... on 4 December, 2018
Author: Arijit Banerjee
Bench: Arijit Banerjee
OD 15
WP 194 of 2014
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
KUMARESH DAS
Versus
NATIONAL CO-OPERATIVE CONSUMERS' FEDERATION OF INDIA LTD & ORS.
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
Date : 4th December, 2018.
Mr. Farhan Ghaffar,Adv.
Mr. J.K.Mitra,Adv.
The Court :- The petitioner was an employee of the National Co-operative
Consumers' Federation of India Limited, which is a Government of India
undertaking. He retired on 31st July, 2012. Prior to his retirement, a vigilance
case was registered against him. On that ground, his gratuity and leave
encashment amounts have been withheld by the employer company. The
petitioner has approached this Court by way of the present writ petition for a
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direction on the respondents for releasing the gratuity and leave encashment
amounts.
The FIR was lodged in February,2011.
Eight years have passed. It will be helpful to know the present status of the vigilance case.
Learned Advocate-on-Record for the respondents is requested to ascertain the present status of the vigilance case from the appropriate authority, be it the Deputy Superintendent of Police, Vigilance Cell, Cuttak or the Superintendent of Police, Vigilance, Balashore Division.
List the matter one week after Christmas Vacation before the appropriate Bench when learned Advocate-on-Record for the respondent shall apprise ths Court of the present status of the vigilance case in the form of a report.
(ARIJIT BANERJEE, J.) s.chandra