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In View Of The Said Due-Drawn ... vs The
2022 Latest Caselaw 351 Tri

Citation : 2022 Latest Caselaw 351 Tri
Judgement Date : 23 March, 2022

Tripura High Court
In View Of The Said Due-Drawn ... vs The on 23 March, 2022
                                            Page 5 of 5

               In view of the said due-drawn statement (Appendix-1 to the

          judgment) the petitioner is entitled to get a sum of Rs.19,885/-.

          The respondents are directed to pay the said amount within three

months from today to the petitioner.

If the pension is required to be re-fixed, in view of the above

observation and direction, as it appears that it will be required as

the last pay will consequentially be changed, the respondents shall

redraw the last pay towards re-fixation of pension and other

retirement benefits. On re-fixation, if arrear of pension accrues

that shall be paid to the petitioner within the same period.

With the aforesaid observations and directions, the writ

petition stands allowed and disposed of.

There shall be no order as to costs.

The records as produced by Mr. D Sharma, learned Addi. GA

are returned.

JUDGE

satabdi APPENDIX-1

Due & Drawn Statement of Smt. Juthika Bhattacharjee, Retd.Sup(ICDS) of Gournagar ICDS Project, Unakoti,Tripura, w.e.f. 03/04/1991 to 31-03-

2012. As per vide memo No.F.

                                            A. Due                                                            B.    Drawn

SL No       Period         Pay        DA         HR     CA                               Pay        DA        HR            CA
                                                                    Gross Amount                                                   Gross Amount
                        Rs.1,650/-   34%         10%                                  Rs.1,300/-   34%        10%
        03/04/1991 to

         30/04/1991       1540        524        154     0              2218            1204       409        120           0         1733

        01/05/1991 to
 2                        13200      4488        1320    0             19008           10400       3536       1040          0         14976
         31/12/1991

                        Rs.1,650/-   38%         10%                                  Rs.1,300/-   38%        10%
        01/01/1992 to

         31/03/1992       4950       1881        495     0              7326            3900       1482       390           0         5772

                        Rs.1,700/-   38%         10%                                 Rs.1,350/-    38%        10%
        01/04/1992 to

         30/09/1992      10200       3876       1020     0             15096            8100       3078       810           0        11988

                        Rs.1,700/-   43%         10%                                 Rs.1,350/-    43%        10%
        01/10/1992 to

         31/01/1993       6800       2924        680     0             10404           5400        2322       540           0         8262

                        Rs.1,700/-   51%         10%                                 Rs.1,350/-    51%        10%
        01/02/1993 to

         31/03/1993       3400       1734        340     0             5474            2700        1377       270           0         4347

                        Rs.l,755/-   51%        10%                                  Rs.1,400/-    51%       10%
        01/04/1993 to

         31/07/1993       7020       3580        702     0             11302           5600        2856      560            0         9016

                        Rs.1,755/-   60%        10%                                  Rs.1,400/-    60%       10%
        01/08/1993 to

         31/03/1994      14040       8424       1404    0              23868           11200       6720      1120           0        19040
      

 
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